ASHISH RANJAN Vs. UNION OF INDIA THROUGH SECRETARY

JUDGEMENT

(1.) Heard learned counsel for the petitioner and Shri S. D. Sanjay, learned Additional Solicitor General for the respondents.

(2.) We had heard the matter on the previous occasion on 30th of April, 2019 and the following order was passed:-

(3.) Pursuant thereto, the petitioner has filed a supplementary affidavit dated 4th of May, 2019. There is a categorical assertion that the petitioner does not stake his claim on the basis of Annexure-5 to the writ petition.