PARIVESH KUMAR Vs. UNION OF INDIA & ANR

JUDGEMENT

(1.) The petitioner has filed the present petition for quashing the order 25.12.2017, passed by the respondent No.2/Air Force cancelling his candidature for recruitment to the post of Airman.

(2.) Learned counsel for the petitioner submits that the petitioner had applied for recruitment to the post of Airman with the respondent No.2 on 29.09.2016 and on passing the written and physical examination in February, 2017, he was called for a medical test in which he had appeared on 07.8.2017 and had cleared the same. On 10.11.2017, the petitioner was issued a call letter to report on 24.12017. On the very next day to his reporting to the respondents on 24.12017, the petitioner was handed over a cancellation of his enrolment letter dated 25.12017, stating inter alia that the permanent body tattoo found on his body was not permissible for selection to the Armed Forces, as per the existing policy. The said letter also stated that non-permissibility of body tattoos for enrolment in the Indian Air Force was duly published in the advertisement for the recruitment to the Indian Air Force. Aggrieved by the aforesaid cancellation order, the petitioner has filed the present petition.

(3.) Learned counsel for the petitioner submits that once the petitioner was selected for the subject post, the respondents could not have issued the impugned cancellation letter at the last moment. He contends that the petitioner had duly declared that he had a body tattoo, in terms of a certificate submitted by him when a call letter was issued to him and it is not as if he has hidden anything from the respondents.