LAWS(DLH)-2015-3-512

JAYDEEP SINGH Vs. UNION OF INDIA

Decided On March 11, 2015
Jaydeep Singh Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) CM No.4261/2015

(2.) LEARNED counsel for the petitioner consents.

(3.) THE undisputed position is that there exists a policy of the Indian Army to recruit Junior Commissioned Officers in the Indian Army under the "Relationship Category", meaning thereby certain percentage of appointments is restricted to those prospective candidates whose father or brother is serving the Indian Army.