AMANINDER SINGH VERKA Vs. UNION OF INDIA

JUDGEMENT

(1.) THE petitioner, is aggrieved by the manner in which the recruitment of trainee pilots, has been made by respondent no.2, in particular, in so far as, it impacts him.

(2.) IN order to appreciate what ails the petitioner, let me briefly set out the following broad facts : -

(3.) IT is, in this background, that the captioned petition has been filed.