EX. RECT. RAKESH KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) THIS special appeal is directed against the judgment dated June, 2008 passed by the Learned Single Judge of this Court in W.P. No. 1229 (SS) of 2006 whereby the Learned Single Judge dismissed the writ petition filed by the Appellant/Petitioner.

(2.) THIS appeal can be disposed of on a very short ground based upon patent violation of the principles of natural justice and flagrant, total non -application of mind.

(3.) IN para 3 of this notice the Appellant was asked to submit the reply by 31st March, 2005 positively.