SUNIL JAY PRAKASH SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) Rule.

(2.) Mr.Ram Ochani, learned counsel for Respondent No.1; and Mr.Swapnil Bangur, learned counsel for Respondent Nos.2 to 5 waives service of notice. By consent of parties, petition is heard finally.

(3.) By this petition filed under Article 226 of the Constitution of India, the petitioner seeks a writ of certiorari for quashing and setting aside the rejection Order dtd. 30/12/2019, rejecting Form SVLDRS-1 and also seeks writ of mandamus directing the Respondents to accept the application Form SVLDRS-1 filed by the Petitioner and to issue discharge certificate. The Petitioner also seeks an opportunity to put forth his case/submissions and for a direction that, a reasoned Order be passed thereafter.