P K SHARMA Vs. UOI

JUDGEMENT

(1.) This writ appeal has been filed against the impugned judgment of the learned Single Judge dated 23.05.2003 by which he has dismissed the writ petition.

(2.) The Appellant No. 1 has appeared in person and argued on behalf of the appellants. We have heard the learned counsel for the Respondent-Union of India.

(3.) The facts of the case have been set out in detail in the impugned judgment of the learned Single Judge and hence we are not repeating the same except where necessary.