KUMAR ANAND MISHRA Vs. UNION OF INDIA

JUDGEMENT

(1.) HEARD the parties.

(2.) THROUGH this writ application petitioner, who is a candidate for selection/enrolment an an Airman, seeks quashing of re -medical examiniation certificate dated 19.12.2000 (Annexure -5) as well as of letter dated 10.1.2001 (Annexure -8) by which petitioner was informed that his appeal before the Medical Board against certificate of unfitness will not be considered because on 14.1.2001 the petitioner had crossed the age of 20 and had become over -age for the enrolment as an Airman.

(3.) IT is not in dispute that the petitioner was eligible for being selected as Airman in terms of advertisement dated 15.5.1999 wherein the last date of filing application was 14.6.1999. Petitioners date of birth being 14.1.1991, he was eligible to apply and his application was entertained. In November, 1999 he was selected for enrolment and was found medically fit. According to the call letter dated 20th June, 2000 (Annexure -2) the petitioner was to join training by 1st. August, 2000. but for administrative reasons the call letter was withdrawn vide letter dated 17th July, 2000 (Annexure -3) but a fresh call letter for enrolment was issued on 13.11.2000 (Annexure -4).