RAMA RAO Vs. MANAGING DIRECTOR FCI

JUDGEMENT

(1.) Rule. The writ petition hae been filed by the petitioner alleoing-victimisation and mala fide for approaching the Court.

(2.) It is the case of the petitioner that Supreme Court of India in the caee of Union of India Vs. Virpal Singh Chauhan, 1995 (6) SCC 684 held as under:-

(3.) The Judgement waa delivered by Supreme Court of India on 10/10/1995. However, the respondent issued a circular to implement the ratio of said Judgement from 30/1/97.