DESH RAJ Vs. UNION OF INDIA & ANOTHER

JUDGEMENT

(1.) The petitioner herein, had, previously instituted a writ petition, bearing CWP No. 622 of 2006, before this Court, seeking therein relief, for his being appointed, against a Class-III post, on a compassionate basis, given his father dying in harness. This Court allowed the writ petition, and, had pronounced a direction, upon, the respondent, to after meteing relaxations, in the education qualification vis-a-vis the petitioner, hence consider him for appointment, under, group 'D' posts.

(2.) In pursuance to Annexure P-2, the respondent concerned, meted compliance therewith, AND, proceeded to enlist the petitioner, for, his being considered, for appointment against Group-D posts. However, he was enjoined, to, face the rigor, of, the apposite medical test, and, the petitioner, as revealed by AnnexureP-6, for want of his possessing, the requisite prescribed standards, of, clarity of vision of the left eye, and, right eye, hence, on medical unsuitability, thereupon, the respondent concerned rejected, his candidature. The petitioner being aggrieved therefrom, hence, instituted the instant petition before this Court.

(3.) The learned counsel appearing, for the petitioner, has contended that the rejection, of, the candidature, of the petitioner, on, medical grounds, rather infractings, the mandate of this Court, pronounced in CWP no. 622 of 2006. However, the aforesaid submission, is, unworthy of any vigour, as, apparently, the respondents did mete, compliance vis-a-vis the direction pronounced by this Court, in CWP No.622 of 2006.