KAUSHAL YADAV Vs. UNION OF INDIA AND ANR

JUDGEMENT

(1.) Exemptions allowed, subject to all just exceptions. The applications are disposed of. W.P.(C) 9750 of 2016 This writ petition is directed against the disqualification of the petitioner for recruitment to the post of Airman in the Indian Air Force on medical grounds.

(2.) By an advertisement being Advertisement No.DAVP 10801/ 13/0037/1516 published inter alia in the 'Employment News' dated 7th Nov. 2015, applications were invited for the posts of Airmen of the categories specified in the said advertisement. The petitioner applied pursuant to the aforesaid advertisement and was allotted the Roll No.1604138806 against registration number 15034160689.

(3.) It appears that the petitioner successfully cleared the Written Test, the Physical Endurance Test and the Group discussion. All the three tests were conducted in Barrackpore in the state of West Bengal.