RAJESHKUMAR K PANDEY Vs. UNION OF INDIA

JUDGEMENT

(1.) RULE returnable today. Learned advocate Mr. Anshin Desai appears for and waives service of notice of rule on behalf of the respondents.

(2.) LEARNED advocate Mr. Anshin Desai states that in the present case the petitioner, a Junior Commissioned Officer, has challenged the order of discharge in Low Medical Category. He has submitted that in a set of similar petitions, the Delhi High Court has granted certain reliefs. The present petitioner also be granted identical reliefs.

(3.) IN view of the above submissions made by Mr. Anshin Desai, we make the order as under :-