AKASH SHARMA Vs. UNION OF INDIA

JUDGEMENT

(1.) The present petition has been filed praying for bringing on record and setting aside the impugned medical certificates dtd. 13/5/2021 and 13/8/2021. The petitioner further prays for a direction to the respondents to conduct the medical re-examination of the petitioner at a hospital of their choice or appoint the petitioner on the basis of the medical certificates issued by various civil hospitals.

(2.) It is the case of the petitioner that pursuant to the notification issued by the respondents, the petitioner applied in the Indian Air Force through the Armed Force Common Admission Test (hereinafter referred to as AFCAT"). On and after clearing the AFCAT, the petitioner was directed to appear for the SSB at Dehradun wherein the petitioner cleared all tests with respect to the prescribed criteria of physical efficiency. The petitioner was then recommended to join the training academy and was AIR 1 holder in his branch in the merit list.

(3.) The petitioner thereafter appeared for his Detailed Medical Examination (in short, DME") and on 13/5/2021, was declared to be medically unfit on the ground of retinal periphlebitis both eyes". Aggrieved by the same, the petitioner applied for his Appeal Medical Examination (in short, AME") and appeared for the same at Base Hospital, Delhi Cantonment. The petitioner, at the stage of the AME, was again declared to be medically unfit on the ground of retinal periphlebitis both eyes."