Gautam vs Union Of India And Ors
2023 Latest Caselaw 4019 Del

                          $~1

                          *        IN THE HIGH COURT OF DELHI AT NEW DELHI

                          %                                        Date of decision: 05.10.2023
                          +        W.P.(C) 10727/2023 & CM APPL. 41613/2023

                                   GAUTAM                                              ..... Petitioner

                                                     versus

                                   UNION OF INDIA AND ORS                            ..... Respondent

                          Advocates who appeared in this case:
                          For the Petitioner:        Mr. Ankur Chhibber, Advocate
                          For the Respondents:       Mr. Jai Prakash, Senior Panel Counsel & Mr. Hardik
                                                     Bedi, Govt. Pleader



                          CORAM:-
                          HON'BLE MR. JUSTICE SANJEEV SACHDEVA
                          HON'BLE MR. JUSTICE MANOJ JAIN
                                        JUDGMENT

SANJEEV SACHDEVA, J. (ORAL)

1. Petitioner seeks quashing of orders dated 20.07.2023 & 21.07.2023 i.e. result of Detailed Medical Examination and result of Review Medical Examination whereby the petitioner was declared unfit due to defective colour vision i.e. colour perception four (CP-IV).

2. By order dated 23.08.2023 of this Court, it was directed that a Medical Board be constituted to examine the petitioner at the Research & Referral Hospital for the Army at Delhi.

Signature Not Verified Digitally Signed

Signing Date:07.10.2023 12:03:00

3. Learned counsel for respondents submits that petitioner was examined by the Research & Referral Hospital of the Army on 23.09.2023 and has been again declared unfit for the same reason i.e. colour vision (CP-IV).

4. Copy of the report has been shared over the email of the Court Master. Same is taken on record.

5. In view of the above, since the Research & Referral Hospital has also examined the petitioner and opined that petitioner suffers from defective colour vision and the standard is below the prescribed acceptable standard for the said rank, we are of the view that petition does not have any merit. Same is accordingly dismissed.

SANJEEV SACHDEVA, J

MANOJ JAIN, J

OCTOBER 5, 2023/DR

Signature Not Verified Digitally Signed

Signing Date:07.10.2023 12:03:00