ARUN ATTRI Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner had applied to the post of Airmen in Group X & Y category in the month of July, 2019 pursuant to the Notification issued by the Central Airmen Selection Board, IAF. He cleared the Written Test (Phase-I) as well as the Physical and Efficiency Test (PhaseII) of the recruitment process. However, when he was asked to appear in the Medical Test (Phase-III) on 25th January, 2020, he was declared medically unfit. The petitioner claimed that he had been given a remark of temporary unfit without any justification or explanation of the medical deficiency. He further claimed that he had got himself examined at All India Institute of Medical Sciences, New Delhi ( AIIMS , for short), which issued him a certificate declaring him to be medically fit on 6 th March, 2020 (7th March, 2020 as per document), after conducting ECG examination. However, the Appeal Medical Board also declared him unfit on 19th February, 2020. This, the petitioner claimed, was unjustified. Further, he claimed that none of the medical papers were supplied to him, which has also caused prejudice to him and indicated arbitrary action on the part of the respondents. The petitioner claims that when he sought a further Review Medical Examination, it was declined unreasonably and hence, he has filed the present petition seeking the following reliefs: -

(2.) On 2nd February, 2021, we passed the following order: -

(3.) On 17th February, 2021, the respondents were directed to re-file the documents. However, on 7 th April, 2021, the respondents produced the original medical documents in the court.