Parvej Khan vs Union Of India & Ors.
2021 Latest Caselaw 2370 Del

                          $~127, 129-133, 135, 136, 138, 140, 141, 144, 147, 150, 151
                          *    IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                                      Date of Decision: 01.09.2021
                          +     W.P.(C) 3763/2021
                                RAMKANWAR                                      ..... Petitioner
                                                Through:          Mr.Siddharth                Mittal,
                                                                  Mr.Prabhat Kumar & Ms.Shilpa
                                                                  G Mittal, Advs.
                                              versus
                                UNION OF INDIA & ORS.                          ..... Respondent

Through: Mr.Vikrant N Goyal, Mr. Jaswant Rai Aggarwal & Mr.Abhishek Khanna Advs. alongwith Mr.Dhirendra Srivastava, Mr.Arijit Mukherjee and Mr.Dhamendra, Officers from Air Force.

+ W.P.(C) 4135/2021 & CM APPL. 12574/2021 PARVEJ KHAN ..... Petitioner Through: Mr.Siddharth Mittal, Mr.Prabhat Kumar & Ms.Shilpa G Mittal, Advs.

versus UNION OF INDIA & ORS. ..... Respondents Through: Mr.Vikrant N Goyal, Mr. Jaswant Rai Aggarwal & Mr.Abhishek Khanna Advs. alongwith Mr.Dhirendra Srivastava, Mr.Arijit Mukherjee and Mr.Dhamendra, Officers from Air Force.

+ W.P.(C) 4139/2021 & CM APPL. 12584/2021 SALMAN KHAN ..... Petitioner

WP(C) 3763/2021 & other connected matters Signature Not Verified Digitally Signed

Signing Date:02.09.2021 18:19:40 Through: Mr.Siddharth Mittal, Mr.Prabhat Kumar & Ms.Shilpa G Mittal, Advs.

versus UNION OF INDIA & ORS. ..... Respondent Through: Mr.Vikrant N Goyal, Mr. Jaswant Rai Aggarwal & Mr.Abhishek Khanna Advs. alongwith Mr.Dhirendra Srivastava, Mr.Arijit Mukherjee and Mr.Dhamendra, Officers from Air Force.

+ W.P.(C) 4141/2021 & CM APPL. 12591/2021 VISHANT SHISHODIA ..... Petitioner Through: Mr.Siddharth Mittal, Mr.Prabhat Kumar & Ms.Shilpa G Mittal, Advs.

versus UNION OF INDIA & ORS. ..... Respondents Through: Mr.Vikrant N Goyal, Mr. Jaswant Rai Aggarwal & Mr.Abhishek Khanna Advs. alongwith Mr.Dhirendra Srivastava, Mr.Arijit Mukherjee and Mr.Dhamendra, Officers from Air Force.

+ W.P.(C) 4142/2021 & CM APPL. 12594/2021 JAIRAJ PRAJAPAT ..... Petitioner Through: Mr.Siddharth Mittal, Mr.Prabhat Kumar & Ms.Shilpa G Mittal, Advs.

versus UNION OF INDIA & ORS. ..... Respondents Through: Mr.Vikrant N Goyal, Mr. Jaswant Rai Aggarwal & Mr.Abhishek Khanna Advs.

WP(C) 3763/2021 & other connected matters Signature Not Verified Digitally Signed

Signing Date:02.09.2021 18:19:40 alongwith Mr.Dhirendra Srivastava, Mr.Arijit Mukherjee and Mr.Dhamendra, Officers from Air Force.

+ W.P.(C) 4145/2021 & CM APPL. 12600/2021 KHUSHWANT JANGRA ..... Petitioner Through: Mr.Siddharth Mittal, Mr.Prabhat Kumar & Ms.Shilpa G Mittal, Advs.

versus UNION OF INDIA & ORS. ..... Respondents Through: Mr.Vikrant N Goyal, Mr. Jaswant Rai Aggarwal & Mr.Abhishek Khanna Advs. alongwith Mr.Dhirendra Srivastava, Mr.Arijit Mukherjee and Mr.Dhamendra, Officers from Air Force.

