JAGRAN PRAKASHAN LIMITED Vs. UNION OF INDIA

JUDGEMENT

(1.) CM No.4259/2015 (early hearing)

(2.) THE petition is put on board for hearing.

(3.) BY way of this writ petition, a challenge is laid to the order dated 05.08.2014. By the impugned order, petitioner no.2's application to continue to hold an office or a place of profit at an increased remuneration for a period of 5 years with effect from 01.10.2013 to 30.09.2018 was rejected.