ANUJ YADAV Vs. UNION OF INDIA AND ORS.

JUDGEMENT

(1.) Exemption allowed, subject to just exceptions.

(2.) The application is disposed of.

(3.) The present Letters Patent Appeal under Clause 10 of Letters Patent is directed against the final order and judgment dated 20th November, 2020 passed by the learned Single Judge in W.P.(C) 8510 of 2020. By way of the impugned order, the learned Single Judge has dismissed the writ petition filed by the Petitioner (being the Appellant herein) praying for a writ of Certiorari seeking inter alia the quashing of the examination of the National Defence Academy and Naval Academy Examination (II), 2020 held on 6th September, 2020 by the Respondent No. 2.