DEEPAK RAJAK Vs. UNION OF INDIA

JUDGEMENT

(1.) AS recent as on August 21, 2012, we had allowed WP(C) No.4864/2012 'Cpl Sandeep Kumar v. UOI & Ors. on complete identical facts. We had opined as under:-

(2.) DEEPAK Rajak the petitioner before us today is identically placed. Clearing the Senior Secondary Examination in the year 2002 and clearing the Pre-Engineering Admission Test he took admission to obtain a degree in B.Tech. (Mechanical Engineering) but had to leave studies at a young age of 19 years in the second year of the degree course due to compelling family circumstance of fiscal deprivation. He competed for a Tradesman job in the Indian Air Force and was enrolled as a Fitter on March 29, 2005. But the lure of education made petitioner to continue gaining knowledge through distance learning and today he possesses a degree in Public Administration : BA (Hons.) Public Administration.

(3.) PETITIONER has succeeded and wants to be relieved by the Indian Air Force who are refusing to relieve him on the ground that he did not forward his application through proper channels and secondly for the reason as per the applicable Air Force Order No.14/2008 he could have only done so after he had rendered seven years service.