LABH SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) The matter is being taken up and heard by video conferencing owing to the prevailing Pandemic (COVID-19).

(2.) The petitioner, who purports to have approached this Court in public interest, prays for a certiorari to quash the appointment of Dilpreet Singh (respondent No.3) as Constable in Indian Army, for, he played fraud with the authorities and secured employment by submitting forged and fabricated documents.

(3.) In brief, the case set out in the petition is: that petitioner is an ardent Social Worker, who always voiced his concerns for a public cause/ interest. He has been a whistleblower and has brought several incidents involving impropriety, misappropriation and activities that were against National interest to light.