MUKESH CHHETRI Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned counsels appearing for respective parties.

(2.) By this petition filed under Article 226 of the Constitution of India, petitioner is challenging the order dated 22-08-2019 passed by the respondent No.5 rejecting the petitioner's application for certificate for recruitment in Armed/Para/Military/ Police Force.

(3.) Application for said Certificate is rejected on the ground that petitioner along with online application has not uploaded his mother's Electoral Photo Identity Card (EPIC).