PAWAN KUMAR SHARMA Vs. UNION OF INDIA

JUDGEMENT

(1.) Learned Counsel for the petitioner, at the outset, submits that para 1 of the prayer has not been correctly produced in the petition. He submits that his prayer is for a direction to be issued to the respondent to complete the inquiry on the complaint of the petitioner. Oral prayer is allowed.

(2.) Rule.

(3.) With the Counsel for the parties the matter is taken up for disposal today.