LAWS(DLH)-2010-7-245

UPSC Vs. UOI

Decided On July 15, 2010
UPSC Appellant
V/S
UOI Respondents

JUDGEMENT

(1.) Rule DB.

(2.) Heard for disposal.

(3.) Instant case is a classic example as to how the Government breeds litigation notwithstanding repeated public posturing by the executive that the house of the Government is being put in order.