ROMESH KUMAR SHARMA Vs. UNION OF INDIA

JUDGEMENT

(1.) Delay condoned.

(2.) Leave granted in SLP (C) No. 5832 of 2006.

(3.) Appellants in both the appeals call in question legality of the judgment rendered by a Division Bench of the Jammu and Kashmir High Court dismissing the Letters Patent Appeal filed by the appellants questioning correctness of the order passed by a learned Single Judge whereby the writ petition filed by him was dismissed. The review petition filed was also dismissed which is the subject matter of challenge in Civil Appeal No. 7308 of 2003. The other appeal relates to the order passed in the Letters Patent Appeal.