UNION OF INDIA Vs. PRIYANKAN SHARAN

JUDGEMENT

(1.) Leave granted.

(2.) The core question is whether the respondents prayer for discharge of bond executed to serve the nation for a period of five years on the ground of medical disability has been rightly accepted by the High Court

(3.) The High Court by the impugned order held that in each case the respondents were required to deposit of rupees one lakh and on such deposit there was no further liability.