HARSH AJAY SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) A batch of three petitions, invoking the jurisdiction of this Court under Article 32 of the Constitution has been instituted for challenging or, as the case may be, seeking directions in respect of Agnipath scheme notified by the Union Government on 14/6/2022.

(2.) Mr V K Shukla, senior counsel, Ms Kumud Lata Das and Mr Manohar Lal Sharma, counsel appear on behalf of the petitioners. Mr Tushar Mehta, Solicitor General appears on behalf of the respondent with Mr K M Nataraj and Ms Aishwarya Bhati, Additional Solicitors General.

(3.) Petitions under Article 226 of the Constitution have been filed before several High Courts either questioning the validity of the Agnipath scheme or as the case may be, seeking directions to the Union Government and the Armed forces to complete the recruitment process which was initiated earlier.