YOGESH KUMAR SAXENA Vs. UNION OF INDIA

JUDGEMENT

(1.) The petition has been heard by way of video conferencing.

(2.) Learned counsel for the petitioners states that the matter in issue is covered by judgment of this Court in Mahendra Singh & Ors. Vs. UOI & Ors, WP(C) 9094/2019.

(3.) Learned counsel for the respondents appearing on advance notice states that the respondents will treat this writ petition itself as a representation made by each of the petitioners to the respondents for extending the benefit of the judgment passed by this Court on 4/2/2019 in WP(C) 7577 of 2016 (SI GD Vinod Kumar v. Union of India and Ors.).