NAKHAT SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) The challenge in this petition is to an order dated December 06, 2023, passed by the Armed Forces Tribunal ( 'AFT', for short) in O.A. No.3068/2022, whereby, the AFT has dismissed the O.A. filed by the petitioner herein.

(2.) The petitioner has filed the present petition with the following prayers:-

(3.) The facts which can be noted from the record are that the petitioner herein got enrolled in Indian Air Force ( 'IAF', for short) on March 28, 2012, and is currently holding the post of Corporal. According to the petitioner, as on date, he has 11 years 7 months of unblemished service in IAF. It was the case of the petitioner before AFT that an advertisement was issued by Rajasthan Public Service Commission on November 02, 2020, inviting applications for recruitment to the post of Assistant Professor (Hindi). Being interested in applying for the said post, the petitioner filled the online application seeking permission of the respondents to apply to the said post in accordance with Air Force Order 33/2017 ( 'AFO 33/2017', for short) through AFRO website on November 25, 2020. As the skill grade of the petitioner was grade 'C', the website failed to accept the online application of the petitioner. In fact, the petitioner received an annotation indicating that he is not permitted to apply for the civil post due to his current skill grade as 'C'.