ARNAV TYAGI Vs. UNION OF INDIA

JUDGEMENT

(1.) Aggrieved by the judgment dtd. 13/7/2022 passed by the learned Single Judge in W.P.(C) 2604/2022, the Appellant seeks to challenge the said judgment by filing the instant LPA.

(2.) The facts of the case reveal that the Appellant is the son of an Ex-Serviceman, who was serving in the Indian Navy and was invalidated from service for being physically handicapped.

(3.) It is stated that the Appellant appeared in the examination for Army Public School, Dhaula Kuan, New Delhi. According to the Appellant, he had qualified the exam but he was not called for the interview.