NACHHATTAR SINGH Vs. K.R. LAKHANPAL

JUDGEMENT

(1.) I have heard the learned counsel for the parties and with their assistance, have gone through the record of the case.

(2.) SOME facts may be noted in the following manner:

(3.) ON the contrary, learned counsel appearing for the respondents submits that the directions relied upon by the learned counsel for the petitioner were only abiter. Rather, the operative portion of the judgment was the directions to the respondents to consider the case of the petitioner as to whether any relaxation can be made as per Rule 12 of the Rules. The government has examined the case of the writ petitioner. The relaxation was not permissible through the order dated 16th May, 2000.