SANAPALA JANARDHANA RAO Vs. UNION OF INDIA

JUDGEMENT

(1.) Petitioner impugns order dtd. 14/9/2023, whereby, the representation of the Petitioner for resignation from Coast Guard Service was declined.

(2.) Petitioner had joined Indian Coast Guard Service as 'Navik' on 8/2/2018.

(3.) In the year 2019, Petitioner had applied for the post in Indian Railways without the concurrence of the Coast Guards.