Madhya Pradesh High Court
Heera Singh vs Union Of India Thr. on 20 June, 2018
THE HIGH COURT OF MADHYA PRADESH
WP-4450-2017
(HEERA SINGH Vs UNION OF INDIA THR.)
8
Gwalior, Dated : 20-06-2018
Shri U.K. Bohre, learned counsel for the petitioner.
Shri Yogesh Singhal, learned Government Advocate for the
respondents/State.
The writ jurisdiction of this Court is invoked by the petitioner sh seeking the following reliefs;
e 1- izfr;kfpadkdrkZx.k dks vkns'k@funZs'k fn;k tk;s ad fd ;kfpdkdrkZ dh mlds firk ds LFkku ij vuqdEik fu;qfDr dh tkosA Pr 2- vU; U;ksfpr lgk;rk tks izdj.k dh ifjfLFkfr;ksa ds a hy vuq:i mfpr gks og ekuuh; U;k;ky; nkjk ;kfpdkdrkZ ds fgr esa tkjh dh tkosA ad 3- ;kfpdkdrkZ dks eqdnesa dk gtkZ [kpkZ Hkh M izfr;kfpadkdrkZx.k ls fnyk;k tk;s vkSj ;kfpdkdrkZ dh ;kfpdk Lohdkj dh tk;s rks ekuuh; U;k;ky; dh vfrdzik gksxhA of The grievance of the petitioner is that he had applied for the rt compassionate appointment in lieu of death of his father who died in ou harness. Vide Annexure R-1 dated 13.04.2017, the petitioner was informed that his case has been examined by the medical specialist for C compassionate appointment as Constable/GD in C.R.P.F. but he is h found medically unfit for two reasons- ig
i) Myopia 6/24 BE.
H
ii) Chest Cavity deformed. Elevated Front Chest case. Short Sternum.
It was also informed that a review medical test was also conducted but he was again declared unfit due to Defective Distant Vision-6/9(RE), 6/12(L/E).
Learned counsel for the petitioner relying upon Annexure P-7 issued by Medical Specialist, District Hospital, Morena to the effect that the petitioner was declared unfit due to error of judgment as he possess 6/6 BE eye side in both the eyes.
No credence can be given to the medical report prepared by the Doctor of the District Hospital at the behest of petitioner, in the face of the medical experts duly appointed by the C.R.P.F for recruitment have repeatedly declared the petitioner to be unfit for the post of Constable/GD. The physical disabilities suffered by the petitioner render him disqualified for being member of disciplined force like C.R.P.F. Nothing has been brought to the notice of this Court that in cases of compassionate appointment any relaxation in essential qualification during recruitment can be extended to a candidate. Moreso, the sh opinion of the experts can not be substituted by the opinion of this e Court.
ad Therefore, the impugned order of rejecting the case of Pr compassionate appointment deserves no interference.
Accordingly, the present petition stands disposed of.
a hy (SHEEL NAGU) ad JUDGE M of Suneel rt ou SUNEEL DUBEY 2018.06.21 C 13:55:47 +05'30' h ig H