NISHANT Vs. UNION OF INDIA

JUDGEMENT

(1.) Cm No.28404/2020 (for exemption)

(2.) The application is disposed of.

(3.) The petitioner has filed this petition, pleading (i) that he was the applicant pursuant to the advertisement dated 7th August, 2019, for admission to National Defence Academy (NDA) and the Indian Naval Academy; (ii) that in accordance with the requirements, he in his application form filled up the options with respect to the force desired to be joined as under: