1. Memo of appearance filed by Ms. Appoli Srivastava, Advocate on behalf of the respondents is taken on record. Her name be shown as Ld. Counsel for the respondents when the case is listed next.
2. Present: Shri Mohammad Iqrar, Ld. Counsel for the applicant and Ms. Appoli Srivastava, Ld. Counsel for the respondents.
3. In this case the question of maintainability is involved. By means of the instant case the applicant has prayed for issuance of his joining letter. However, during the course of arguments, Ld. Counsel for the applicant argued that the applicant was enrolled and has joined and remained in training for five days.
4. Thereafter, the applicant was sent back to home.
5. Ld. Counsel for the respondents vehemently denied this fact and has submitted that the applicant was never enrolled and has not joined for training.
6. In view of above controversy, Ld. Counsel for the respondents is directed to file an affidavit indicating as to whether the applicant was selected for enrolment, has he cleared medical examination, has he reported for training and whether he has been enrolled in the Air Force.
7. List this case on 28.03.2019 for orders.