SHANKAR YADAV Vs. UNION OF INDIA

JUDGEMENT

(1.) C.M. Appln. No. 21712/2020 (of the petitioners for early hearing)

(2.) This application has been filed stating that the Supreme Court, vide Union of India Vs. R. Thiyagarajan,2020 SCCOnLineSC 349, has decided the issue.

(3.) The counsel for the applicants/petitioners and the counsel for the respondents appearing on advance notice, on enquiry state that in terms of the judgment aforesaid of the Supreme Court, the petition has to be decided and can be decided today itself.