MUNENDRA KUSHWAHA Vs. COMPETENT AUTHORITY

JUDGEMENT

(1.) LEARNED counsel for petitioner has drawn our attention to para 2 of the return filed on behalf of respondents No.2 & 3. For ready reference, we quote aforesaid para which reads as under:-

(2.) STATING aforesaid, it was submitted by the petitioner that aforesaid exercise may be done in Court and petitioner's photograph may be verified as petitioner is present in Court.

(3.) AS the original record is available with this Court and at the time of verification, original record would be required, we direct that on the aforesaid date, record of Criminal Case No.10069/07 available with this Court be sent by a special messenger in a sealed cover to the office of the Director, Medical Education who after exercise shall return the record with the same person to this Court.