LAWS(DLH)-2022-10-155

RAMAKANT DIXIT Vs. UNION OF INDIA

Decided On October 12, 2022
RAMAKANT DIXIT Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) Exemption allowed, subject to all just exceptions.

(2.) The application stands disposed of. W.P.(C) 14451/2022 & CM Appl. 44073/2022 -Stay.

(3.) The petitioner, who is working as an E-8 level officer in the respondent no.2/organization, has approached this Court seeking the following reliefs:-