DINKAR KUMAR SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitions have been heard by way of video conferencing.

(2.) Present writ petitions have been filed challenging the office orders issued by the respondents whereby petitioners have been terminated on the ground that they had not completed their training in two years due to medical unfitness.

(3.) Learned counsel for the petitioners submit that though the petitioners had two chances to appear for the training programme, yet the respondents never allowed the petitioners to take the second chance.