RISHI RANJAN KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned counsel for the respective parties.

(2.) In the instant case, petitioners have prayed for the following relief/reliefs:

(3.) Grievance of the petitioners is in respect of selection and appointment to the post of Religious Teacher in the Indian Army. Question for consideration is whether this Court has a jurisdiction to entertain the present petition when the petitioners have statutory remedy before the jurisdictional Armed Forces Tribunal or not?