UNION OF INDIA Vs. DEVENDRA KUMAR MATHUR

JUDGEMENT

(1.) WE have heard Mr.Mukesh A.Patel, learned advocate appearing for the petitioners and Mr.Devang J.Joshi, learned advocate appearing for the respondent.

(2.) THIS writ petition has been filed by the Union of India challenging the order of Central Administrative Tribunal dated 25.8.2009 passed in Original Application No. 330 of 2008.

(3.) THE brief facts of this case are that the respondent had applied for the post of Apprentice Diesel/Electrical Assistant in terms of Employment Notice No. 1/2001 -2002. He was successful in the written test, but was found medically unfit as his vision was not correct according to required standard. In the two circulars in this regard have been issued in the year, one being Railway Board Circular RRCB No.09/99 (RBE No.11/99) dated 20.08.99, which has been quoted at page 47 of the paper book, which reads as under: <FRM>JUDGEMENT_318_LAWS(GJH)10_20131.html</FRM>