FLIGHT CADET RINI TRIPATHI Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner appeared in the common entrance test conducted by the Indian Air Force for selection to the post of Pilot. On the basis of the performance in the entrance test, she was called for the interview before the Service Selection Board. She was ultimately selected and was drafted for training between June 2008 and June 2009, in the Air Force Academy, Hyderabad, the 4th respondent herein.

(2.) Through proceedings, dated 22.06.2009, the Wing Commander of Head Quarters of the Training Commandant, Bangalore, informed the petitioner that the Training Review Board recommended that her training is terminated in accordance with para 54 (d) of the Air Force Order No. 13 of 2005 and that the proceedings of the Board are approved by the competent authority at the Head Quarters. Thereupon, the petitioner submitted a representation, on 19.01.2001, with a request to reduce the punishment. The same was turned down by the Chief of Air Staff, Air Head Quarter, New Delhi, the 2nd respondent herein, vide proceedings dated 28.04.2010. Hence, this writ petition.

(3.) The facts that gave rise to the filing of the writ petition are as under: