LT. COL. D.S. CHOUDHARY S/O. SRI HARCHAND RAM Vs. UNION OF INDIA THROUGH THE SECRETARY, MINISTRY OF DEFENSE

JUDGEMENT

(1.) Twelve Army officers have approached this Court by filing different writ petitions, wherein they have challenged the legality of the Circular dated 30.01.2015, with regard to entitlement and grant of accommodation to army officers on study leave. The Quarter Master Generals Branch, Ministry of Defence (Army), has issued the said Circular. The petitioners have also challenged different letters written by the Administration Commandant, whereby the petitioners' request to retain the sanctioned married accommodation during the period of study leave has been rejected.

(2.) Since Col. Satish Kumar Gupta, and Col. G. P. S Sohni have already completed their study leave programme, the writ petitions filed by them, namely W.P.No.38246/2015 and W.P.No.37639/2015, respectively, have become infructuous. Therefore, they are dismissed as infructuous.

(3.) The facts are being taken from Lt. Col. D.S. Choudhary Vs. Union of India and others, W.P. No. 36702/2015.