RAKESH PRATAPBHAI RAJDEV Vs. UNION OF INDIA

JUDGEMENT

(1.) The writ-applicant has by way of this writ-application under Article 226 of the Constitution of India has approached this Court seeking the following reliefs :-

(2.) The short facts germane for adjudication of the present writ-application are stated thus :-

(3.) Heard Mr. Virat Popat, the learned advocate appearing for the writ-applicant through the video conference.