DALER SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. T. N. Srinivasna, learned counsel for the petitioner, and Mrs. N. D. Sharma, Addl Central Govt. Standing Counsel, appearing for the respondents.

(2.) By order, dated 27.8.2004, passed in this writ petition, it was directed that the matter would be taken up for final disposal at the motion hearing itself.

(3.) Upon hearing the learned counsel for the parties and on perusal of the materials on record, I am also of the view that this writ petition can be disposed of at the motion stage itself.