BIRENDRA KUMAR PASWAN Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner has filed the present Writ Petition under Article 226 of the Constitution of India seeking following reliefs:

(2.) In view of the additional affidavit filed on behalf of respondent No.1 to 3, pursuant to the directions passed by this Court , the prayer of the petitioner is satisfied to the extent of revision of seniority.

(3.) Learned counsel appearing on behalf of the petitioner submits that the respondents have to conduct review DPC and consequential benefits to be given to the petitioner accordingly.