G AJAY KUMAR Vs. GOVERNMENT OF ANDHRA PRADESH

JUDGEMENT

(1.) THE application of Sri G.Ajay Kumar before the Andhra Pradesh Administrative Tribunal (the Tribunal, for short) in O.A.No.624 of 2011 seeking to set aside the proceedings in Rc.No.225/R&T/Admn.1/2009, dated 1/2.12.2010 rejecting his candidature for the post of the Sub -Inspector of Police (Civil) on the ground of medical unfitness, was dismissed by the Tribunal, through orders dated 18.08.2011. The petitioner assails the same before us through the present writ petition.

(2.) THE case of the petitioner:

(3.) THE respondents opposed the contention and the allegation of the petitioner through their counter. The history of the case as narrated by the petitioner was by and large admitted. The respondents, however, contended that when the petitioner was sent to medical examination to the Mahathama Gandhi Medical Hospital, Warangal, it was detected that the petitioner was suffering from defective colour vision. He was consequently found unfit for employment.