A.Y.KOGJE,J. - (1.)Rule. Learned AGP Mr.Ishan Joshi waives service of Rule on behalf of the respondents.
(2.)The present petition is filed seeking direction of this Court to appoint the petitioner as Armed SRP Lokrakshak with all consequential benefits, back wages and to direct the respondents to issue appointment letter with a further direction to quash and set aside unfit certificate issued by the respondents.
2.1 It is the case of the petitioner that pursuant to advertisement for direct recruitment of various posts, the petitioner, being eligible and qualified, applied for the same. The petitioner successfully cleared written and main examination and oral interview. The petitioner was informed about his selection in the armed category.

2.2 After selection, the petitioner was sent for medical examination at General Hospital, Nadiad, where he was declared unfit as having colour vision blindness. The petitioner was again sent for re-examination to Board of Referees, where also he was declared unfit.

(3.)According to learned Advocate for the petitioner, this issue is very much covered by the decision of the Coordinate Bench of this Court as well as decision of Division Bench of this Court and therefore, action of discontinuation on the ground of colour vision is ex-facie impermissible.
3.1 It is submitted that the petitioner is fully eligible and has successfully cleared process of recruitment, but it is only on account of colour vision issue, on the opinion given by the Board of Referees that he is deprived of actual appointment and this issue according to the petitioner is squarely covered by decision of this Court in past and as such the petitioner has requested the Court to deal with and dispose of the petition.