VIVEK JHAJHRIA Vs. UNION OF INDIA

JUDGEMENT

(1.) The present petition has been filed by the petitioner praying for a direction to the respondents to bring on record and set aside the impugned Medical Unfitness Certificates dtd. 9/2/2021 and 5/3/2021. The petitioner further prays for a direction to the respondents to conduct Re-Medical Examination at any place of choice of the respondents for appointment of the petitioner in the Indian Air Force.

(2.) It is the case of the petitioner that the petitioner applied for the post of 'Airmen' in Group 'X' and 'Y' category as per the notification issued by the Central Airmen Selection Board, Indian Air Force. The petitioner, upon clearing Phase-I and Phase-II of the recruitment process, was directed to appear for the Phase III- Medical Test which was conducted at 11 Wing Airforce Station, Tezpur on 9/2/2021. The petitioner appeared for the Medical Examination and was declared medically unfit on the ground of 'ECG Abnormality- Short 'PR' Level'.

(3.) The petitioner, aggrieved by the decision of the Medical Examination, applied for an Appeal Medical Board. At the stage of the Appeal Medical Board, the petitioner was again declared medically unfit on the ground of 'ECG Abnormality' on 5/3/2021.