SALMAN KHAN vs. UNION OF INDIA & ORS.

$~ 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
By:KRISHNA BHOJ
Signing Date:02.09.2021
18:19:40
Page 1 of 8

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
By:KRISHNA BHOJ
Signing Date:02.09.2021
18:19:40
Page 2 of 8

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
By:KRISHNA BHOJ
Signing Date:02.09.2021
18:19:40
Page 3 of 8

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
By:KRISHNA BHOJ
Signing Date:02.09.2021
18:19:40
Page 4 of 8

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
By:KRISHNA BHOJ
Signing Date:02.09.2021
18:19:40
Page 5 of 8

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
By:KRISHNA BHOJ
Signing Date:02.09.2021
18:19:40
Page 6 of 8

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
By:KRISHNA BHOJ
Signing Date:02.09.2021
18:19:40
Page 7 of 8

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
By:KRISHNA BHOJ
Signing Date:02.09.2021
18:19:40
Page 8 of 8