LAWS(ORI)-2023-3-21

ARUN KUMAR DAS Vs. UNION OF INDIA

Decided On March 03, 2023
ARUN KUMAR DAS Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) Ms. Rao, learned advocate appears on behalf of petitioners. She had moved the writ petition on 24/2/2023. She refers to said order. Paragraphs 1 and 2 from it are reproduced below.

(2.) Mr. Nayak, learned advocate, Central Government Counsel appears on behalf of Union of India. He submits, the representation will be duly dealt with.

(3.)