LAWS(DLH)-2023-3-118

SANJAY RATHORE Vs. UNION OF INDIA

Decided On March 24, 2023
SANJAY RATHORE Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) Allowed, subject to just exceptions.

(2.) The application is disposed of. W.P.(C) 3692/2023

(3.) A Writ Petition under Article 226 of the Constitution of India has been filed on behalf of the petitioner seeking following reliefs :