Sh Rajveer vs Union Of India And Others
2023 Latest Caselaw 4044 Del

                          $~37
                          *    IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                                       Judgment delivered on: 06.10.2023

                          +                    W.P.(C) 13125/2023 & CM. APPLS. 51870-71/2023

                          SH RAJVEER                                                        ..... Petitioner

                                                          Versus

                          UNION OF INDIA AND OTHERS                                      ....Respondents
                          Advocates who appeared in this case:

                          For the Petitioner:             Mr. M.D. Jangra, Advocate
                          For the Respondents:            Ms. Babita Saini, SPC with Ms. Archana Kumari and
                                                          Mr. Kapil Dev Yadav, Advocates.

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

                                                    JUDGMENT

SANJEEV SACHDEVA, J. (ORAL)

1. Petitioner impugns the action of the respondent in declaring the petitioner 'unfit' for recruitment to the post of Constable (GD), CAPFs, SSF, Rifleman (GD) in Assam Rifles, and Sepoy in Narcotics Control Bureau Examination, 2022.

2. Petitioner has been declared 'unfit' by the Detailed Medical Examination Board on the ground that he has a distant vision of 6/12-right eye and 6/12-left eye. The Review Medical Examination has also opined

Signature Not Verified

By:RASHIM KAPOOR Signing Date:12.10.2023 10:34:03 that he is 'unfit' on the ground of defective distant vision i.e., VA=(R)- 6/12, (L)-6/12. Learned counsel for petitioner submits that petitioner has been certified as 6/6 both eyes by the All India Institute of Medical Sciences, Bhatinda.

3. Perusal of the document of All India Institute of Medical Sciences, Bhatinda no doubt indicates that petitioner's vision is 6/6, however, the document also records the power of the petitioner i.e. AR - R-0.25/-0.50 x 180°, L-0.75 x 180° which indicates that the report of 6/6- both eyes is with correction of the above-referred power.

4. The requirement of the respondents is 6/6, both eyes without correction. In the case of petitioner, detailed medical examination as well review medical examination has opined that petitioner has low distant vision i.e. 6/12 both eyes and even the medical record relied upon by the petitioner of All India Institute of Medical Sciences, Bhatinda shows that petitioner has low distant vision and 6/6 both eyes is with correction.

5. We find that there is no ground to interfere with the findings returned by the Detailed Medical Examination Board or the Review Medical Examination Board and the disqualification of the petitioner on the ground of being 'unfit' for low distant vision. We find no merit in the petition. Petition is consequently dismissed.

                                                                           SANJEEV SACHDEVA, J


                          OCTOBER 06, 2023/NA                                       MANOJ JAIN, J


Signature Not Verified

By:RASHIM KAPOOR
Signing Date:12.10.2023
10:34:03