SONU Vs. UNION OF INDIA

JUDGEMENT

(1.) The petition has been filed for the issuance of a writ of mandamus and directions to the respondents with the following prayers:

(2.) The relevant facts are that the petitioner had applied in the recruitment of Airmen in Group X and Y Trade pursuant to the advertisement dated 1 st July, 2019. He appeared for the Phase-1 written examination at Agra in which he was declared successful. Thereafter, he appeared in the Phase-2 Examination which consisted of Physical Fitness, Group Discussion, Psychological and Medical Examination on 27 th November, 2019. On his full body physical examination, the petitioner was found with "ECG abnormality and CBS review" and was referred to the Appeal Medical Board Bagdogra at 06 Wing, ASC where he was declared fit on both the points, after undergoing ECG on 6 th December, 2020. The fitness certificate dated 18 th February, 2020 was issued to him.

(3.) After having been so declared fit the petitioner was positioned at 24 th rank in the provisional merit list out of 4382 candidates. He received the final call letter to report for enrolment in the IAF, at Airmen Training Station (ATS) Belgavi on 5 th June, 2020. At the physical pre-enrolment medical examination at ATS, Belgavi, the petitioner was found to be suffering from 'Pilonidal Sinus' and 'Perianal Fistula' on 1 st July, 2020. Therefore, he was not cleared and was asked to report at the Appeal Medical Board at SMC, AMB, Bagdogra on 10th August, 2020.