PRAMOD KUMAR Vs. UNION OF INDIA & ORS.

JUDGEMENT

(1.) WP(C) 7249/2012.

(2.) THE grievance in the writ petition is that the Armed Forces Tribunal has gravely erred in not deciding the issue with respect to prayer 'B' urged in the writ petition, which reads as under: -

(3.) IN what manner the policy or the instruction was arbitrary and discriminatory has not been pleaded.