Delhi High Court
Sumit vs Union Of India And Ors on 8 November, 2023
$~35
* IN THE HIGH COURT OF DELHI AT NEW DELHI
% Judgment delivered on: 08th November, 2023
+ W.P.(C) 9149/2023
SUMIT ..... Petitioner
versus
UNION OF INDIA AND ORS ..... Respondents
Advocates who appeared in this case:
For the petitioner: Mr. Ankur Chhibber, Advocate.
For the Respondents: Mr. Ankur Yadav, SPC for UOI.
CORAM:-
HON'BLE MR. JUSTICE SANJEEV SACHDEVA
HON'BLE MR. JUSTICE MANOJ JAIN
JUDGMENT
SANJEEV SACHDEVA, J. (ORAL)
CM APPL. 53161/2023 (for condonation of delay)
1. For the reasons stated in the application, the application is
allowed. The delay in filing the review petition is condoned.
REVIEW PET. 279/2023
1. Petitioner had impugned order dated 23.06.2023 whereby
petitioner had been declared unfit on account of defective distant
vision, right eye. This petition was disposed of by order dated
Signature Not Verified
Digitally Signed
Signing Date:10.11.2023
12:33:50
12.07.2023 referring to certain documents which were annexed with
the petition inter alia printout of an eye-testing machine.
2. This Court looking at the said document had opined that
petitioner did not have perfect vision as was required and the
documents recording his vision as 6/6 was apparently with correction.
Petitioner has filed the subject review petition contending that he has
been examined at All India Institute of Medical Sciences and without
correction his eyesight is 6/6.
3. By order dated 12.10.2023, this Court had directed the
respondents to conduct a fresh medical examination of the petitioner
and report his vision without correction.
4. Learned counsel for respondents submits that petitioner was re-
examined and has been declared fit in the medical examination.
5. In view of the above, the judgment dated 12.07.2023 is,
accordingly, recalled. The writ petition is restored to its original
number W.P(C) 9149/2023.
6. Learned counsel for respondents submits that in view of the
petitioner being declared medically fit, his case has been forwarded to
the Staff Selection Commission (respondent No.3 herein) for
permitting the petitioner to participate in the further process of
induction.
7. In view of the above, this petition is disposed of declaring the
petitioner as medically fit for the purposes of recruitment to the post of
Signature Not Verified
Digitally Signed
Signing Date:10.11.2023
12:33:50
Sub Inspector in Delhi Police and Central Armed Police Forces
Examination, 2022.
8. Respondent inter alia the Staff Selection Commission
(respondent No.3 herein) is accordingly directed to take appropriate
steps for recruitment of the petitioner in accordance with law as
expeditiously as possible preferably within a period of four weeks
from today.
9. Petition is, accordingly, disposed of.
SANJEEV SACHDEVA, J
MANOJ JAIN, J
NOVEMBER 08, 2023
st
Signature Not Verified
Digitally Signed
Signing Date:10.11.2023
12:33:50
