SUSHANT BHAUSAHEB SARODE Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. Venkatesh A. Shastry, learned Advocate for the Petitioners and Ms. P. B. Chavan learned Advocate for Respondents. Learned Advocates jointly submits that, since the issues raised in both the Writ Petitions are similar, both these Petitions can be heard together and disposed of by a common Judgment.

(2.) Rule. Rule made returnable forthwith. Heard both petitions finally with the consent of the learned Advocates appearing for the parties.

(3.) Petitioners both being 21 years of age are aspirants of joining Central Armed Forces.