VISHV MOHAN Vs. DEPARTMENT OF PERSONNEL AND TRAINING

JUDGEMENT

(1.) In the present case, the petitioner assails the report dtd. 21/2/2019 of the Appellate Medical Board of Dr. Ram Manohar Lohia Hospital, New Delhi (Department of Ophthalmology), communicated to the Petitioner vide covering letter dtd. 8/3/2019, conducted in compliance of order dtd. 22/11/2018 of this Court whereby the Medical Board consisting of three senior doctors had concluded that the Petitioner was having visual disability of 20% only.

(2.) This is the second round of litigation for the Petitioner who had earlier assailed the order dtd. 27/9/2018 passed by the Central Administrative Tribunal, Principal Bench, New Delhi (hereinafter referred to as the 'Tribunal') in O.A. 985/2016.

(3.) The Petitioner was a candidate for recruitment of All India Service for the year 2015. He made his application claiming reservation under the Visually Handicapped category. He was successful in the written examination and also participated in the interview on 5/5/2015. He states that he was sent for his medical examination by the Medical Board of the Lok Nayak Jai Prakash Hospital (LNJP). The facility in that behalf existed at Guru Nanak Eye Centre which is a part of the same establishment.