Sunil Ambwani, J. - (1.) Heard Sri Ashok Khare, Senior Advocate, assisted by Sri Vikram D. Chauhan, for petitioners and Sri Ajit Kumar Singh, as well as Sri Anup Kumar Srivastava. Additional Standing Counsel. Central Government for respondents.
(2.) Union of India was impleaded on 8.8.2003 as party-respondent No. 4, through Secretary. Ministry of Defence, New Delhi in the writ petition. A counter-affidavit of Major R.K. Lakshman. Adjutant has been filed and thus no further reply is necessary after impleadment of Union of India. Additional Standing Counsel has not made any request for any further time to file reply. With the consent of parties, the matter was heard on merits.
(3.) The petitioners have challenged orders by which they were discharged from training as Soldier Clerk (General Duty) and have prayed for a direction to the respondents to allow them to complete training and to grant them postings within a period to be specified by the Court.;