AJIT KUMAR UPADHYAY Vs. UNION OF INDIA

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) VIDE Annexure -2 HQ 971/T6/Trg/ Rally/Jan. 03/02 dated 14.12.2002 notice was issued saying that recruitments would be made through open rally. The advertisement from the said letter did not say that what would be the age bar for the purposes of appointment of the soldiers.

(3.) FROM the above referred letter, it would clearly appear that the petitioner was to report on or before 25.3.2003. Undisputedly he reported at the reporting station on 24.3.2003. Unfortunately the petitioner was not taken into active Army mainly on the ground that on the date when he reported at the reporting station he has crossed the 21 years of age bar.