JAI PAL SINGH MOTHSARA Vs. UNION OF INDIA

JUDGEMENT

(1.) Present writ petition has been filed seeking directions to the Respondents to stay the posting/transfer of the Petitioner to 505 SU, Lucknow till the discharge application of the Petitioner dtd. 31/8/2021 is under process and pending with the Respondents.

(2.) Learned counsel for the Petitioner states that the petitioner is a serving Junior Warrant officer of Indian Air Force presently posted at Command Hospital Air Force Bangalore since 1/5/2018 as a Blood Transfusion Technician. He states that the petitioner is suffering with multiple disabilities i.e Chronic Kidney Disease Stage-3, Incompletely Ascended Malrotated Left Kidney, Osteo Arthritis Ankle Bilateral, Hypothyroidism, Dyslipidemia and Obesity. He states that since the petitioner is in Low Medical Category A4G4 (P) since November 2019, the Petitioner is unfit to perform Military duties i.e PT/Parade/Games, Night duty and security duties.

(3.) Moreover, he points out that the Petitioner's only son who is in 12th standard is also 100% disabled due to cortical Blindness and also suffers from Diabetics Mellitus Type -II and Hypothyriodism.