PRAKASH SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) IN this writ petition the petitioner has prayed for quashing of the Order dated 13. 12. 2006 issued by the Assistant Commandant (Ministerial-Respondent No. 5, whereby and whereunder he negated and cancelled the earlier Order dated 16. 10. 2006 passed by another Assistant Commandant (Ministerial ). These two Orders are contained in Annexures P-8 and P-7 respectively.

(2.) THE petitioner has also made a prayer that the respondents should be directed to allow the petitioner to retire from service w. e. f. 31. 3. 2007 in terms of the earlier Order of the Assistant Commandant (Ministerial) passed on 16. 10. 2006 as contained in Annexure P-7 appended to the writ petition.

(3.) THE petitioner has also made a prayer for cancellation of the movement Order issued on 17. 3. 2007 (Annexure P-10) whereby and whereunder the petitioner was directed to proceed for joining the 8th Battalion, which as stated in Para 12 of the writ petition, is situated at Ajnala in Punjab.