HAVILDAR KAILASH BABU DIXIT Vs. UOI

JUDGEMENT

(1.) WHETHER the petitioner's claim on behalf of his son Amit Kumar Dixit for a direction to be issued that his son should be given appointment in the Indian Army has been wrongly negated by the Armed Forces Tribunal vide impugned decision dated December 11, 2012 is the issue which arises for consideration in the writ petition.

(2.) IT is not in dispute that the petitioner was desiring his son Amit Kumar Dixit to be given enrolment in the Indian Army under the 'Relationship' category.

(3.) THERE is a policy of the Indian Army whereunder only one ward of an enrolled person in the Indian Army, subject to fitness, is entitled to be given enrolment in the Indian Army under the Relationship category.