SURESH PRASAD Vs. UNION OF INDIA

JUDGEMENT

(1.) R.K. Merathia, J.

(2.) HEARD .

(3.) AGAIN he has challenged the same order dated 6.2.2004 in this writ petition on merits. One of the ground of challenging the said order is that his appeal has not been disposed of. By filing a supplementary affidavit, petitioner has also challenged the order dated 28.4.2005, passed by D.I.G./ P.S.O. (Annexure 6) rejecting his appeal/ application.