AMIT CHATURVEDI Vs. UNION OF INDIA

JUDGEMENT

(1.) By this writ petition the petitioner seeks to challenge legality and validity of Condition No. 6 of the advertisement published by the respondents calling for applications from male candidates for permanent commission for ground duty branches.

(2.) The Indian Air Force invited applications from suitable male candidates in the Force. The course would commence from July, 2002 and in the said advertisement it is clearly stated that the last date for receipt of the application is 31.7.2001. One of the conditions of the advertisement is that the candidates awaiting result of final year or those who have appeared in final year examination are not eligible and thus should not apply for the post.

(3.) The contention of the counsel appearing for the petitioner is that the petitioner was earlier selected by the Indian Army and during the period of his training he was boarded out by the Indian Army and, therefore, so far he is concerned, the aforesaid condition should have been relaxed to the respondents and his application should be received by the India Air Force.