PALAKONDA PAPARAO Vs. UNION OF INDIA

JUDGEMENT

(1.) Rule. Learned P.YDivyeshvar, learned Central Government Standing Counsel, waives service of notice of Rule on behalf of respondents.

(2.) With consent of the learned advocates appearing for the respective parties, the matter is taken up for final hearing.

(3.) By way of present petition filed under Articles 14, 16, 21 and 226 of the Constitution of India, the petitioner has prayed as under :