NAFEEZA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The tone for this judgment can be set by adverting to the following observations made in the Thirty Third Report on 'Resettlement of Ex-Servicemen' by the Standing Committee on Defence, Ministry of Defence, (August 2017), Ministry of Defence, Standing Committee on Defence, 'Resettlement of Ex-Servicemen', Thirty Third Report, Sixteenth Lok Sabha 2016- 2017, Part I, (2017):

(2.) After service of notice, the official respondents are represented by learned HCGP and the Ex-Serviceman has entered appearance through the private counsel. Both the HCGP and the private counsel vehemently oppose the writ petition making submission in justification of the impugned orders and the reasons on which they have been constructed. The Ex-Serviceman has filed his Statement of Objections resisting the petition. Both the sides have filed a catena of decisions in support of their rival submissions.

(3.) FACTS IN BRIEF: