- (1.) Heard Sri Ram Autar Verma, learned counsel for the petitioner-appellant and learned Standing Counsel for the State-respondents.
(2.) The present Special Appeal is directed against the judgment and order dated 17.01.2012 passed by the learned Single Judge by means of which the writ petition filed by the petitioner-appellant has been dismissed.
(3.) The factual matrix in brief is as follows:-;