COL. NARENDRA KUMAR SHUKLA Vs. UNION OF INDIA

JUDGEMENT

(1.) Issue notice to the respondents.

(2.) The writ petitioner is working in the Indian Army Services. He is on study leave. He was asked to vacate the quarter from the command area and the authorities have provided him, also, an alternate accommodation. He has not vacated. On the contrary, he has challenged the order directing him to vacate the quarter.

(3.) The Hon'ble Single Judge, in our view, rightly dismissed the writ petition.