UMESH KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) This judgment will dispose of Civil Writ Petitions Nos. 8864 and 7713 of 1987. The questions of law and fact involved in both the petitions are similar. Reference to the facts and documents shall, however, be made from Civil Writ Petition No. 8864 of 1987.

(2.) The petitioner got admission to the Ist Year of Bachelor of Engineering (Mechanical) Course in Chhotu Ram State College of Engineering, Murthal (Haryana). He was admitted to the Course on 30th Oct. 1987. A candidate seeking admission to the Course is required to get himself medically examined and is admitted to the Course in case he is found to be medically fit. The object of medical examination is spelt out in the Information Bulletin issued by respondent 2 as under : -

(3.) Annexure-VI to the said Information Bulletin lays down the following eyesight standard for medical fitness of a candidate : -