LAWS(DLH)-2021-5-85

MADHUSUDHANA P S Vs. UNION OF INDIA

Decided On May 18, 2021
Madhusudhana P S Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) CM No.16512/2021 (for exemption)

(2.) The application is disposed of.

(3.) The petitioner was a candidate for admission to 150th (DE) Course of the Indian Military Academy, Dehradun, pursuant to the Combined Defence Services Examination-I, 2020, of which notification was issued on 30th October, 2019.