+ W.P.(C) 4194/2021 & CM APPL. 12751/2021 VIPIN YADAV ..... Petitioner Through: Mr.Siddharth Mittal, Mr.Prabhat Kumar & Ms.Shilpa G Mittal, Advs.

versus UNION OF INDIA & ORS. ..... Respondents Through: Mr.Vikrant N Goyal, Mr. Jaswant Rai Aggarwal & Mr.Abhishek Khanna Advs. alongwith Mr.Dhirendra Srivastava, Mr.Arijit Mukherjee and Mr.Dhamendra, Officers from Air Force.

+ W.P.(C) 4198/2021 & CM APPL. 12758/2021 UMESH SHARMA ..... Petitioner

WP(C) 3763/2021 & other connected matters Signature Not Verified Digitally Signed

Signing Date:02.09.2021 18:19:40 Through: Mr.Siddharth Mittal, Mr.Prabhat Kumar & Ms.Shilpa G Mittal, Advs.

versus UNION OF INDIA & ORS. ..... Respondents Through: Mr.Vikrant N Goyal, Mr. Jaswant Rai Aggarwal & Mr.Abhishek Khanna Advs. alongwith Mr.Dhirendra Srivastava, Mr.Arijit Mukherjee and Mr.Dhamendra, Officers from Air Force.

+ W.P.(C) 4208/2021 & CM APPL. 12789/2021 CHANDRASHEKHAR KUMAR KUSHWAHA ..... Petitioner Through: Mr.Siddharth Mittal, Mr.Prabhat Kumar & Ms.Shilpa G Mittal, Advs.

versus UNION OF INDIA & ORS. ..... Respondents Through: Mr.Vikrant N Goyal, Mr. Jaswant Rai Aggarwal & Mr.Abhishek Khanna Advs. alongwith Mr.Dhirendra Srivastava, Mr.Arijit Mukherjee and Mr.Dhamendra, Officers from Air Force.

+ W.P.(C) 4218/2021 & CM APPL. 12814/2021 KISHAN SINGH ..... Petitioner Through: Mr.Siddharth Mittal, Mr.Prabhat Kumar & Ms.Shilpa G Mittal, Advs.

versus UNION OF INDIA & ORS. ..... Respondents Through: Mr.Vikrant N Goyal, Mr. Jaswant Rai Aggarwal & Mr.Abhishek Khanna Advs.

WP(C) 3763/2021 & other connected matters Signature Not Verified Digitally Signed

Signing Date:02.09.2021 18:19:40 alongwith Mr.Dhirendra Srivastava, Mr.Arijit Mukherjee and Mr.Dhamendra, Officers from Air Force.

+ W.P.(C) 4223/2021 & CM APPL. 12825/2021 SHIVAM SHARMA ..... Petitioner Through: Mr.Siddharth Mittal, Mr.Prabhat Kumar & Ms.Shilpa G Mittal, Advs.

versus UNION OF INDIA & ORS. ..... Respondents Through: Mr.Vikrant N Goyal, Mr. Jaswant Rai Aggarwal & Mr.Abhishek Khanna Advs. alongwith Mr.Dhirendra Srivastava, Mr.Arijit Mukherjee and Mr.Dhamendra, Officers from Air Force.

+ W.P.(C) 4291/2021 & CM APPL. 13048/2021 RAHUL KUMAWAT ..... Petitioner Through: Mr.Siddharth Mittal, Mr.Prabhat Kumar & Ms.Shilpa G Mittal, Advs.

versus UNION OF INDIA & ORS. ..... Respondents Through: Mr.Vikrant N Goyal, Mr. Jaswant Rai Aggarwal & Mr.Abhishek Khanna Advs. alongwith Mr.Dhirendra Srivastava, Mr.Arijit Mukherjee and Mr.Dhamendra, Officers from Air Force.

