TEJ RAM Vs. UNION OF INDIA

JUDGEMENT

(1.) Allowed, subject to just exceptions.

(2.) The application is accordingly disposed of.

(3.) Vide the present petition, petitioner is seeking directions to the respondents to set aside the Speaking Order dtd. 23/5/2022 passed by ADG, BSF; to release the petitioner on bail; directions to the respondents to reinstate the service of the petitioner with back wages and consequential benefits.