KANWALJIT SINGH Vs. AIR INDIA INTERNATIONAL

JUDGEMENT

(1.) The facts need not delain us for long. Sometime in September, 1988 Air India, a Corporation constituted under the Air Corporation Act, 1953 and being wholly owned and controlled by the Government of India, invited applications for appointment to the posts of Assistant Flight Pursers. Since the petitioner fulfilled all the necessary prescribed conditions, he too applied for the same. and in response, was called for a written test which he passed successfully.

(2.) Thereafter, he crossed the hurdle of the Group discussion/preliminary interview. This was on December 14, 1988. As on January 19, 1989 he successfully appeared for the final interview also, by a letter dated ll/15th May, 1990 (Annexure V) he was informed that he had been considered suitable for appointment as an Assistant Flight Purser subject to his being found medically "Fit" by the Corporation Medical Officer and that he should present himself for medical examination on or before May 30, 1990.

(3.) As the letter ilself was received by the petitioner on June 2, 1990, he was medically examined only on June 8, 1990. The day, however, did not augur well for him. He was found to be overweight by about 21 kilograms and as such, by letter dated July 18, 1990 was declared to be "temporary unfit for a period of 03 months" and was required to report for his "medical re-assessment on 01-10-1990."