- (1.) Leave granted.
(2.) Heard learned counsel for the parties.
(3.) This appeal takes exception to the judgment and order dated 12.07.2016 passed by the High Court of Delhi at New Delhi in W.P.(C) 494 of 2016 whereby the Writ Petition preferred by the appellant came to be dismissed on the ground that persons senior to the appellant were available for being considered for absorption from Inspector (Combatant Ministerial) in ITBP.;