AMAR BAHADUR MISHRA Vs. UNION OF INDIA

JUDGEMENT

(1.) THIS is the third round of litigation between the applicant and respondent and the second in respect of revision of subsistence allowance.

(2.) Aggrieved by the order dated 24.12.2001, refusing to enhance the subsistence allowance, the applicant has preferred the present O.A. The case of the applicant is as follows:

(3.) THE respondents in Para 12 of the written statement have stated as follows: