NAYAK MEHULKUMAR BHIKHUBHAI Vs. DIRECTOR GENERAL OF POLICE

JUDGEMENT

(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 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.

(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.