REGENT COMPUTRONICS PVT. LTD.

D.Kuralarasan Appellant

V/S

JOINT SECRETARY Respondents

Referred Judgements :-

UGAR SUGAR WORKS LIMITED VS. DELHI ADMINISTRATION [REFERRED TO]
CONFEDERATION OF EX-SERVICEMEN ASSOCIATIONS VS. UNION OF INDIA [REFERRED TO]
GULSHAN PRAKASH VS. STATE OF HARYANA [REFERRED TO]
UNION OF INDIA VS. C S SIDHU [REFERRED TO]
SUKHANSHU SINGH VS. DELHI TECHNOLOGICAL UNIVERSITY [REFERRED TO]
STATE OF M.P. VS. MALA BANERJEE [REFERRED TO]
MASTER HARSHIL ANAND VS. UOI & ORS. [REFERRED TO]
UNION OF INDIA VS. M. SELVAKUMAR [REFERRED TO]

JUDGEMENT

(1.) Wing-Commander Abhinandan Varthaman is an authentic hero of our times. He has since gone back to the thick of action.

(2.) We all know that he is a Tamilian. Let us imagine that his daughter is an M.B.B.S. aspirant and wants to join one of the Government medical colleges in Tamil Nadu. Can she avail the benefit of the reservation policy meant for defence personnel?. The answer is "No".

(3.) If, on the other hand, Abhinandan Varthaman, after his return from Pakistan, had said good bye to defence service, as the daughter of an ex-serviceman, she would be entitled to the benefit of reservation.

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D.KURALARASAN Vs. JOINT SECRETARY

Referred Judgements :-

JUDGEMENT

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