Vishal Kumar vs The Union Of India
2022 Latest Caselaw 2551 Patna

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                     Civil Writ Jurisdiction Case No.5730 of 2022
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Vishal Kumar S/o Amarjeet Kumar, R/o Village - Kinjar, Post - Kinjar, District - Arwal, Bihar - 804423.

... ... Petitioner/s Versus

1. The Union of India through the Defense Secretary, Ministry of Defense, Government of India, New Delhi.

2. The Central Airmen Selection Board Brar Square through its Chairman, New Delhi 110010.

3. The Air Force Station Bagdogra, Distt. Darjeeling, West Bengal through its Regional Director, Air Force Station Bagdogra.

4. President Medical Board Centre, 5 Wing, Air Force Station Bagdogra, Distt.

Darjeeling, West Bengal.

5. President, Appeal Medical Board, Air Force Station Bagdogra, Distt.

Darjeeling, West Bengal.

6. Group Captain Personnel Airmen- I, Air Headquarters, Vayu Bhawan, New Delhi.

7. Abhishek Kumar, S/o Deepak Kumar, R/o Village- Chandi Rukhai, P.S. -

Chandi, District - Gaya, Bihar.

... ... Respondent/s ====================================================== Appearance :

For the Petitioner/s : Mr. Niranjan Kumar, Advocate Mr. Kumar Kishan, Advocate For the Respondent/s : Mr. Ratnesh Kumar, CGC Mr. Kautilya Kumar Prasad, JC to CGC

====================================================== CORAM: HONOURABLE MR. JUSTICE P. B. BAJANTHRI ORAL JUDGMENT Date : 09-05-2022

Heard learned counsel for the respective parties.

2. In the instant petition, petitioner has prayed for the

following relief/reliefs:

"(i) For issuance of appropriate writ/writs, order/orders or direction to the responsible respondents to bring on record and set aside the impugned Medical Unfitness Certificates dated 06.01.2020 and Patna High Court CWJC No.5730 of 2022 dt.09-05-2022

27.01.2020 issued by the respondents for the post of Airmen (Group-X) in the Indian Air Force.

(ii) For issuance of writ in the nature of mandamus for direction and commanding to the responsible respondents to conduct Re-Medical Examination by the Independent Team of Doctors at any place of choice of the respondents for appointment of the petitioner for the post of Airman in the Indian Air force.

(iii) For a direction to the responsible respondents to constitute a Medical Examination Board for conducting the re-medical Examination of the petitioner, who is an applicant for the post of Airmen group 'X' published vide the Intake/Notification / Advertisement no. 02/2020 issued by the Indian Air force, Government of India, New Delhi.

(iv) And further any appropriate writs, orders or directions as Your Lordship/s may deem fit in light of the facts and circumstances of the present case."

3. Today morning in writ petition, C.W.J.C. No. 4321 of

2022, this Court has elaborately discussed relating to

maintainability of the petition in respect of selection and

appointment to any of the post under the Armed Forces. In the

decided case, matter relates to selection and appointment to the

post of Religious Teacher in the Indian Army whereas in the

present case, matter relates to selection and appointment to the

post of Airmen (Group - X) in the Indian Air Force.

Patna High Court CWJC No.5730 of 2022 dt.09-05-2022

4. The provisions of Armed Forces Tribunal Act, 2007

read with the Army Act, 1950 has been taken note of and dealt in

the aforesaid case in respect of jurisdiction of this Court in

particularly Section 14 read with Section 3 (o) (ii) to the extent

that this Court has no jurisdiction in respect of selection and

appointment to any of the post in the Armed Forces.

5. Section 3 (o) (ii) of the Armed Forces Tribunal Act,

2007 (for short 'Act, 2007) is relates to tenure, including

commission, appointment etc. The present case is relating to

appointment to the post of Airmen. Therefore, selection and

appointment to any of the post in the Armed Forces would fall in

service matters as narrated in Section 3 (o) of the Act, 2007. In

terms of Section 14 (2) of the Act, 2007, a person aggrieved by an

order pertaining to any service matter may make an application to

the Tribunal in such manner as stipulated by the Rules of the

Armed Forces Tribunal (for short 'AFT'). It is to be noted that by

virtue of Section 14 (1) of the Act of 2007, Armed Forces Tribunal

is constituted and upon constitution, all the jurisdiction, powers,

authority exercisable immediately before that day by the Courts

(except the Supreme Court or a High Court shall be exercised by

that Court (Tribunal)).

Underline supplied Patna High Court CWJC No.5730 of 2022 dt.09-05-2022

6. The issue involved herein so longer res integra in the

decision of Union of India and others vs. Major General Shri

Kant Sharma and another reported in (2015) 6 Supreme Court

Cases 773 their Lordships of the Supreme Court while dealing

with maintainability of writ petition in the light of remedy

available under the Act of 2007 have held that when a statutory

forum is created by the law for redressal of grievances, a writ

petition should not be entertained ignoring the statutory

dispensation and held in paragraph 34 of the report as under:-

(i) The power of judicial review vested in

the High Court under Article 226 is one of the basic

essential features of the Constitution and any

legislation including Armed Forces Tribunal Act,

2007 cannot override or curtail jurisdiction of the

High Court under Article 226 of the Constitution of

India (Refer; L. Chandra (AIR 1997 SC 1125) and

S.N. Mukherjee (AIR 1990 SC 1984).

(ii) the jurisdiction of the High Court under

Article 226 and this Court under Article 32 though

cannot be circumscribed by the provisions of any

enactment, they will certainly have due regard to the

legislative intent evidenced by the provisions of the Patna High Court CWJC No.5730 of 2022 dt.09-05-2022

Acts and would exercise their jurisdiction consistent

with the provisions of the Act. (Refer: Mafatlal

Industries Ltd.).

(iii) When a statutory forum is created by

law for redressal of grievances, a writ petition should

not be entertained ignoring the statutory dispensation.

(Refer: Nivedita Sharma).

(iv) The High Court will not entertain a

petition under Article 226 of the Constitution if an

effective alternative remedy is available to the

aggrieved person or the statute under which the

action complained of has been taken itself contains a

mechanism for redressal of grievance.

Following the law laid-down by the Supreme Court in

the Section 14 (2) of the Act of 2007 to file an application before

the Armed Forces Tribunal, this Court inclined to allow the

preliminary objection.

The petitioner having alternative remedy to file an

application for redressal of his grievance under Section 14(2) of

the Act of 2007, this Court declines to entertain this writ petition

on the ground of availability of statutory alternative remedy by

making an application under Section 14(2) of the Act of 2007.

Patna High Court CWJC No.5730 of 2022 dt.09-05-2022

7. Accordingly, the present petition stands dismissed.

Reserving liberty to the petitioner to approach jurisdictional

forum.

8. At the stage, learned counsel for the petitioner

submitted that limitation would come in the way of approaching

jurisdictional forum. If the petitioner files petition/application

before the jurisdictional forum, the jurisdictional forum is hereby

directed to take note of Section 14 of the Limitation Act for the

purpose of condonation of delay in filing petition/application

before the jurisdictional forum.

(P. B. Bajanthri, J) GAURAV S./-

AFR/NAFR
CAV DATE
Uploading Date          14.05.2022
Transmission Date