PARVINDER KUMAR Vs. U O I

JUDGEMENT

(1.) THE writ petition has been filed with the following prayer:-

(2.) IT is seen that the matter is under consideration for the last two years before the Army Headquarters. The learned Central Government Counsel submits that the matter can be disposed of with a direction to the competent authority to take final decision in the matter. Therefore, this writ petition is disposed of with a direction to the third respondent to take a final decision in the matter in accordance with law and justice within ten weeks from the date of production of the copy of this judgment alongwith the copy of the writ petition by the petitioner before the third respondent.