AYUSH PANDEY Vs. UNION OF INDIA

JUDGEMENT

(1.) The present petition has been filed by the petitioner praying for a direction to the respondents to conduct Medical Re-Examination by the Appeal Medical Board at the Air Force Hospital, Agra for enrollment in the Indian Air Force.

(2.) It is the case of the petitioner that the petitioner applied for the post of Airman (Non-Technical Post), Grade Y in the Indian Air Force. The petitioner, upon clearing Phase-I of the recruitment process, was directed to appear for the Phase II of the same and was allotted Chest No. 147, Selection Centre, Bhopal.

(3.) The petitioner, vide order dtd. 06.02.2021, was examined and declared medically unfit on account of Flat Foot, Haemorrhoid Grade III and Left Turbinate Hypertrophy. Aggrieved by the decision of the Medical Examination, the petitioner applied for Appeal Medical Board. At the stage of the Appeal Medical Board, vide order dtd. 09/07/2021, the petitioner was again declared medically unfit on the ground of Haemorrhoid Grade III.