H L RASKARAN Vs. UOI

JUDGEMENT

(1.) Heard learned Counsel for the parties.

(2.) From the inchoate pleadings in the writ petitions as also the counter affidavit filed on behalf of the official Respondents, nothing of substance can be gathered. But with reference to the counter affidavit filed on behalf of the Respondent Nos. 5 to 10,12,15,16,18,20,22,23 & 24 in W.P.(C) No. 800/2008, we have been able to see the distinction between the head from the tail and thus identify the issue which arises for consideration in the above captioned writ petitions.

(3.) Facts are not in dispute.