1. Allowed, subject to just exceptions and as per the extant rules.
2. The applications are disposed of.
W.P. (C) 4456/2020
3. The petitioner, a candidate for recruitment as Airmen in Group X and Y category of the Air Force and having been found unfit by the Medical Board as well as the Appeal Medical Board on account of ‘Varicocele (Left)’, has filed this petition contending, (i) that the Appeal Medical Board did not even medically examine him; (ii) that the decision of the Appeal Medical Board was not informed to him; (iii) that he had undergone a surgical procedure between the Medical Board and Appeal Medical Board, for correction of the ‘Varicocele’ but the impact thereof has not been assessed; (iv) that even the Manual of Medical Examinations and Medical Boards (IAP 4303 of September 2010, 4 Edition) in Para 4.3.18 thereof states that slight degree of ‘Varicocele’ should be accepted; (v) that no assessment of the degree of ‘Varicocele’ has been done; (vi) that else, the petitioner is meritorious having been placed at Serial No. 86 in the merit list comprising of 4382 candidates.
4. The counsel for the respondents, appearing on advance notice, to produce before us the record of the Medical Board as well as the Appeal Medical Board, qua the petitioner, including of the medical tests, if any, carried out and the degree of ‘Varicocele’ if any assessed, which the petitioner was found suffering from. It be also informed on the next date, whether the impact of the surgery claimed to have been undertaken by the petitioner before being examined by the Appeal Medical Board was considered by the Appeal Medical Board.
5. The counsel for the petitioner, on enquiry states that the course will commence in August.
6. The counsel for the respondents states that ten days time is required to produce the records aforesaid and obtain instructions.
7. The records be circulated either electronically or physically at the residences of both of us.
8. List on 6 August, 2020.