COMMON CAUSE Vs. AJAY MITTAL

JUDGEMENT

(1.) We have heard the learned Attorney General for India and Shri Prashant Bhushan, learned counsel for the petitioner.

(2.) We have perused the affidavit dated 23rd July, 2018 filed by Shri C.Chandramouli, Secretary (Personnel), Ministry of Personnel, Public Grievances and Pensions, Department of Personnel and Training.

(3.) Having perused the affidavit dated 23rd July, 2018 all that we are inclined to record at this stage is that we find the said affidavit to be wholly unsatisfactory. We, therefore, do not accept the same and direct the concerned authority to file a better affidavit giving full particulars within a period of four weeks from today.