PRADEEP KUMAR PANDEY Vs. UNION OF INDIA

JUDGEMENT

(1.) Rule. Mr.Nikunt Raval, learned advocate waives service of notice of rule on behalf of the respondents. Considering the aspects of the matter, this petition has been taken up for final hearing today with the consent of the learned advocates appearing for the respective parties.

(2.) By way of present petition under Articles 14, 16 and 226 of the Constitution of India, the petitioner has prayed as under:-

(3.) In response to the notice issued by this Court, respondents have appeared through learned advocate Mr.Nikunt Raval and affidavit-in-reply dated 20.3.2021 has been filed on behalf of respondent nos.4 and 5 opposing grant of any relief.