LAWS(RAJ)-2025-11-3

MAJOR RAHUL SINGH Vs. UNION OF INDIA

Decided On November 06, 2025
Major Rahul Singh Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) Instant writ petition has been filed by the petitioner with following prayers:

(2.) Major Rahul Singh is present through V.C. from Military Station, Fazilka (Punjab). The father of petitioner Mr. Tara Chand is also present before this Court.

(3.) Considered submissions of petitioner Major Rahul Singh, his father Tara Chand, learned ASG Mr. Bharat Vyas, Mr. Chandra Shekhar counsel assisting learned ASG, Colonel Tushar Singh and Major Ganiv Kaur.