EX-SERVICEMEN WELFARE UNION Vs. UNION OF INDIA

JUDGEMENT

(1.) This writ petition raises, before this Court, a very limited issue, for the second time.

(2.) The lis, and prior history of the litigation

(3.) We have heard Mr. Raju Ramachandran, learned Senior Counsel for the petitioner-Union and Mr. Rajesh Gogna, learned CGSC for the respondent, at length. Learned Counsel have also tendered written submissions.