RASAANSH RAVI Vs. UNION OF INDIA

JUDGEMENT

(1.) The present Writ Petition has been filed under Article 226 of the Constitution of India with the following prayers:-

(2.) Heard Mr. Aditya Pratap Singh, learned counsel for the petitioners and Mr. Manoj Kumar, learned counsel for the respondents.

(3.) Mr. Aditya Pratap Singh, Advocate, for the petitioners has requested to decide the present writ petition directing the Commandant, Rashtriya Indian Military College (RIMC), Dehradun, the respondent no.2, to consider the present writ petition as the representation of the petitioners and decide the same as expeditiously as possible.