SANDEEP KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard the parties.

(2.) The two appeals, one filed by the Union of India (LPA No. 1114 of 2023) and the other by Lt. Col. Sandeep Kumar (LPA No. 873 of 2023) arises out of the judgment and order dtd. 8/5/2023 passed in C.W.J.C. No. 16821 of 2021 by which the learned Single Judge has been pleased to allow the writ petition preferred by the respondent-writ petitioner, Smriti Verma.

(3.) The matrix of facts giving rise to the present appeals is/are as follows:-