S.C. JAIN Vs. UNION OF INDIA

JUDGEMENT

(1.) THE writ petition is confined to prayers (a) and (d). The learned counsel for the petitioner, at the very outset, says that she does not want to press the remaining prayers i.e., prayers (b), (c), (e), (f) and (g). Prayer (h) is a general prayer, which seeks orders and directions of this court, which are deemed fit and necessary.

(2.) THE brief facts, which are necessary to be considered for adjudicating upon the issue are as follows : -

(3.) THE petition was admitted on the very first date i.e., 14.09.1989. Based on the aforesaid pleadings, the learned counsel for the petitioner made the following broad submissions : -