K. SANJEEVA RAO Vs. THE GOVERNMENT OF INDIA

JUDGEMENT

(1.) THE petitioner in Writ Petition No. 26661 of 1995 filed this writ appeal aggrieved by the dismissal of the writ petition by the learned single Judge through order dated 06 -02 -2004.

(2.) FOR the sake of convenience, the parties are referred to as arrayed in the writ petition.

(3.) WRIT Petition No. 2138 of 1986 was disposed of on 06 -04 -1988 directing that the case of the petitioner shall be reviewed by the respondents in case Writ Petition No. 1374 of 1988 filed by him challenging the order of punishment is allowed.