RAJENDAR SINGH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Petitioner Rajinder Singh has sought the indulgence of this Court by way of the present writ petition filed under Article 226 of the Constitution of India.

(2.) By virtue of the present writ petition, petitioner Rajinder Singh has sought the following relief:-

(3.) The above mentioned relief has been sought on the ground that he is an ex-serviceman and during his service, a certificate, Annexure P-1, was awarded to him by the Government of India.