VIDYANAND Vs. CENTRAL AIRMEN SELECTION BOARD

JUDGEMENT

(1.) The petitioner appeared in the online test on 14th July, 2021 for selection to Group 'X' and Group 'Y' posts of 'Airmen' in the respondents Indian Air Force. He successfully completed the examination for Group 'X' posts but while he was sitting for the examination for Group 'Y' posts, he was ordered to leave by the officials present at the examination centre. The petitioner claims that the reason why he was removed from examination of Group 'Y' posts was that two photographs on the petitioner's admit card did not match. Aggrieved therefrom, the petitioner has filed the present petition for grant of a fresh opportunity to take the online test for Group 'Y' posts for the same batch.

(2.) The petition came up before this bench on 30th July, 2021. On the basis of the contention of the counsel for the petitioner that both the photographs on the admit card of the petitioner were the same, the counsel for the respondent was asked to take instructions.

(3.) The counsel for the respondents has obtained instructions and he appears along with Mr. D. N. Srivastava, Sargent. The counsel for the respondent has drawn our attention to Clause 4(c) of the advertisement dated 22nd January, 2021, (Annexure P-3 of the petition), which is set out below: (c) Passport size recent colour photograph (taken not before December 2020) of size 10 KB to 50 KB (front portrait in light background without head gear except for Sikhs). The photograph is to be taken with candidate holding a black slate in front of his chest with his name and date of photograph taken, clearly written on it with white chalk in capital letters.