ASHA SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) Rule DB. With the consent of the learned counsel for the parties, the writ petition is taken up for final hearing.

(2.) This writ petition challenges the order dated 7th August, 2002 disposing of the petitioner's representation dated 28th February, 2002. The said order dated 7th August, 2002 was passed as a sequel to the directions given by this Court on 9th July, 2002 in WP.No.4008 of 2002 entitled "Dr. (Mrs.) Asha Singh Vs Union of India and Anr." directing the respondents/CRPF to dispose of the petitioner's representation preferred on 28th February, 2002 by a reasoned order.

(3.) The relevant portion of the order dated 7th August, 2002 challenged in this Court reads as follows:-