LT. COL. NIKHIL KUMAR SINGH Vs. UNION OF INDIA
LAWS(DLH)-2020-3-30
HIGH COURT OF DELHI
Decided on March 13,2020

Lt. Col. Nikhil Kumar Singh Appellant
VERSUS
UNION OF INDIA Respondents

JUDGEMENT

- (1.) Allowed, subject to just exceptions.
(2.) The applications are disposed of. W.P.(C) 2809/2020 and CM No.9799/2020 (for stay)
(3.) The petitioner, a Short Service Commissioned officer, having been denied permanent commission in Army, approached the Armed Forces Tribunal (AFT), New Delhi by way of OA No.410/2020, notice whereof was issued on 2nd March, 2020 but interim order sought, of allowing the petitioner to continue, declined. Aggrieved therefrom the petitioner has preferred this writ petition.;


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