MOHINDER PAL Vs. LT. GOVERNOR

JUDGEMENT

(1.) ON 10.02.2014, when the captioned petition was taken up for hearing, there was no representation on behalf of the petitioner. On that date, a detailed order had been passed by me. In order to avoid the repetition, the relevant part of the said order is extracted hereinbelow : -

(2.) THE order dated 10.02.2014, as culled out, would show that the following facts have emerged from the record, which are not disputed : -

(3.) I have heard the learned counsels for the parties.