M.HAFILA JAMMAL Vs. DIRECTOR GENERAL OF POLICE

JUDGEMENT

(1.) Heard the learned counsel on either side. By consent of both parties the main Writ Petition is taken up for final disposal at the admission stage itself.

(2.) The writ petitioner was provisionally selected for the post of Sub-Inspector of Police (Finger Print) in the year 2018. But, he was declared unfit in the medical examination conducted for an eligibility criteria of the physical fitness. Therefore, his name was deleted in the selection list. The reason for finding him unfit was that his eye vision is not fully required for the post in question as per the Government norms. Challenging the disqualification order dated 20.03.2019, the present Writ Petition came to be filed.

(3.) When the matter was taken up for hearing, the learned counsel appearing for the petitioner drew my attention to the order passed by this Court dated 30.04.2019 made in W.P.(MD).No.5441 of 2019 etc batch. The learned Judge after elaborate consideration of the various aspects passed the following order:-