MAHIPAL SINGH SON OF LATE AMI CHAND Vs. UNION OF INDIA; DIRECTOR GENERAL, HEAD QUARTER; BRIGADIER (PERS ); COLONEL (ADMINISTRATION); DEPUTY INSPECTOR GENERAL; COMMANDANT

JUDGEMENT

(1.) The petitioner's case in a nutshell is that:

(2.) Heard Mr. A. Chakravarty, learned counsel appearing on behalf of the petitioner who submits that this instant writ petition is covered by a common judgment and order passed by this court in WP(C) No. 12 of 2015 and others dated 15.03.2016 and he further contended that, similar judgment and order can be passed in this instant writ petition.

(3.) Mr. K. Paul, learned CGC is not present. However, his junior Ms. R. Paul, learned counsel appeared on his behalf.