LAWS(DLH)-2022-5-380

MANOJ KUMAR SINGH Vs. BORDER SECURITY FORCE

Decided On May 20, 2022
MANOJ KUMAR SINGH Appellant
V/S
BORDER SECURITY FORCE Respondents

JUDGEMENT

(1.) Allowed subject to all just exceptions.

(2.) The application is accordingly disposed of. W.P.(C) 7803/2022 and CM APPL.23875/2022 (stay)

(3.) By way of present writ petition, the petitioner seeks following reliefs: