- (1.) Heard Sri S.K. Singh, Advocate for appellant. None appeared for respondent.
(2.) This intra Court appeal under Chapter VIII Rule 5 of the Allahabad High Court Rules, 1952 (hereinafter referred to as the 'Rules, 1952') has arisen from judgment dated 23.10.2009 passed by learned Single Judge dismissing appellant's Writ Petition No. 60367 of 2005 (No. 63829833 Naik R.K. Mahapatra Vs. Chief of Army Staff and others).
(3.) Facts in brief giving rise to the present appeal are stated as under :;