+ W.P.(C) 4651/2021 & CM APPL. 14309/2021 PANKAJ BALODA ..... Petitioner

WP(C) 3763/2021 & other connected matters Signature Not Verified Digitally Signed

Signing Date:02.09.2021 18:19:40 Through: Mr.Siddharth Mittal, Mr.Prabhat Kumar & Ms.Shilpa G Mittal, Advs.

versus UNION OF INDIA & ORS. ..... Respondents Through: Mr.Vikrant N Goyal, Mr. Jaswant Rai Aggarwal & Mr.Abhishek Khanna Advs. alongwith Mr.Dhirendra Srivastava, Mr.Arijit Mukherjee and Mr.Dhamendra, Officers from Air Force.

                          +     W.P.(C) 5724/2021
                                HARSHIT PAWAR & ORS.                         ..... Petitioners
                                                Through:          Mr.Ajit Kakkar & Ms.Tanya,
                                                                  Advs.
                                              versus
                                UNION OF INDIA & ANR.                        ..... Respondents
                                              Through:            Mr.Rajesh Kumar, Adv.
                          +     W.P.(C) 5738/2021
                                AJAY SINGH                                   ..... Petitioner
                                                Through:          Mr.Ajit Kakkar & Ms.Tanya,
                                                                  Advs.
                                              versus
                                UNION OF INDIA & ANR.                         ..... Respondents
                                              Through:            Mr.Naginder Benipal, Sr. Panel

Counsel for UOI with Mr.Amit Dogra, GP and Ms.Harithi Kambiri, Adv.

CORAM:

HON'BLE MR. JUSTICE MANMOHAN HON'BLE MR. JUSTICE NAVIN CHAWLA MANMOHAN, J. (Oral)

The matter has been heard by way of video conferencing.

WP(C) 3763/2021 & other connected matters Signature Not Verified Digitally Signed

Signing Date:02.09.2021 18:19:40

1. Present writ petitions have been filed seeking directions to the respondents to re-examine and re-conduct Medical test of the petitioners under supervision of concerned Medical Authorities and to constitute an Independent Medical Board at the Air Force Hospitals or any Government Hospitals to re-examine them.

2. Learned counsels for the Petitioners state that the petitioners have been declared medically unfit for the post of Airmen in Indian Air Force vide separate Medical Unfitness Certificates issued by the Appeal Medical Board on the basis of various ECG abnormalities.

3. Learned counsels for the Petitioners point out that the concerned Appeal Medical Boards have declared the Petitioners unfit in a mechanical and arbitrary manner without conducting any fresh ECG or ECHO test. They state that the Appeal Medical Board was required to test the Petitioners for the abnormality afresh.

4. Today Mr. Vikrant N Goyal, learned counsel for the Respondents on instructions states that fresh ECG of the Petitioners shall be conducted by the Review Medical Board and the same will be evaluated by the Medical Specialist(s) in accordance with the policy of the Respondents. He assures this Court that the needful shall be done within ten days. He also states that the dates of fresh ECG examination will be communicated to the Petitioners through their counsel at least three days in advance. He assures this Court, on instructions, that the medical evaluation procedure for all candidates shall be completed within four weeks.

WP(C) 3763/2021 & other connected matters Signature Not Verified Digitally Signed

Signing Date:02.09.2021 18:19:40

5. In view of the aforesaid statements, learned counsel for the Petitioners does not wish to press the present writ petitions any further.

6. The statements/undertakings given by the counsel for the parties are accepted by this Court and the parties are held bound by the same.

7. Accordingly, the present writ petitions along with pending applications stand disposed of.

8. The order be uploaded on the website forthwith. Copy of the order be also forwarded to the learned counsel through e-mail.

MANMOHAN, J

NAVIN CHAWLA, J SEPTEMBER 1, 2021/rv

WP(C) 3763/2021 & other connected matters Signature Not Verified Digitally Signed

Signing Date:02.09.2021 18:19:40