M.R.YAJITH KRISHNA Vs. UNION OF INDIA

JUDGEMENT

(1.) The Writ Petition has been filed for a declaration declaring the Standard Operating Procedure (SOP) for All India Sainik School Admission Counselling (AISSAC), insofar as the prescription of eye standard at Page No. 53 of the Standard Operating Procedure for admission for 6th standard in respect of the petitioner by the first respondent, as null and void; and to direct the respondents to admit the petitioner in 6th standard at Sainik School, Udumalpet, Tiruppur District.

(2.) Heard the learned counsel for both sides and perused the materials available on record.

(3.) The petitioner had applied for admission to 6th Standard at Sainik School, Amaravathi Nagar, Udumalpet, Tiruppur District, to pursue his secondary education. He applied for the entrance examination and secured 227 marks out of 300 marks. Though he had scored well within the cut-off marks under the category of Scheduled Caste community, as per the communication dtd. 27/6/2025, the second respondent directed the petitioner to appear before the Medical College Hospital, Coimbatore, for verification of medical fitness. Accordingly, the petitioner appeared for a medical examination, and as per the medical report, the petitioner was declared medically unfit for Eye Standard-II. Thereafter, the petitioner applied for a review and was directed to report to Military Hospital, Chennai, for further examination. However, the medical report of Coimbatore Medical College Hospital was confirmed by the medical report issued by the Military Hospital, Chennai.