SHIVAM KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) Cm No. 19390/2021 (for exemption)

(2.) The application is disposed of.

(3.) The petitioner was a candidate for recruitment of Airmen by the respondents Indian Air Force. The petitioner, in the medical examination conducted as part of the recruitment process, was found medically unfit on the ground of being overweight by 2 Kgs. This petition has been filed, impugning the finding of medical unfitness and seeking a mandamus to respondents Indian Air Force to conduct re-examination of the medical fitness of the petitioner and in the alternative seeking mandamus for appointment of the petitioner as an Airman on the basis of the medical certificate of fitness of the petitioner, issued by a private hospital.