ANIKET SUNIL JADHAV Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. Shastry, the learned Advocate for the Petitioner and Mr. Rodrigues, the learned Advocate for Respondent No.1.

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

(3.) The Petitioner being 23 years of age is aspirant of joining Central Armed Forces.