VIKAS Vs. UNION OF INDIA AND ORS.

JUDGEMENT

(1.) Present petition has been filed challenging the order dtd. 29/6/2020 (Annexure P-9), by which, the claim of the petitioner for medical re-assessment has been rejected being unfit on account of "Nasal Synecheie Right Side".

(2.) The facts leading to the filing of the present writ petition are as under:- In the year 2019, the Union of India advertised the post of Airman (Male candidates) in technical and non-technical stream, wherein for being eligible, the requisite qualification was 12th passed with minimum 50% in aggregate. Petitioner, who was fully eligible, in pursuance to the advertisement, applied and appeared for the online examination for Phase-I of selection process, which was conducted on 17/3/2019 and for the PhaseII of selection process on 11/5/2019. Petitioner cleared both the phases of the selection process and was ultimately called for medical examination, which was scheduled to be held on 16/7/2019.

(3.) Petitioner appeared for medical examination at 15th Air Force Hospital on 16/7/2019 and after the medical examination, the petitioner was declared medically unfit on account of "Nasal Synecheie Right Side". As per the petitioner, the said medical unfitness was of temporary nature, which could have been cured with a minor surgery. Petitioner applied within the time frame to be asssessed by the Appeal Medical Board which is situated at 5 ASC, Airforce Station, Jodhpur.