EX-CONST VIJENDER SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) Rule D.B.

(2.) With the consent of both the parties, the petition is taken up for consideration and final disposal.

(3.) The Respondents have produced the record before us in terms of the order dated 22nd December, 2009. Learned Counsel for the parties have also been heard with regard to the issue raised by the Petitioner. Learned Counsel for the Respondents has relied upon the record of the case to make submissions.