RAJENDRA SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) Present petition has been filed seeking a number of prayers. However, learned counsel for the petitioner prays that fixed medical allowance per month @ Rs.1,000/- along with a similar order as passed by a Division Bench in W.P.(C) No.6437/2019 dated 30 : (Oral) th May, 2019 as well as WP(C) No. 12811 of 2019 decided on 06th December, 2019 be passed in the present writ petition. He clarifies that neither the judgment and order dated 30th May, 2019 in W.P.(C) No.6437/2019 nor the judgments referred to in the said order have been challenged before the Supreme Court by the respondents.

(2.) Issue notice.

(3.) Learned counsel for the respondents accept notice. Learned counsel for the respondents state that in similar matters, notices have been issued by the Supreme Court in the condonation of delay and special leave petitions. He, however, candidly state that there is no stay in the said special leave petitions.