SATENDRA SINGH Vs. UOI

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) A short issue arises for consideration and hence the writ petition is being disposed of at this stage itself as consented to by learned counsel for the parties.

(3.) THE petitioner had applied for the post of 'ground Duty Officer' under the indian Air Force in the year 2008 and successfully cleared the written examination and as per the rules applicable was subjected to a fitness test and was certified fit by the Medical Board of the Indian Air Force resulting in the petitioner being empanelled in the list of successful candidates.