DHIRENDRA SINGH JADON Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner has approached this Court under Article 226 of the Constitution of India seeking writ in the nature of mandamus and /or certiorari for setting aside his Review Medical Examination Report dated 12- 12-2018, whereby the petitioner was found to be unfit for continuation in service in the rank of Warrant Officer in the Trade of Radio Mechanic in the Assam Rifles due to defective Colour Perception categorized as CP IV, upon examination by a Medical Board at the Composite Hospital of the Central Reserve Police Force, New Delhi.

(2.) A further prayer has also been made for quashing the Rejection Slip dated 10-01-2019 whereby the candidature of the petitioner for appointment in the Assam Rifles Technical and Tradesmen Rally 2018 was rejected.

(3.) On 29th May, 2019, the matter had come up for hearing before this Court. Learned ASG had stated that the Appellate authority had decided the matter by an order dated 29-03-2019. It was further stated by learned ASG that in view of the Appellate Authority order, this writ petition had been rendered infructuous.