NAUNIHAL SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) Shri Nau Nihal Singh petitioner by means. of this petition under Article 226 of the Constitution of India has prayed for the issuance of a writ to quash the impugned Annual Confidential Report made by Shri Hukam Singh, the then Speaker of the Lok Sabha, as well as the order for the petitioner's reversion to his parent office.

(2.) The respondents impleaded in the petition are (1) Union of India through the Secretary to the Ministry of Defence, New Delhi, (2) Shri Hukam Singh, Ex-Speaker. Lok Sabha, at present Governor of Rajasthan, (3) The Speaker of Lok Sabha and (4) S. L. Shakder. Secretary, Lok Sabha.

(3.) The impugned order, which was received by the petitioner on June 16, 1965 read as under :-