MONINDER SINGH Vs. UOI & ANR.

JUDGEMENT

(1.) BY this writ petition, the petitioner assails the rejection of his candidature for consideration for appointment as a pilot with the Indian Air Force. The facts giving rise to the present petition are within a narrow compass and to the extent necessary are briefly noticed hereinafter.

(2.) BY an advertisement issued in March, 2008, the respondents invited applications for appointment to the post of 3 Short Service Commission (Men) Flying (Pilot) course and 32 SSC (Women) Flying (Pilot) Course commencing in January, 2009 from eligible candidates. The advertisement prescribed the following eligibility conditions:

(3.) AFTER obtaining the diploma, the petitioner sought admission under the Lateral Entry Scheme to the Bachelor of Technology Course (Mechanical Engineering) which was being conducted by the Maharishi Markandeshwar Engineering College in district Ambala, also affiliated to the Kurukshetra University. The petitioner successfully completed the course and was duly issued a degree in B. Tech. (Mechanical Engineering) on the 6th October, 2008 by the Kurukshetra University.