CHIRAG Vs. UNION OF INDIA

JUDGEMENT

(1.) Present writ petition has been filed seeking direction to the respondents to appoint the Petitioner to the post of Artificer Apprentice in the Indian Navy. Petitioner also seeks directions to the respondents to appoint the petitioner in the said post with all consequential service benefits and entitlements.

(2.) Learned counsel for the petitioner states that the respondents invited applications for recruitment in the Indian Navy for various posts in 2019, wherein the Petitioner applied for the post of Artificer Apprentice in Submarine Specialisation. He states that the Petitioner qualified for the initial eligibility tests and was required to submit certain certificates to the recruiting officer on 4/2/2020. He further states that the Petitioner was diagnosed with acute jaundice and several deviations in serum Bilirubin levels due to which the Petitioner could not report to the respondent's office on 4/2/2020.

(3.) Learned counsel for the petitioner states that the petitioner was extremely unwell from January, 2021 to May, 2021 due to the back pain problem making it difficult for the petitioner to keep right posture while sitting and walking.