H SILVESTER Vs. UNION OF INDIA

JUDGEMENT

(1.) THE appeal has been preferred against the order dated 26.2.2008 passed by the learned single Judge, whereby, the writ appeal preferred by the appellant was dismissed.

(2.) AS the case can be disposed of on a short point, it is not necessary to discuss all the facts, except the relevant one.

(3.) PER contra, according to the learned Assistant Solicitor General appearing on behalf of the Ministry of Defence, the petitioner, having wrongly selected though medically unfit, he was rightly discharged from service.