On Monday, the Apex Court refused to pass any order on a plea filed by an Army couple seeking directions to the Centre for joint posting.
A bench of the Supreme Court, headed by Justice Dr DY Chandrachud said: "There is self-restraint on part of courts in matters like posting & others."
Senior Lawyer & Ex-Solicitor General (SG) Ranjeet Kumar, appearing for the Army couple, pleaded to the top court for a direction of joint posting.
Kumar submitted to the Supreme Court that their posting is in different places & they have a kid & their parents are almost bedridden.
"We understand your predicament, (concerns), but someone has to be posted to Andaman Nicobar or Leh Ladakh," the bench of the Top Court said & refused to pass any order on the plea.
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