SANJAY KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) In this appeal preferred under Clause 10 of the Letters Patent, the challenge is to the order dated 18th September, 2009 passed by the learned Single Judge in WP(C) No. 10869/2009.

(2.) THE brief resume of facts are that the appellant -petitioner (hereinafter referred to as ,,the appellant) invoked the jurisdiction of this Court under Article 226 of the Constitution of India for issuance of a writ of mandamus commanding the respondents to treat the disability certificate of his father, Ex. GMR Chiranji Lal, as a valid certificate for the purpose of admission to the MBBS course for the academic session 2009 -2010. As pleaded, the father of the petitioner had applied to Kendriya Sainik Board, West Block IV, R.K. Puram, New Delhi for a reserved seat in Medical/Dental Colleges for the year 2009 -2010 but eventually, the claim of the petitioner was rejected. It was contended before the learned Single Judge that the father of the petitioner comes under priority IV being disabled in service and boarded out with disability attributable to military service, but the authorities concerned did not illegally extend the benefit.

(3.) WE have heard Mr. S.M. Dalal, learned counsel for the appellant, and Mr. R. Balasubramanyam, learned counsel for the respondent.