GURPREET SINGH Vs. UNION TERRITORY, CHANDIGARH

JUDGEMENT

(1.) ON 10.04.2015, this Court passed the following order: -

(2.) TODAY , Mr. J.S. Toor, A.P.P. standing counsel for U.T., Chandigarh states that representation dated 09.01.2014 already stood decided on 25.02.2014 vide Annexure P -10.

(3.) LEARNED counsel for the petitioner states that the decision dated 25.02.2014 was never communicated to the petitioner. It is obtained by his Advocate through the process of R.T.I. and thereafter filed CRM -M No.28218 of 2014 in which, following order dated 20.08.2014 was passed: -