SUJEET SWAMI Vs. UNION OF INDIA

JUDGEMENT

(1.) This so-called Public Interest Litigation has been preferred with the following prayers:

(2.) Having heard the learned counsel for petitioners and looking into the facts and circumstances of the case, it appears that this petitioner wants execution of letter issued by the Ministry of Human Resource Development, Department of Higher Education, Technical Section-1, which is dated 28th July, 2016.

(3.) Having heard the learned counsel for petitioners and looking to the aforesaid letter of the Ministry of Human Resource Development, we hereby direct the respondents to take action in accordance with law, rules, regulations and government policy applicable to the facts of the present case after looking to the aforesaid letter dated 28th July, 2019 which is at Annexure-1 to the memo of this writ petition.