B. Amit Sthalekar, J. - (1.) Heard Sri Ram Ji Singh, learned counsel for the petitioner and Sri Mata Prasad, learned Additional Chief Standing Counsel for the respondents.
(2.) The petitioner is seeking quashing of the order dated 16.01.2014 wherein the names of some persons have been recommended for the President's Gallantry Awards but the name of the petitioner has not been sent.
(3.) The contention of the petitioner is that a police operation against some terrorists, members of Jaish-e-Mohhamad belonging to Pakistan took place and after encounter terrorists were arrested. Thereafter, a recommendation was sent to the Government for giving President's Gallantry Awards to various persons. It is stated that out of the persons who participated in the operation, names of several persons were sent but the names of 11 persons were not sent including the petitioner.;