RAJ KISHORE BURAGOHAIN Vs. AIRPORT AUTHORITY OF INDIA

JUDGEMENT

(1.) Heard Mr. I Choudhury, learned counsel representing the petitioner in both the cases. The respondent Airport Authority of India (AAI) and their officials are represented by the learned senior counsel Mr. KN Choudhury.

(2.) The two petitioners who are serving as Junior Assistant (Fire Service) challenge the order dated 30.11.2006, whereby in pursuant to a post appointment medical examination, the appointees were declared to be medically unfit and consequently their services were ordered to be terminated through the order dated 8.12.2006. They were recruited through a selection process after they responded to the advertisement dated 12.1.2003 for the 31 posts of Junior Assistant (Fire Service), to be deployed in the North East Region Airports. The eye vision stipulated in the advertisement was 6/6 vision of both eyes without glasses and it was specified that only those candidates who are found physically fit, will be entitled to appear in the written test/driving test/physical endurance test.

(3.) Following the selection process and provisional selection made by the Selection Committee, medical examination on 4.7.2003 of the selectees by a Civil Surgeon of the Govt. Hospital was ordered and after the petitioners were certified to be physically fit by the Civil Surgeon, the letter dated 16.7.2003 was issued deputing the selected persons for the basic training course at the Fire Service Training Center, Narayanpur, Kolkata. Successful completion of the fire training was made a precondition for appointment as Junior Assistant (Fire Service).