Satish vs Union Of India & Ors.
2013 Latest Caselaw 3616 Del

Citation : 2013 Latest Caselaw 3616 Del
Judgement Date : 14 August, 2013

Delhi High Court

Satish vs Union Of India & Ors. on 14 August, 2013

Author: Gita Mittal

$-2
*           IN THE HIGH COURT OF DELHI AT NEW DELHI


+                        W.P.(C) 2917/2013



%                                 Date of decision: 14th August, 2013


      SATISH                                            ..... Petitioner
                    Through :         Mr. Ajit Kakkar, Adv.
                    versus
      UNION OF INDIA & ORS.                            ..... Respondent

Through : Ms. Barkha Babbar, Adv. for UOI.

CORAM:

HON'BLE MS. JUSTICE GITA MITTAL HON'BLE MS. JUSTICE DEEPA SHARMA

GITA MITTAL, J (Oral)

1. The writ petition has been preferred by the petitioner under Article 226 of the Constitution of India for issuance of writ of certiorari and direction to quash the order dated 12th February, 2013 passed by respondent No. 3/Recruiting Officer Coast Guard whereby the candidature of the petitioner for the post of Naik GD in the Indian Coast Guard pursuant to a Selection Process conducted in 2012 was rejected on the medical grounds. Being aggrieved, the petitioner assails the result of the medical examination conducted at INS Chilka, Nivarani Hospital on 12th February, 2013 whereby he was found medically unfit for enrolment on the ground that he was suffering from 'NYSTAGMUS'.

2. The petitioner placed reliance on reports of his medical fitness. He also complains of failure of the respondents to grant review to him. Given the urgency of this matter as it is concerned with recruitment and to obviate any further dispute we had passed an order dated 6 th May, 2013, directing the petitioner to appear before the Commandant, Army Hospital (Research and Referral), Delhi Cantt on 14th May, 2013 pertaining to his medical examination with all records in his possession.

3. The Commandant, Army Hospital (Research and Referral), Delhi was also directed to constitute a Board of Specialists/Experts to conduct appropriate medication examination of the petitioner. The Board so constituted was directed to take an independent view in the matter uninfluenced by the previous reports produced by both the parties.

4. Pursuant to the above directions, the petitioner was medically examined by the Board of officers of the Army Hospital, (Research and Referral). The respondents have filed an Affidavit dated 30th July, 2013 enclosing therewith a copy of the report dated 16 th May, 2013 of the petitioner's medical examination. The relevant extract of this report reads as under:-

"3. The board examined the candidate and findings are as follows:-

(a) His neurological evaluation shows normal visual acuity and colour vision.

(b) His pupils are bilaterally equal and reacting to light with normal accommodation reflex. His extra

ocular movements are full.

(c) There is no esotropic or exotropic eye defect. His saccades and pursuits are normal. There is no primary of gaze evoked nystagmoid movements. There is no motor, sensory or cerebellar dysfunction.

               4       Opinion of the Board of officers:-
                       (a)      A case of nystagmus(Inv)-            NAD
                       (b)      He is fit for nystagmus".

5. It is manifest from the above that no abnormality was detected and the petitioner did not have the problem of nystagmus. In view of the above, no objection remains to petitioner's recruitment to the post of Navik GD in the Indian Coasts Guard.

In view of thereof, we direct as follows:-

(i) The order dated 12th February, 2013 passed by respondent No. 3 cancelling the petitioner's candidature to the post of Navik GD in the Indian Coast Guard is hereby set aside and quashed.

(ii) The respondents are directed to proceed in the matter of petitioner's recruitment in accordance with prescribed procedure and to pass appropriate orders in this regard within a period of two weeks from today.

(iii) The respondents shall ensure that full opportunity of training is facilitated to the petitioner

and he is permitted to complete his training at the earliest.

(iv) The petitioner shall be entitled to notional seniority and he shall be placed above his batch mate who was immediately below him in the order of merit list that was prepared at the time of original recruitment. The petitioner shall be entitled to the benefit of seniority for his pay fixation.