DHAN SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. A.S. Choudhury, learned Senior counsel, for the petitioner, and Ms. M. Deka, learned Government Advocate, appearing on behalf of the State respondents. Heard also Ms. R. Sharma, learned Central Government counsel, appearing for the respondent No. 1.

(2.) The factual matrix of this writ petition has been delineated in the judgment and order, dated 25.04.2006, whereby the petitioner's earlier writ petition, namely, WP(C) No. 86(AP)/2002, was disposed of with certain directions. The facts, as were set out in para 3 and 4 of the earlier writ petition, being relevant for the purpose of the present writ petition too, are reproduced below :

(3.) Having found the materials on record insufficient to come to a correct decision, the Court, while disposing of the earlier writ petition, observed and directed as under: