CONST. RAM BHAGAT Vs. UNION OF INDIA

JUDGEMENT

(1.) Cm No.24041/2021 (for exemption)

(2.) The application is disposed of.

(3.) The petitioner, working as a Constable with the respondents Central Reserve Police Force (CRPF) has filed the present petition seeking quashing of Signals dated 10th March, 2016 and 29th April, 2016 in terms of which the petitioner has not been re-mustered as a Driver, as he did not meet the requisite age criteria for being re-mustered.