ABDUL KALAM Vs. STATE OF M.P.

JUDGEMENT

(1.) At the outset it is submitted by learned counsel for the parties that the issues-

(2.) In view whereof, the petition is disposed of with a direction to the Competent Authority to dwell upon the application preferred by the petitioner in accordance with law.

(3.) It is made clear that, we have not expressed any opinion on the merits of the matter. It is to be looked into by the Competent Authority.