Karnataka High Court
Vinod Kumar Tomar vs Union Of India on 14 June, 2011
Author: Anand Byrareddy
Bench: Anand Byrareddy
Ex}
Metiiaia Nehru Marg,
New Delhi ~ H0 011.
3. Air Officer C3ornn'1anding~in~
Chief, Head Quarters, V
Training Command,
indian Air Force,
J.C.Nagar Post Office,
Bangalore - 580 Q06.
4, Air Officer Comrnandirig L .
Nan-£110, Air Force Statiorn d it
Jalahaili mresti) i ~
Bangalore ~ '
5. Commanding; Ofii'cer'~v,'i_' ._ °
ETi;'Ja1aii}ai1i"{W'est)
B€iI1g€U.OI"V€Fa . _' ...RESPONDENTS
(By V""..Asii'<ixrati1narayana, Advocate for
Respondents"No'.1Vt'g) 5*,'-._ V '
..... _OAO_O_O_
Petition is filed under Articles 226 and 227'
of ~thei'Con'_stitdtion of India praying to quash the letter
dated 296122005 issued by the Respondent vide
'VAnneXiire.5F. and etc.,
' 2 it Writ Petition coming on for Hearing this day,
" _ the --Ce<nrt made the following: ~
.-- * z
1:.)
ORDER
The Iearrmci ceunsel for the petitioner files 21 fie:i1 eI}10 seeking to dismiss the petition, as it haIé""b_€$Q'1:.:f:"'_ infructuaus. The memo is placed 0njjec:orcI.""' " ~-- [W ,
2. The petition is dismiss%~:d :1s haV'.iri'g 'E3€E?(5I'I1€ 2. infructuous.