SGT AADESH KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) C.M. Appln. No.25992/2020 (for exemption from filing of true typed copy or certified copy or legible copies of the annexures with full left side margin as per rules.)

(2.) The application is disposed of.

(3.) The petitioner, a sergeant in the respondents Indian Air Force (IAF), and with effect from 14th June, 2018, posted at Hashimara, West Bengal, has filed this petition (i) impugning the orders dated 5th August, 2020 and 8th November, 2019; (ii) seeking mandamus directing the respondents IAF to post the petitioner to Delhi area, on compassionate ground; and, (iii) seeking mandamus directing the respondents to issue discharge from service to the petitioner.