Abhilash Verma vs Union Of India And Others
2011 Latest Caselaw 3483 ALL

Citation : 2011 Latest Caselaw 3483 ALL
Judgement Date : 3 August, 2011

Allahabad High Court

Abhilash Verma vs Union Of India And Others on 3 August, 2011

Bench: Rajes Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 39
 

 
Case :- WRIT - A No. - 43204 of 2011
 

 
Petitioner :- Abhilash Verma
 
Respondent :- Union Of India And Others
 
Petitioner Counsel :- Satyajit Mukerji,G.D.Mukerji
 
Respondent Counsel :- A.S.G.I.
 

 
Hon'ble Rajes Kumar,J.

The petitioner applied for the selection of Airmen in the Air Force Station Kanpur.

The contention of the petitioner is that he has been selected and has also been approved physically fit. In paragraph-8 of the petition, it is also stated that the petitioner was issued a joining letter in the month of December, 2010 and has been asked to come along with joining letter but the petitioner has not been permitted to join. The petitioner has been further subjected to medical test after nine months wherein he has been declared medically unfit. He further submitted that once the joining letter has been issued after the proper physical test, there is no justification in rejecting the selection of the petitioner on the basis of the subsequent medical fitness.

Smt. Sandhya Jaiswal, Advocate, filed Parcha on behalf of the respondents. When she has been asked to tell about the facts of the case, she is not able to tell anything about the case.

Learned Standing Counsel is directed to file counter affidavit within three weeks. Rejoinder affidavit may be filed within one week thereafter.

List in the week commencing 29.8.2011.

Any subsequent appointment shall be subject to the decision of the writ petition.

Order Date :- 3.8.2011