RESHU SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and heard finally with the consent of the parties.

(2.) It is often remarked in the Courts, in a given case, that it is like an "open and shut case". This is one case wherein we can say that this case is an open and shut case.

(3.) is the motto of the Employer of the Petitioner, i.e., Bhartiya Vidya Bhavan. On its letterhead, it is mentioned as "founded with the blessings of Mahatma Gandhi".