RAJ KUMAR Vs. UNION OF INDIA AND OTHERS

JUDGEMENT

(1.) Heard Sri Vijay Gautam, learned counsel for the petitioner and Sri Vivek Singh, learned counsel for respondent nos. 1 to 6.

(2.) The present writ petition has been filed with the following prayer: "a. Issue a writ, order or direction, in the nature of certiorari, for quashing the impugned order dated 31.3.2015, passed by respondent no. 4, enclosed as Annexure-1, to the writ petition. b. Issue a writ, order or direction, in the nature of mandamus, directing the respondent authorities to permit the petitioner to continue his training. c. Issue a writ, order or direction, in the nature of mandamus directing the respondent authorities to reinstate the services of the petitioner and pay salary along with all the consequential benefits. d. ...... e. ......"

(3.) The contention of the learned counsel for the petitioner is that the order dated 31.3.2015 by means of which the services of the petitioner has been discharged has been passed without any application of mind or without any appreciation of the facts and circumstances of the case.