UNION OF INDIA Vs. BRIG. VIJAY PRAKASH MALHOTRA

JUDGEMENT

(1.) THIS appeal has been preferred -by the Union of India against the judgment and order dated 14.5.1999 passed by learned single Judge in SWP No. 219/1998, allowing the writ petition.

(2.) THE argument was finally concluded on 26.2.2002 at the last hour of the court and due to time restraint, the order was kept reserved.

(3.) IN view of the order that we propose to pass in the facts and circumstances of the case, necessary details leading to the filing of the present appeal are obviated.