SANSKAR SHARMA Vs. UNION OF INDIA

JUDGEMENT

(1.) This writ petition has been filed by the petitioner praying for a direction to the respondents to issue a joining letter to the petitioner allowing him to join the pre-commission training at the Officers Training Academy (hereinafter referred to as 'OTA'), Chennai as a Gentlemen Cadet against the 6th vacancy allotted to the 25th Course of JAG Entry Scheme.

(2.) In the Writ Petition it is the case of the petitioner that online applications were invited by the respondents to join the Indian Army under the JAG Entry Scheme 25th Course (OCT 2020) as Short Service Commission (Non-Technical) Course for law graduates (men and women) (hereinafter referred to as '25th Course of the JAG Entry Scheme'), against six vacancies ear-marked for men and two vacancies for women.

(3.) The petitioner applied against the said vacancies and upon being short-listed, was called to appear before the Service Selection Board (hereinafter referred to as 'SSB') for an interview. The merit list was published by the respondents on 10/11/2020 wherein the petitioner was placed at Serial Number 9 in the order of merit.