PARMANAND PRASAD Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned counsel for the petitioner and the State.

(2.) Petitioner is aggrieved by communication dated 11th of December, 2003 as contained in Annexure-16 indicating that his Revision Application has been rejected in terms of letter dated 19th of November, 2003, addressed to the Chief Security Commissioner, Railway Protection Force, E.C. Railway, Hajipur.

(3.) It is submitted on behalf of the petitioner that in view of this courts order dated 18th of April, 2003 passed in C.W.J.C. No. 12910 of 2002 as contained in Annexure-14 that the Revision Application shall be disposed of as per direction of this court within a period of 3 months from the date of filing of the same, petitioner filed a detailed Revision Application on 9th of June, 2003 as contained in Annexure-15. However, the Revision Application was dismissed by cryptic order assigning no reason without application of mind, without even taking any notice of the facts of the case and without considering the point raised by the petitioner.