BHARAT KUMAR Vs. UNION OF INDIA & OTHERS

JUDGEMENT

(1.) AT a medical examination the petitioner was declared unfit by the doctors at the Air Force Central Medical Establishment; being opined to be a patient of 'Hypertension'. The post for which the petitioner was seeking appointment was that of a Fighter Pilot in the Indian Air Force. And suffice would it be to state that 100% fitness would be the sine qua non to be appointed as a Fighter Pilot in the Indian Air Force.

(2.) THE petitioner knew that he had been subjected to an 'Bravo Ambulatory Blood Pressure Test' at which he was declared a patient of hypertension and thus he claims having got himself medically re -examined for hypertension at Medanta Hospital where he was subjected to the Ambulatory Blood Pressure test and was opined to be normal. As per the petitioner he got himself medically examined at Safdarjung Hospital where he was opined to be normal.

(3.) IF experts in the field so agree, we are nobody to substitute the opinion. And as regards the plea of the petitioner that no such medical disability was detected at Medanta Hospital and Safdarjung Hospital, the answer would be, as told to us by Wing Commander Dr. R. Mohanty, Jt. Director, Medical Services, Air Head Quarters, R.K. Puram, that it is easy to overcome chronic hypertension being detected by taking medicine to control the blood pressure, for then, due to medicine the blood pressure is controlled and notwithstanding chronic hypertension existing, the same cannot be detected i.e. the medical infirmity can be masked.