Md. Nazrul Islam vs Union Of India & Ors
2023 Latest Caselaw 1945 Cal

7    23.3.2023
Sc   Ct. no.8
                                         RVW 107 OF 2022
                                               In
                                         FMA 693 OF 2019
                                       (MAT No. 1331 OF 2018)

                                                --------------

Md. Nazrul Islam Vs.

Union of India & Ors.

The appellant/petitioner is not represented nor any

accommodation has been prayed for on behalf of the

appellant/petitioner but we have read the judgment

under review and the grounds of review.

In out judgment we have considered all the relevant

matters required to be considered in deciding the

mandamus appeal. In fact, we relied upon the two

decisions of the apex Court and the service conditions.

The relevant service rules required the

appellant/petitioner to approach the authority to seek

permission to remarry while his first wife is still living.

This was a relevant condition.

The review petition is, accordingly, dismissed.

However, there shall be no order as to costs.

(Soumen Sen, J.)

(Saugata Bhattacharyya, J.)