SANDEEP Vs. UNION OF INDIA

JUDGEMENT

(1.) CM APPL.8183/2021 in W.P. (C) 10502/2020

(2.) This order will dispose of an application moved under Section 151 of CPC by the petitioner, seeking modification of the order dated 12th February, 2021.

(3.) By means of this application, the petitioner has sought for directions to the respondent No.2/Indian Air Force to fix a date for consideration of the candidature of the petitioner for enrolment to the post of Airman and to modify the order dated 12th February, 2021 to the said extent.