DHARAMVIR SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) Leave granted.

(2.) This appeal has been preferred by the appellant against the judgment dated 31st July, 2009 in LPA No.26 of 2004 passed by the Division Bench of the High Court of Himachanl Pradesh, Shimla whereby the Division Bench allowed the appeal preferred by the Union of India and set aside the judgment dated 20th May, 2004 passed by the learned Single Judge in Civil Writ Petition No.660 of 2004.

(3.) The questions involved in this case are: