C JOSE UKKUR Vs. UNION OF INDIA

JUDGEMENT

(1.) The prayer in the writ petition is as follows:-

(2.) The counsel for the department has filed the counter affidavit for which the petitioner has also filed a reply.

(3.) After hearing both sides, I am of the view that it is not necessary to go into the legal contentions raised by the petitioner on the facts and circumstances of this case.