J C SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) In all these writ petitions the petitioners are airmen in the Indian Air Force. Earlier a few of the airmen had challenged the action of the respondents in declining to grant extension of their services. The latter was fully argued by Mr. Narender Kaushik, the learned counsel for the petitioners, in CW. 3117/98 and I had dealt with the same. The same points are taken in this batch of writ petitions. Therefore, it is not necessary to cover the whole ground again. The ratio in that judgment would apply to the facts of these cases. Therefore, all these writ petition stands dismissed.

(2.) . The writ petition No-4591/98 came up for admission, wherein the same points have been taken.'This is also dismissed.

(3.) . Mr.Narender Kaushik, the learned counsel for the petitioner, produced, while arguing the matter for admission in CWP.4591/98, the letter dated the 30th of May, 1998 issued by the Government of India, which reads a" under: