KESHAB CHETRY Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. R. Dhar, learned counsel for the petitioner. Also heard Mrs. A. Gayan, learned CGC appearing for the respondents.

(2.) The petitioner is aggrieved by the Order dated 02.08.2016 issued by the Commandant, 95th Batallion BSF, by which the petitioner has been discharged from service and struck off from the strength of RTC, BSF, Bhondsi under Section 11 of the BSF Act, 1968 read with Rule 13 of the BSF Rules, 1969, as amended in 2017.

(3.) The petitioner's case in brief is that after a selection test which involved medical examination, the petitioner was appointed to the post of Constable (GD) in the BSF. The petitioner was immediately sent for training and during routine medical examination of the petitioner held on 06.04.2015, the petitioner was found to be having defective colour vision and was referred to an Eye Specialist at FHQ Hospital-I. On examination by the Eye Specialist on 26.05.2015, the petitioner was found to be suffering from defective colour vision (colour blindness). Thereafter, the petitioner was discharged due to him suffering from colour blindness vide the impugned Order dated 02.08.2016.