RAMESH CHANDRA FAUJDAR S/O SHRI BALDEV SINGH Vs. UNION OF INDIA THROUGH GENERAL MANAGER, NORTHERN WESTERN RAILWAY

JUDGEMENT

(1.) This writ petition has been filed by the petitioner challenging order dated 14.08.2015 passed by the Central Administrative Tribunal, Jaipur Bench(for short 'the Tribunal') whereby original application filed by the petitioner has been dismissed.

(2.) The petitioner approached the Tribunal by filing original application against order dated 21.10.2011 and praying for direction to the respondents to conduct his second medical examination and if eventually he was found to have been passed the same, then grant him posting as Junior Engineer-II in view of notification dated 28.09.2010.

(3.) Facts of the case are that post of Junior Engineer (TM) Grade II was notified by the respondent-department vide notification dated 28.09.2010. Departmental candidates were eligible to appear in the said examination. In response to the aforesaid notification, the petitioner appeared in the written examination and was declared passed. Thereafter, the petitioner was sent for training of eight weeks at Allahabad. The petitioner successfully completed said training and he was, thereafter, sent for medical examination at Divisional Headquarter at Kota. During medical examination, vision of left eye of the petitioner was not found normal and certificate was issued on 206.2011 indicating that the petitioner was not found fit for B-1 category and was declared fit for only C-1 category. While others, who qualified written examination as well as completed training and cleared medical test, were given posting, the petitioner was not posted on the post of Junior Engineer(TM) Grade-II. The petitioner thereafter got himself operated upon for correction of vision of his left eye by Dr. Ashish Nagpal at Ahmedabad on 19.05.2011 and 04.08.2011. It was thereafter that certificate was issued to him by Dr. Ashish Nagpal to the effect that vision of his left eye was now 6/6 and vision of his right eye was 6/9. The petitioner submitted an application to the department on 21.09.2011 requesting that he is now medically fit for B-1 category and therefore, order be issued for his re-medical examination.