Sambuddha Chakrabarti, J. - (1.) Pursuant to an advertisement issued by Coal India Limited the petitioner applied for the post of Management Trainee in October 2017. The petitioner's name was included in the list of successful candidates. He was thereafter called for an interview and on October 24, 2017 he was offered the employment subject to his being found medically fit.
(2.) The case of the petitioner is that on November 22, 2017, he was called for a medical examination and in the report of the medical examination it was mentioned that he was suffering from diabetes mellitus. It was also mentioned that he would be re-examined after about a month. In the subsequent medical examination he was declared unfit due to colour blindness. He made an appeal before the appropriate authority for re-medical examination which was done by the respondent no. 2 and this time he was found unfit for the job due to both diabetes mellitus and colour blindness. Subsequently, he received a communication from the General Manager (Personnel/Recruitment) of Coal India Limited, i.e., the respondent no. 3 intimating him that the Medical Board had declared the petitioner unfit due to diabetes mellitus, hypertension and colour blindness. He further came to know that pursuant to the medical re-examination 13 trainees who were found to be medically fit were posted in subsidiary companies.
(3.) The petitioner has assailed the medical certificates as containing different diseases and different medical examinations. He got himself tested independently at a private hospital which certified that he was not suffering from colour blindness.;