NARAIN Vs. UNION OF INDIA

LAWS(SC)-2011-2-98

SUPREME COURT OF INDIA (FROM: RAJASTHAN)

Decided on February 22,2011

NARAIN Appellant

VERSUS

UNION OF INDIA Respondents

- (1.) Leave granted.
(2.) We have heard the learned counsel for the parties.
(3.) This order will dispose of both these appeals.;