PARTH VELUBHA DARBAR Vs. DIRECTOR GENERAL OF POLICE

JUDGEMENT

(1.) Heard learned advocate Ms.Mamta Vyas on behalf of the petitioner and learned Assistant Government Pleader Mr.Sahil Trivedi on behalf of the respondent - State.

(2.) By way of this petition, the petitioner challenges the decision of the respondents of declaring the petitioner unfit for the post of Lok Rakshak Unarmed (Male) on the ground of the petitioner suffering from the defect of colour blindness.

(3.) At the outset, learned advocate Ms.Vyas would submit that this Court vide decision dtd. 21/2/2024 in Special Civil Application No.20605/2023 and allied matter had decided a similar issue more particularly where the advertisement was of the year 2017 and whereas considering that the advertisement in the present case is of the year 2016, the said decision would otherwise is squarely applicable.