BHASKAR CHANDRA Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. Counsel Belwal, the Learned counsel for the petitioner and Mrs. Anjali Bhargava, the learned Counsel for the Union of India/respondent.

(2.) The petitioner has filed an amendment application praying for addition of an additional prayer for the quashing of the order dated 16.7.1998 by which the petitioner was given the punishment of imprisonment of 10 days in the unit's Quarter Guard.

(3.) The writ petition was filed in the year 1999 before the Allahabad High Court and the order of punishment was known to the petitioner. When the petition has now come for hearing after 12 years, the said relief cannot be granted at this belated stage. The amendment application is accordingly rejected.