UDAI HARINANDAN SHUKLA Vs. UNION OF INDIA

JUDGEMENT

(1.) AT the oral request of the petitioner, the respondent No. 4 is ordered to be deleted.

(2.) RULE. Mr. R. S. Sundaram, the learned Advocate waives service of rule on behalf of respondent Nos. 1 to 3. In the facts and circumstances of the case, the matter is taken up for final disposal.

(3.) THE petitioner has challenged an order passed by the respondent No. 3, Chief Security Commissioner, Railway Protection Force, Central Railway, Mumbai dated August 2, 1999 at Annexure-U to the petition in the light of an order passed by the Director General-R. P. F. dated January 2, 2002 annexed to his additional affidavit in reply at Annexure CC.