DIPAK KUMAR SEN Vs. UNION OF INDIA

JUDGEMENT

(1.) Let the affidavit-of-service filed in Court today be taken on record.

(2.) By consent of the parties, the appeal is treated as on day's list and taken up for consideration along with the application stay.

(3.) The instant appeal arises out of a judgment and order dated 5th January, 2018, passed by a learned Single Judge in W. P. 29269 (W) of 2017 (Dipak Kumar Sen vs. Union of India & Ors.). By the impugned judgment and order, the learned Single Judge disposed of the writ petition without acceding to prayer (b) of the writ petition.