UNION OF INDIA Vs. KUMAR KESHAB KALITA

JUDGEMENT

(1.) This appeal arises in respect of a judgment and order passed by a learned Single Judge on 20/5/2014, in WP(C) 358 of 2010 (Kumar Keshab Kalita v. Union of India and others).

(2.) The appellants before us are the Union of India, the Director General, Assam Rifles and two other authorities of Assam ifles.

(3.) By the impugned judgment and order, the learned Single Judge proceeded to allow the writ petition in part, with certain directions. Before we proceed to dwell upon the impugned judgment and order, the brief facts of the instant case are required to be taken note of:-