DEBARAJ SAHOO Vs. UNION OF INDIA

JUDGEMENT

(1.) This matter is taken up through hybrid arrangement.

(2.) Learned counsel for the parties are present. Judgment prepared in separate sheets is delivered and pronounced in open Court in the presence of learned counsel for the parties and the order is passed accordingly as follows:

(3.) With the aforesaid observations, the present Writ Petition is disposed of being allowed.