VIVEKY RAI (EX. MAJOR) (T.A. NO. 42343) FORMERLY OF 129 INFANTRY Vs. UNION OF INDIA THROUGH SECY. MINISTRY OF DEFENCE SOUTH BLOCK

JUDGEMENT

(1.) Heard Sri Umesh Narain Sharma, learned Senior Advocate, appearing on behalf of the petitioner and Sri Neerav Chitravanshi, learned counsel appearing on behalf of the respondent.

(2.) In the present writ petition, the following reliefs have been claimed:-

(3.) By the impugned order dated 27.4.2012 passed by the Government of India, Ministry of Defence New Delhi, the services of the petitioner have been terminated with effect from 11.9.2009. Copy of the said order had been sent to the petitioner at the address of 2/272-A Vishal Khand-2 Gomtinagar, Lucknow, which is apparent from the letter dated 3.5.2012, which is at page 152 of the writ petition.