SANJAYKUMAR SURESHBHAI PANDYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) In the facts and circumstances of the case, and in view of request and consent of learned advocates for the parties, the petition was taken up for final consideration today. Rule returnable forthwith. Learned Assistant Government Pleader Mr.K.M.Antani waives service of notice of Rule on behalf of the respondents.

(2.) The petitioner who aspiring to be appointed on the post of Unarmed Police Constable, filed the present petition under Article 226 of the Constitution prayed for following relief,

(3.) The basic facts are that pursuant to advertisement dated 01.07.2016 the petitioner had applied for the post of Unarmed Police Constable. He was originally selected and was required to undergo medical fitness examination as per the procedure. The petitioner underwent the physical fitness examination at General hospital, Mehsana before the Civil Surgeon. The petitioner was further referred to the Chairman, Board of Referees, Ophthalmology Department, Civil Hospital, Ahmedabad. The certificate issued by the Chairperson, Board of Referee dated 08.06.2017 is placed on the record of the petition. The certificate only indicated that the petitioner was declared unfit as Unarmed Constable.