BHAGYA Vs. UNION OF INDIA

JUDGEMENT

(1.) THE issues that are raised in these Writ Appeals are covered on all fours by decision of the Division Bench in W.A.Nos.6464/2011 C/w 6259-6261/2011, Manjula and others vs. Union of India and others, decided on 13-02-2012. Salient paragraphs of which are reproduced below:

(2.) WE are in respectful agreement with the said decision. Dismissed.