HARANANDA Vs. UNION OF INDIA

JUDGEMENT

(1.) ON October 3, 2012, counsel had appeared for the respondents and Four weeks time was granted to file a counter had accepted notice. affidavit and four weeks time was granted to file a rejoinder. Matter was renotified for today.

(2.) COUNTER affidavit has not been filed.

(3.) THE matter concerns Railway Protection Force, where officer level personnel are inducted through a Civil Services Examination conducted by UPSC (respondent No.3).