LAWS(DLH)-1999-12-19

BALDEV SINGH Vs. BUREAU OF INDIAN STANDARDS

Decided On December 03, 1999
BALDEV SINGH Appellant
V/S
BUREAU OF INDIAN STANDARDS Respondents

JUDGEMENT

(1.) Heard.

(2.) Rule.

(3.) In this writ petition under Article 226 of the Constitution of India, the petitioner has been praying for the following relief :-