MUKESH KUMAR Vs. UNION OF INDIA AND ANR

JUDGEMENT

(1.) Cm. Nos. 53015/2018 and 53016/2018 Exemption allowed subject to all just exceptions.

(2.) In substance, the challenge is to the communication dated October 24, 2018 whereby the DMRC has rejected the representation of the petitioner by stating that the same does not have any merit.

(3.) This is a second round of litigation, inasmuch as the petitioner having earlier approached this Court, vide W.P.(C) No. 8292/2018, which was disposed of on August 14, 2018.