BAL KRISHNA YADAV Vs. UNION OF INDIA

JUDGEMENT

(1.) The appellant questions the propriety of an order dated April 13, 2021 passed in the second round of proceedings between the parties.

(2.) An earlier petition, WP(C) No. 288 of 2015, was carried by the appellant to this Court complaining of the perceived illegal discharge of the writ petitioner from Assam Rifles on August 24, 2010 on the ground that he had not completed his training within the stipulated period of 24 months.

(3.) Such petition was allowed by an order of this Court of June 16, 2016. It is necessary to see the relief granted to the appellant herein by such order: