LAWS(SC)-2026-4-143

RAJINDER RAJAN Vs. UNION OF INDIA

Decided On April 01, 2026
Rajinder Rajan Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) Heard.

(2.) Leave granted.

(3.) The appellants herein are both medical professionals concerned with the operation of Corporate Hospital at Batala Road, Amritsar.