MASNAJI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) None appears for the respondent No. 3 - The Divisional Controller, Maharashtra State Road Transportation Corporation, Nanded and respondent No. 4 -The Divisional Controller, Maharashtra State Road Transportation Corporation, Solapur, though served. Heard the learned Advocate for the petitioner and the learned AGP for the respondent Nos. 1,2 and 5.

(2.) Rule. Rule made returnable forthwith.

(3.) The petitioner has challenged the rejection of his candidature for appointment as Conductor (Junior) with the Maharashtra State Road Transport Corporation on the ground that he was suffering from colour blindness. The learned Advocate for the petitioner has pointed out the certificate dated 4th May 2016, issued by the Board of Referees, Sir J.J. Group of Hospitals, Mumbai to the effect that the petitioner was found to be fit to perform duty of Conductor though it was found that he was suffering from partial colour blindness. The respondent Nos.3 and 4 have opted to keep out of the proceeding and have not controverted the claim made by the petitioner relying on the above referred certificate dated 4th May 2016.