VIVEK KUMAR Vs. STATE OF M P

JUDGEMENT

(1.) IN this petition, the petitioner's grievance is that he was not selected on the post of Police Constable (GD) because of alleged medical unfitness. It is contended that a fitness certificate was issued by a Four -member Board (page 12), wherein it is mentioned that the petitioner is suffering from colour blindness. However, Chairman of the Committee in the same certificate opined that he is fit. The petitioner was again examined by another committee, which opined on 28.5.2013 that he is unfit because of colour vision. Shri Anil Sharma submits that the petitioner again appeared before the Government Kamla Nehru Hospital (Gas Relief) Bhopal. The doctor of said hospital on 05.08.2014 opined that petitioner's colour vision is normal. In the document dated 4.8.2014 (Annexure P -11) issued by Sudarshan Netralaya, it is opined that petitioner's colour vision is normal. Reliance is also placed on Annexure P -12 dated 12.8.2014, issued by Government Hospital, Gwalior, which certifies that the petitioner's colour vision is normal. Same certification is issued by the Govt. District Hospital, Morena dated 12.8.2014 (Annexure P -13). Shri Anil Sharma placed reliance on (National Thermal Power Corporation, Kahalagaon and others vs. Nakul Das and others, 2014 9 SCC 385).

(2.) PRAYER is opposed by Shri Kirar, learned Panel Lawyer.

(3.) I have heard the parties and perused the record.