UNION OF INDIA Vs. SATYA NARAYAN YADAV

JUDGEMENT

(1.) BY means of this appeal preferred by the respondents in the writ petition, the judgment and order dated 21. 3. 2003 passed by the learned Single Judge in the writ petition being Civil Rule No. 478/1999 has been put to challenge.

(2.) THE sole respondent herein as the writ petitioner filed the aforesaid writ petition (Civil Rule No. 478/1999), which appears to have been renumbered as WP (C) No. 15/2003 after restoration.

(3.) THE petitioner was granted leave and was issued a Railway Warrant for his journey from Delhi to Silchar. According to the petitioner, he had deposited the kits etc. on his repatriation from National Security Guard. It was the case of the writ petition that since he was ailing intermittently, he would not resume duties, but made representation to the authorities.