- (1.)THE above Writ Appeal is directed against the order of the learned single Judge dated 06. 03. 2000, made in W. P. No. 18648 of 1992, dismissing the same as devoid of merits.
(2.)HEARD learned counsel for the appellant as well as learned government Advocate for the respondents.
(3.)IN the light of the judgment to be passed hereunder, there is no need to refer all the factual matrix as stated in the affidavit.