Puran Chand vs Union Of India And Ors
2025 Latest Caselaw 115 P&H

Punjab-Haryana High Court

Puran Chand vs Union Of India And Ors on 1 April, 2025

                                         Neutral Citation No:=2025:PHHC:043970




             IN THE HIGH COURT OF PUNJAB & HARYANA
                         AT CHANDIGARH
209
                                         CWP-1396-2015 (O&M)
                                         Date of decision: 01.04.2025

Puran Chand                                                          ...Petitioner

                                    VERSUS

Union of India and others                                          ...Respondents


CORAM : HON'BLE MR. JUSTICE VINOD S. BHARDWAJ

Present :-    Mr. Aryan Singh, Advocate for the petitioner(s).

              Mr. Sunil K. Sharma, Sr. Panel Counsel,
              for respondent-UOI.

                              *****

VINOD S. BHARDWAJ, J. (Oral)

CM-13222-CWP-2015 and CM-13223-CWP-2015

Applications already stand allowed vide order dated

19.10.2015.

Main case:

Challenge in the present petition is to the order dated

27.08.2014 whereby the representation of the petitioner against removal

from the approved list had been rejected and order his promotion as

'Assistant Sub-Inspector/General Duty' based on medical categorization for

colour blindness.

The instant writ petition was adjourned sine die to await the

final adjudication of Civil Appeal No.3938 of 2016 by the Hon'ble Supreme

Court.

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Neutral Citation No:=2025:PHHC:043970

209 CWP-1396-2015 (O&M)

Learned counsel appearing on behalf of the parties are ad idem

that the said Civil Appeal preferred by the Union of India already stands

dismissed vide order dated 01.05.2019 and colour blindness is no more a

disqualification for further promotion in view of the judgment dated

28.02.2013 passed in a batch of Writ Petitions(C) including Writ Petition

No.356/2013 titled as 'Sh. P. Suresh Kumar Vs. Union of India and

others' passed by the High Court of Delhi.

The present writ petition is accordingly disposed of in terms of

the aforesaid judgment dated 28.02.2013 passed by the High Court of Delhi

in the matter of Sh. P. Suresh Kumar (supra).

                                                 (VINOD S. BHARDWAJ)
01.04.2025                                               JUDGE
Mangal Singh
         Whether speaking/reasoned :     Yes/No
         Whether reportable        :     Yes/No




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