WAGHELA SAHDEVSINH DILUBHA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr.Manoj Shrimali for the appellant.

(2.) The challenge in this Letters Patent Appeal is directed against the order dtd. 13/12/2022 of learned single Judge dismissing the petition.

(3.) What was prayed in the Special Civil Application filed by the petitioner was to direct the respondents to give appointment to the petitioner on the post of Unarmed Police Constable from the date of select list. In that context, it was also prayed to set aside the communication dtd. 16/6/2001 which was in the nature of Yadi from the Superintendent of Police, Western Railway, Vadodara. It was communicated thereby that on the ground of defect in vision and colorblindness, certified by the medical board, Civil Hospital, Ahmedabad, the petitioner was not fit to be given the appointment to the post of Unarmed Police Constable, therefore his name was ordered to be cancelled from the list of probable appointees.