PUNJABHAI DEVRAKHIBHAI KARAMATA Vs. LOKRAKSHAK (CONSTABLE) RECRUITMENT BOARD

JUDGEMENT

(1.) Heard learned advocate Mr.Tejas Shukla for learned advocate Ms.Shubha Tripathi for the petitioner and learned Assistant Government Pleader Mr.K.M. Antani for the respondent - State and its authorities.

(2.) The petitioner has prayed to set aside order dated 05th August, 2016 passed by the respondent authority and has further prayed to direct the authorities to consider his case treating him fit candidate for the post of Police Constable.

(3.) It appears that the petitioner participated in the process of recruitment to the post of Police Constable (Armed) pursuant to advertisement dated 19th November, 2014. Having cleared the written test and the examination in the subsequent stages, the petitioner was asked to undergo medical test. He was examined by the Civil Surgeon. In the medical certificate issued, he was treated to be unfit. The impugned order dated 05th August, 2016 passed by the Police Superintendent, Porbandar, mentioned that the petitioner was made to undergo the medical test at General Hospital as well as before the Board of Referees at Civil Hospital, Ahmedabad. It was stated that vision expert committee opined that the petitioner was unfit for the post.