ANGAD DAS Vs. UNION OF INDIA

JUDGEMENT

(1.) People in power and authority should not easily lose equanimity, composure and appreciation for the problems of the lesser mortals. They are always expected to remember that power and authority must be judiciously exercised according to the laws and human compassion. Arrogance and vanity have no place in discharge of their official functions and duties.

(2.) Delay condoned. Leave granted.

(3.) Heard the learned Additional Solicitor General and the learned Counsel for the appellant at length. Brief facts necessary to dispose of these appeals are recapitulated as under: