EX RECT SHUBHAM KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) The present petitions have been filed challenging the impugned discharge order dtd. 26/7/2021 passed under Army Rule 13 3 (IV) as passed in W.P.(C) No.12871/2021 and 12928/2021 and discharge order dtd. 3/8/2021 in W.P.(C) 12948/2021. Petitioners also seek directions to the respondents to reinstate Petitioners in the Army and grant them the same seniority as their batchmates. Petitioners further seek directions to the Respondents to conduct re-verification from various sources about petitioners" residence and allow them reinstatement if found accurate and correct.

(2.) Since the prayers and the issue(s) raised in these petitions are same, therefore, with the consent of learned counsel for parties, these petitions have been heard together and are being disposed of by this common judgment.

(3.) Learned counsel appearing on behalf of the respondents have raised preliminary issues that the petitioners are enrolled in the Army and discharged under the Army rules. Therefore, this Court has no jurisdiction.