- (1.) Heard Sri Shiv Kant Pandey, learned advocate for the appellant and Sri Ashok Singh, learned advocate for the respondents.
(2.) The instant Special Appeal arises in respect of a judgment and order dated 25th July, 2019 passed by a learned Single Judge in Writ-A No.10759 of 2019 (Raj Nath Mishra Vs. Union of India and 5 Others). By the impugned judgment and order, the learned Single Judge has been pleased to dispose of the writ petition.
(3.) The Special Appeal has been preferred by the writ petitioner. For convenience, the judgment and order is quoted hereinbelow in its entirety: "This petition is directed against an order dated 17.1.2019, whereby representation made by the petitioner on 1.2.2010 has been rejected by the Under Secretary to the Government of India. This order apparently has been passed on the basis of a direction issued by the Division Bench of this Court in Writ Petition No. 69688 of 2010, which was disposed of vide following orders passed on 18.4.2018:- "We have heard Sri Shiv Kant Pandey, learned counsel for the petitioner and Sri Satish Kumar Rai, learned counsel appearing for the Union of India.;