Hav. B.S. Chouhan & Ors. v. Union Of India & Ors.

Learned counsels for both the parties submit that this case is squarely covered by the order of this Court passed in the case of Hav. Kareppa Sanak v. Union of India (OA No. 454 of 2011) dated 04.04.2012.

Accordingly this petition and MA are disposed of in light of the aforesaid decision.