MOHD. KHALID Vs. UNION OF INDIA

JUDGEMENT

(1.) Supplementary affidavit filed by counsel for the applicant, today, is taken on record.

(2.) Heard Sri Anil Kumar Pandey, learned counsel for the applicant, Sri S.M. Singh Royekwar, learned counsel for the opposite party no.1 and perused the material placed on record.

(3.) Notice issued to the opposite party no.2 is hereby dispensed with.