KAMAL KANT Vs. UNION OF INDIA & ORS

JUDGEMENT

(1.) Cm No.558/2021 (for exemption) 1. Allowed, subject to just exceptions and as per extant rules.

(2.) The application is disposed of.

(3.) The question for consideration in this writ petition is, the meaning to be assigned to the words "appointment to any vacancy in Group A and Group B services or posts filled by direct recruitment otherwise than on the results of an Open All India Competitive Examination" as found in Rule 5 of the Ex-servicemen (Re-employment in Central Civil Services and Posts) Rules, 1979.