PAONAM NILAMANI SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Ms. Geetarani Waikhom, learned Advocate appearing for the petitioner and Shri S. Suresh, learned ASG appearing for the respondents.

(2.) The validity and correctness of the letter dated 02-07-2020 issued by the CO, 14 Manipur Bn. NCC, Imphal, Manipur and the letter dated 29-06-2020 issued by the Lt. Col. AD(A), NCC NER are under challenge in this writ petition and in addition thereto, it has been prayed by the petitioner to issue a writ of mandamus or any other appropriate writ to consider the case of the petitioner for selection to the post of the Associate National Cadet Corps Officer (ANO) of NCC Trp. No. 6, Nambol Higher Secondary School, 14(M) Bn. NCC, Imphal.

(3.) ***