RAJNI RANI Vs. UNION OF INDIA

JUDGEMENT

(1.) THIS appeal has been pending since 1998 and is .accordingly admitted to hearing.

(2.) WE have heard Mr. Anil Sethi, counsel for the appellant as well as Mr. Subash Bhat, SCGSC, for the respondents.

(3.) THIS appeal is directed against the judgment and order dated: 14 -09 -1998 passed by learned Single Judge in SWP No: 57/1995. By the aforesaid order, the learned Single Judge while dismissing the civil rule has made the following observations: -