SUDIPTO SARKAR Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Ms. B. Bhuyan, learned counsel for the petitioner. Also heard Mr. S.C. Keyal, learned ASGI appearing for the Union respondents.

(2.) Considering the nature of the case, the matter has been taken up and proposed to be disposed of at this stage. Mr. S.C. Keyal, learned ASGI, on receiving necessary instructions in this regard has made his submission before this Court.

(3.) Brief facts of the case as may be relevant are stated hereinbelow.