LAWS(DLH)-2020-10-61

PANDU RANGA Vs. UNION OF INDIA

Decided On October 16, 2020
Pandu Ranga Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) C.M. Appln. No.26236/2020 (for exemption)

(2.) The application is disposed of.

(3.) The three personnel of the respondent No. 4 Central Reserve Police Force (CRPF) have filed this petition impugning the circular/list dated 19th September, 2020 and seeking mandamus for restoration of circular/list dated 16th September, 2020 and to remove the names of (i) Constable (GD) Sudhir Kumar, (ii) Constable (GD) Nagendra Singh and, (iii) Assistant Sub-Inspector Pradeep Kumar, from the list and to include the names of the petitioners in the list.