ANIL KUMAR Vs. UNION OF INDIA AND ORS.

JUDGEMENT

(1.) Heard.

(2.) Rule returnable forthwith. Heard finally by consent of the parties.

(3.) The petitioner is admittedly working with Indian Navy since July,1993. At present he is working as 'Chief Petty Officer'. By the impugned order dated 26th June, 2015, he is ordered to be released from service from 31st July, 2015 as the re-engagement of the petitioner as 'Sailor' beyond 31st July, 2015 is not approved. The petitioner, therefore, affirmed the present petition on 24th July, 2015 and filed the same on 27th July, 2015.