$~88
*	IN  THE  HIGH  COURT  OF  DELHI  AT  NEW  DELHI

%							Date of Decision : 19.01.2026

+ 	W.P.(C) 695/2026
	JYOTI							      .....Petitioner
				Through:	Mr. Jatin Kadam, Mr. Sidharth 							Kaushik, Mr. Abhinav Kumar and 						Ms. Charu Sharma, Advs.

				versus

	DIRECTOR GENERAL MEDICAL SERVICES AIR & ORS.
.....Respondents
				Through:	Mr. Chitvan Singhal, SPC and Mrs. 						Muskan Gupta, Advocate along with 						Wg.Cdr. Vivek Ranjan Singh, 28384-						R Med

CORAM:
HON'BLE MR. JUSTICE V. KAMESWAR RAO
HON'BLE MS. JUSTICE MANMEET PRITAM SINGH ARORA

V. KAMESWAR RAO, J. (ORAL)

1. This petition has been filed by the petitioner with the following prayers:-
“(a) Issue an appropriate writ, order or direction quashing the Impugned Letter dated 23.12.2025, issued by Respondent No. 1, whereby the request of the Petitioner for grant of Review Medical Board has been rejected. 
(b) Issue a writ of mandamus or any other appropriate writ, order or direction directing the Respondents to convene and conduct a Review Medical Board of the Petitioner, within a time-bound manner as may be fixed by this Hon’ble Court; 
(c) Issue a writ of mandamus directing the Respondents 3 and 4 that in the event the Petitioner is found fit by the Review Medical Board, she shall be permitted to join the pre-commissioning training course for AFCAT-218/26G/SSSC/W (Education Branch) with all consequential benefits including seniority and continuity; 
(d) Direct Respondents 3 and 4 to provisionally reserve one vacancy in the Education Branch under AFCAT-218/26G/SSSC/W against which the Petitioner has been selected, and restrain the Respondent 3 and 4 from allocating the said vacancy to any candidate from the reserve list or in the alternative, permit the Petitioner to provisionally join the pre commissioning training at the Air Force Academy, Hyderabad, subject to the outcome of the Review Medical Board and final adjudication of the present writ petition, so as to prevent irreversible prejudice to the Petitioner; 
(e) Pass any other order(s) / direction(s) in favor of the Petitioner as this Hon’ble Court deems fit and proper.”

2. The facts as noted from the petition are that the petitioner had applied against the notification issued by the respondents titled “Air Force Common Admission Test” (AFCAT-01/2025) for Flying Branch and Ground Duty (Technical and Non-Technical) Branches/NCC special entry for courses commencing in January, 2026. The petitioner was found unfit at the stage of medical examination, wherein it was stated that audiometric loss was greater than 20db, in frequencies between 250 and 8000Hz on PTA.
3. Suffice to state that even the Initial Medical Board as well as Appellate Medical Board have come to the same conclusion. The petitioner through her counsel relies upon the examination undertaken by her at the All India Institute of Medical Sciences, New Delhi (‘AIIMS’), to contend that AIIMS has found the hearing of the petitioner within the normal limits with no abnormality. 
4. The respondents have entered appearance through their counsel along with the officer. We have interacted with the officer. We are of the view that in the facts of this case, appropriate be that the Review Medical Board shall re-examine the petitioner for her fitness. While doing so, the Review Medical Board shall also consider the reports given by the Medical Board/Appellate Medical Board of the respondents and also the reports of the AIIMS, wherein the petitioner had undertaken the examination.  
5. As stated by the officer, the exercise be undertaken within one week from today.
6. The petition is disposed of. 

V. KAMESWAR RAO, J



     MANMEET PRITAM SINGH ARORA, J
     
JANUARY 19, 2026
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W.P.(C) 695/2026                                                                                                               Page 3 of 3