CPL SANDEEP KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) Still in his teens, barely past eighteen, but less than nineteen years of age, armed with a Senior Secondary High School Certificate, the petitioner joined service under the Indian Air Force as an Airman on January 12, 2004. He obviously did so for the reason his parents could educate him no further and there was a financial constraint, if not stress, in the family. As a young lad, barely past the age of eighteen, the petitioner picked up public employment and after appropriating a small portion of his earning for himself, remitted the same to his parents so that in their old age, even they could find some joy in life. The petitioner is a native of village Khaleta District Rewari, Haryana.

(2.) But the petitioner had a higher vision in life. While serving the Indian Air Force he completed higher education and obtained a graduate degree. He kept on reading and enhancing his knowledge.

(3.) Who does not desire to achieve greater heights in life' Except the lazy, we can think of none.