DEEPAK KUMAR SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The petitioner has filed the instant application for the following reliefs:

(3.) It is the case of the petitioner that while he was discharging his duty as constable, general duty in the Sashastra Seema Bal, an enquiry was started against him with respect to the fact as to whether he had contracted a second marriage during the lifetime of his first spouse.