BAGESWARI DEVI Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. Mukesh Kumar learned counsel for the petitioner, Mr. Sunil Kumar Mandal, learned S.C.24 for the State and Mr. Anshuman Singh learned Central Government Counsel.

(2.) The petitioner has deceased and stands substituted by his widow who is pursuing the matter on his behalf as any order passed in the present proceedings would also govern the rights and responsibility of the substituted petitioner.

(3.) With the consent of the parties, the matter has been taken up for consideration and final disposal at the stage of admission itself.