GOVERNMENT OF INDIA AND ORS. Vs. AKS PANWAR

JUDGEMENT

(1.) THE Appellants/Respondents have preferred the present intra Court Writ Appeal as against the order dated 13.08.2014 in W.P. No. 18270 of 2013 passed by the Writ Court.

(2.) THE Writ Court, while passing the impugned order on 13.08.2014 in W.P. No. 18270 of 2013 (filed by the Respondent/Petitioner), in paragraphs 15 to 18, had, inter alia, observed the following:

(3.) THE Learned Additional Solicitor General for the Appellants contends that the impugned order of the Writ Court dated 13.08.2014 in W.P. No. 18270 of 2013 suffers from an error apparent on the face of record and therefore, it is liable to be set aside.