MILAN RANA Vs. GOVT. OF NCT OF DELHI

JUDGEMENT

(1.) Leave granted.

(2.) This appeal challenges the judgment and order dtd. 13/5/2019 passed by the High Court in LPA No.329 of 2019.

(3.) We need not set-out the factual details which have given rise to the instant appeal as the controversy in the matter is quite limited and the only issue is whether the appellant can claim parity with the case of one Harbhajan Kaur.