SRI NEMICHAND Vs. CHIEF EXECUTIVE

JUDGEMENT

(1.) This matter is taken up through Video Conference today. Learned counsel Sri. Sunil Shastri for Sri. S.F. Goutham Chand for petitioners is present.

(2.) The writ petition is filed by the petitioners under Articles 226 and 227 of Constitution of India against the respondents seeking the following prayer:

(3.) After having heard the learned counsel for petitioners Sri. Sunil Shastri for Sri. Goutham Chand S.F. the Court is apprised of the following facts with references to the reliefs claimed.