AMARBIR SINGH SANDHU Vs. UNION OF INDIA

JUDGEMENT

(1.) Applications are allowed as prayed for.

(2.) Written statement filed on behalf of respondent No.2 is taken on record.

(3.) Petitioner has filed this petition under article 226 of the Constitution of India for issuance of a writ in the nature of certiorari for setting aside the impugned order dated 08.12.2020 (Annexure P-5) whereby the candidature of the petitioner for 55th Short Service Commission (Technical) (October 2020) has been cancelled, with a further prayer that the respondents No.1 and 2 be directed to depute the petitioner for training of the above said batch.