BALBIR SINGH YADAV Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. S. Saraogi, learned counsel appearing on behalf of the petitioner as well as Mr. R. Debnath, learned CGC appearing on behalf of the Union of India.

(2.) The brief fact of the petitioner's case in a nutshell is that:

(3.) Learned counsel appearing on behalf of the petitioner submits that the instant writ petition is covered by the judgment passed by the Division Bench of this High Court in W.A. No. (SH) 40 of 2012.