Dr. Virender Baboria Vs Union Of India & Ors.
Case No: Writ Petition (c) No. 232 Of 2015
Date of Decision: March 13, 2020
Acts Referred: Constitution Of India, 1950 — Article 14, 226
Hon'ble Judges: Mohammad Rafiq, Cj
Bench: Single Bench
Advocate: R. Mazumdar, K. Paul
Final Decision: Allowed