KISHAN CHAND Vs. UNION OF INDIA & ORS

JUDGEMENT

(1.) Notice. Mr. Rajesh Sharma, learned Assistant Solicitor General appears and accepts service of notice on behalf of respondent No. 1, Mr. J.K. Verma, learned Additional Advocate General on behalf of respondents No. 2 and 3 and Mr. Y.W. Chauhan, Advocate, on behalf of respondents No. 4 to 7.

(2.) Learned counsel for the parties state at the Bar that similar matters were considered by this Court in a batch of cases, lead case of which is CWP No.1540 of 2013, titled Bakshi Ram vs. Union of India, decided on 6th November, 2013 and pray that this writ petition be disposed of in terms of the judgment . Their statements are taken on record.

(3.) It is apt to reproduce relevant portion of the judgment, referred to above:-