RISHI JI SRIVASTAVA Vs. STATE OF U P

JUDGEMENT

(1.) Heard Sri Vivek Prakash Mishra, learned Counsel for the petitioner and Sri Pankaj Saxena, learned standing counsel appearing for the respondents.

(2.) The learned Counsel for the parties have agree that the controversy involved in the present writ petition is covered by the earlier decisions of this Court, referred to hereinafter in the present judgment, and therefore, the present writ petition may be decided at this stage itself.

(3.) A supplementary-affidavit has been filed today on behalf of the petitioner.