AMIT KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner, a candidate in the recruitment of November, 2020 of Airmen, filed this petition impugning the findings of the Medical Board and the Appeal Medical Board, of the petitioner being 'unfit' for appointment.

(2.) Vide order dated 31st May, 2021, the records of medical examination of the petitioner as well as the concerned Medical Manual were directed to be produced.

(3.) The counsel for the respondents states that the requisite documents have been filed in the Court.