RAJEEV KUMAR Vs. UOI

JUDGEMENT

(1.) (Oral) 1. Heard learned counsel for the parties.

(2.) ISSUE pertains to the entitlement of the petitioner to be discharged from service under the Indian Air Force with respect to Air Force Order No.14/2008.

(3.) AN advertisement was issued by Union Public Service Commission, inter alia, for the post of Extra Assistant Director in the Directorate of Co-ordination (Police Wireless), Ministry of Home Affairs. It was published in the Employment News 14-20 August, 2010. Applications were invited from eligible candidates to apply for the post in question.