RAM PRASAD SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) THIS Letters Patent Appeal is against the order dated 14 August, 2002 on C.W.J.C. No. 5919 of 2002 : Ram Prasad Singh V/s. Union of India & Ors.

(2.) THE appeal has been filed beyond limitation and there is an application seeking condonation of delay. But this aspect the Court is not going into and the delay may be treated as condoned.

(3.) DISMISSED .