SANDEEP SINGH TOMAR Vs. STATE OF M.P

JUDGEMENT

(1.) THE petitioner's candidature for compassionate appointment is rejected on the ground that he is suffering from medical unfitness, i.e., "colour blindness". Assailing rejection order dated 30.10.2010, it is contended by the petitioner that the said reason is incorrect. Initially, two deficiencies were shown in communication dated 5.10.2010 (Annexure P/4). These are, (i) not able to close both eyes separately (ii) colour blindness. It is contended that the petitioner appeared before a four member medical board of State Government, which certified that the petitioner's colour vision is normal. The certificate dated 31.8.2010 showing the same is filed as Annexure P/5. Shri D.S.Raghuvanshi, learned counsel for the petitioner, by placing reliance on (National Thermal Power Corporation, Kahalagaon and others vs. Nakul Das and others, 2014 9 SCC 385), prayed for sending the petitioner for a fresh independent medical check up.

(2.) PRAYER is opposed by Shri Shashank Indapurkar by relying on the averments of the return and medical certificates, Annexures R/1 and R/2.

(3.) I have heard the parties at length.