EXHC GD PHOOL CHAND Vs. UNION OF INDIA

JUDGEMENT

(1.) Present petition has been filed by the petitioner seeking a number of prayers. However, learned counsel for the petitioner prays that a similar order as passed by a Division Bench in W.P.(C) No.6437/2019 on 30th May, 2019 be passed in the present writ petition. He also clarifies that neither the judgment and order dtd. 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.

(2.) Issue notice.

(3.) Learned counsel for the respondents accepts notice. Learned counsel for the respondents state that in similar matters notices have been issued by the Supreme Court in the application for condonation of delay and Special Leave Petitions. He, however, candidly states that there is no stay in the said Special Leave Petitions.