BALWANT SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) The basic facts leading to the filing of the instant writ petition were noted in the order dtd. 24/3/2022 as under:

(2.) It must be stated here that the petitioner never preferred any appeal, that is to say, no appeal was preferred by him either before the High Court or before this Court. The order then adverted to the earlier order passed by this Court on 4/12/2020 and following observations made therein were also quoted:

(3.) Thereafter, certain directions were issued so that the grievance raised by the petitioner could be addressed immediately.