ABHISHEK SHARMA vs AIRPORTS AUTHORITY OF INDIA AND ORS.

Vide Email Communication of 24th March, 2018 (Annexure P-4), petitioner had sought Review Medical Examination in respect of his height while

claiming that petitioner’s actual height is more than 167 centimeters.

According to petitioner’s counsel, there is no response to the aforesaid Email Request (Annexure P-4).

Learned counsel for petitioner informs that result for all the 43 vacancies of Junior Assistant (Fire Services) has been declared on 21st May, 2018

and seeks petitioner’s Review Medical Examination by Medical Board.

In the facts and circumstances of this case, it is deemed appropriate to direct the Medical Superintendent of Dr. Ram Manohar Lohia Hospital,

New Delhi to constitute a Medical Board for measuring the height of petitioner, within a period of two weeks from the date of receipt of copy of this

order and date and time for petitioner’s Review Medical Examination so fixed by the Medical Superintendent, be intimated to petitioner and

respondent to enable petitioner and the representative of respondent to be present on the date and time fixed. After the Review Medical Examination

of petitioner, report of the Medical Board be submitted to first respondent-AAI within a week thereafter. The parties shall abide by outcome of the

Medical Board.

Needless to say, in the eventuality of there being any unfilled vacancy of Junior Assistant (Fire Services) in unreserved category, if the report of the

Medical Board is found to be favourable to petitioner, then process for appointment be initiated expeditiously. It is made clear that in the eventuality of

there being any vacancy of Junior Assistant (Fire Services) in the unreserved category, it be not filled up till the report of the Medical Board is acted

upon.

The Medical Superintendent of Dr. Ram Manohar Lohia Hospital, New Delhi be apprised of this order forthwith, to ensure its compliance.

With aforesaid directions, this petition and the applications are disposed of.

Copy of this order be given dasti to counsel for the parties.