LAWS(DLH)-2026-2-61

CONSTABLE HARPREET SINGH (107020817) Vs. UNION OF INDIA

Decided On February 05, 2026
Constable Harpreet Singh (107020817) Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) Exemption is allowed, subject to just exceptions.

(2.) The application is disposed of. W.P.(C) 1606/2026, CM APPL. 7835/2026

(3.) This petition has been filed with the following prayers:-