JITENDER SINGH GARAKOTI Vs. UNION OF INDIA

JUDGEMENT

(1.) THE petitioner does not desire the benefit of relaxation of any physical standard which is available to candidates falling in the categories of Garhwalis or Kumaonis.

(2.) IN that view of the matter, learned counsel for the respondents states that the matter could be heard for disposal today itself.

(3.) BUT, the advertisement does not states that only Punjabis could apply from Punjab or only Garhwalis/Kumaonis could apply from Uttrakhand.