MOSES S. Vs. UNION OF INDIA

JUDGEMENT

(1.) Impugning the judgment of the learned Single Judge in W.P.(C). No.12014 of 2025 dtd. 3/4/2025, the appellant/writ petitioner preferred this writ appeal.

(2.) Succinctly, the facts in brief are as follows:

(3.) The appellant/writ petitioner Shri. Moses S., had participated in the selection process for the post of Airmen in the Indian Air Force Group 'Y' Medical Assistant trade. The appellant qualified in the physical test and written examination. The appellant appeared for medical examination on 7/2/2025 at Air Force Hospital Coimbatore, wherein he was declared as medically unfit by the Medical Board.