Sh. Navneet vs Union Of India & Ors.

C. Hari Shankar, J.

The petitioner’s grievance is that his candidature for the post of Constable (GD) in Central Industrial Security Force^{11.“CISF” hereinafter} has been cancelled on the ground that he suffers from Colour Blindness merely on the basis of one medical examination without conducting the Review Medical Examination^{22.“RME” hereinafter}, as per his entitlement.

Issue notice.

Notice accepted on behalf of the respondents by Mr. Amit Gupta, learned SPC.

With consent of the parties, we dispose of the writ petition.

Mr. Amit Gupta, on instructions, undertakes that the petitioner would be subjected to a RME by the competent authorities within a period of 10 days from today.

Let the needful be done.

The RME would also examine the petitioner’s suitability for the post of Constable (GD) in CISF.

Should the petitioner continue to remain aggrieved, his rights in law would remain reserved.

The petition is disposed of in the aforesaid terms.