CPL B S SIDDHA Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner, a Corporal in the Indian Air Force, has filed the present writ petition under Article 226 of the Constitution of India seeking:

(2.) MR . S.S.Pandey, the learned counsel for the petitioner submits that the case of the petitioner is strikingly similar to the case of Cpl. Sandeep Kumar v. Union of India & Ors, decided by this Court in W.P. (C) No. 4864/2012 vide order dated 21st August 2012 and that of Deepak Rajak vs. Union of India & ors, decided by this Court in W.P. (C) No. 7526/2012 vide order dated 4th December 2012. The petitioner had cleared his class 10th examination with more

(3.) THAN 81% marks in the year 2004 and his 10+2 examination in the year 2006 with 85% marks. It is submitted that having a good academic record, the petitioner aspired to taking the engineering exams, but due to compelling family circumstances and financial constraints, he opted for an early employment and accordingly applied for the post of an Airman Group 'Y' post in the Indian Air Force. He got selected to the said post after having passed the requisite tests and was finally enrolled in the Indian Air Force as an Airman on 27th December 2006.