KHUSHI KATARIA Vs. UNION OF INDIA

JUDGEMENT

(1.) Leave granted.

(2.) Since no order prejudicial to the interest of the respondents is being passed, requirement of notice is waived.

(3.) The appellants had approached the High Court raising a grievance that requirement of candidate(s) being domiciled in the State of Uttar Pradesh or they having passed 10th and/or 12th standard from the State was arbitrary.