YOGENDRA KUMAR Vs. INDIAN AIR FORCE

JUDGEMENT

(1.) By way of present petition under Articles 14, 19, 21 and 226 of the Constitution of India, the petitioner has prayed as under:-

(2.) Pursuant to the notice issued by this Court, the respondents have appeared through Mr.Devang Vyas, learned Additional Solicitor General and have filed affidavit-in-reply and even draft amendment has been filed by the petitioner by which several contentions have been raised by the petitioner himself in reply.

(3.) Having heard learned counsel appearing on behalf of the respective parties for some time and challenge made before this Court is notice issued by the respondent - authority and with the consent of all the parties, we pass the following order.