BALDEV SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) Petitioner Baldev Singh has filed the present writ petition under Articles 226/227 of the Constitution of India. Though he made two-fold prayer, but during the course of submission learned counsel for the petitioner is only pressing for service element on behalf of his client.

(2.) Some facts can be noticed in the following manner :

(3.) I have heard the learned counsel for the parties and with their assistance have gone through the records of this case.