- (1.) Heard learned counsel for the petitioner as well as Sri Gyan Prakash, learned A.S.G.I. appearing for the respondents and have perused the record.
(2.) The petitioner has applied for the post of Constable (Technical/Tradesman) against the advertisement published in the year 2013. The petitioner appeared for physical test in the year 2013 and subsequently after having declared successful in the written examination, he was called upon to appear in the medical test. Accordingly, the petitioner appeared for medical fitness test on 6.2.2014 in which he was declared unfit on the ground that he has defective distance vision. The petitioner appealed the same and appeared on 12.4.2014 for review medical examination held for unfit candidates. Again the petitioner was declared unfit by the Review Medical Board consisting of three doctors.
(3.) The present petition has been filed with the following prayers: i. Issue a writ, order or direction in the nature of Mandamus directing the Respondent Authorities to reconsider the applicant/petitioner on the post of Constable (technical/Tradesman) in the selection of Constable (technical/Tradesman) Recruitment 2014-15 & to further re-evaluate the medical fitness. ii. Issue writ, order or direction in the nature of Mandamus directing the Respondent Authorities to conduct a Re-Medical Fitness Test from an Independent Government Medical Practitioner so that the differences in the medical reports may be struck down and the true report with respect to the medical fitness of the petitioner may be given way. iii. Issue any other writ, order or direction which this Hon'ble Court may deemt fit and proper under the facts and circumstances of the case. iv. Award the cost of the present writ petition.;