PUNEET GUPTA Vs. UNION OF INDIA & ORS

JUDGEMENT

(1.) Having successfully cleared the selection process, the petitioner was inducted in the Accounts Branch of the Indian Air Force as a trainee and was deputed at 121 Ground Duty Officers Commissioning in the Accounts Branch at Hyderabad. The superior officer detected abnormality in the movement of the petitioner who one fine morning gave a groan and fell down. It was a case of seizure. The petitioner was hospitalized and was found to be suffering from Generalized Seizures.

(2.) Required by law to be examined by a medical board before a decision was taken on petitioner's retention as a trainee and thereafter induction in service, the petitioner was examined by a board of doctors at 14 Air Force Hospital. On November 20, 2007 the petitioner was informed the opinion of the medical board. The letter dated November 20, 2007 reads as under: -

(3.) The petitioner applied for a review medical board, which request was rejected by the competent authority and conveyed to the petitioner on November 22, 2008. On March 18, 2008 the petitioner was served with a termination order with status then that of a trainee.