CPL N K JAKHAR Vs. UNION OF INDIA

JUDGEMENT

(1.) RULE DB.

(2.) AS requested by learned counsel for the parties, the writ petition is heard for final disposal.

(3.) ON 20. 6. 2001, the petitioner was appointed as an aircraftsman and undertook to serve in the Indian Air Force for a period of 20 years. He was promoted as a Corporal on 20. 6. 2007.