PRASENJIT SARKAR Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Ms. R. Purkayastha, learned counsel appearing for the petitioner also heard Mr. B. Majumder, learned Deputy SGI, appearing for the respondents.

(2.) This present writ petition has been filed under Article-226 of the Constitution of India directing the respondents for quashing the impugned decision of the respondents, communicated to the petitioner by letter dtd. 5/5/2022 to the effect that the petitioner has been found to have defective colour vision CPIV and on this basis, the provisional offer of appointment of the petitioner had been cancelled finding him unfit for employment and further, to re-instate the petitioner in his original post.

(3.) The petitioner has prayed for the following reliefs: