RAJ PAL Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitions havebeen heard by way of video conferencing.

(2.) Present batch of petitions have been filed seeking a number of prayers. However, learned counsel for the petitioners pray that a similar order as passed by a Division Bench in W.P.(C) No.6437/2019 dated 30th May, 2019 as well as WP(C) No. 12811 of 2019 decided on 06th December 2019 be passed in the present writ petitions. He clarifies that neither the judgment and order dated 30th May, 2019 in W.P.(C) No.6437/2019 nor the judgments referred to in the said order have been challenged before the Supreme Court by the respondents.

(3.) Issue notice.