P. P. PANDEY Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Mr. Prashant Kumar Singh, learned counsel for petitioner, learned State Counsel appearing on behalf of opposite party no.1 and Mr. Ratnesh Chandra, learned counsel appearing for opposite parties no.2 and 3.

(2.) Counter affidavit filed on behalf of opposite parties no.2 and 3 is taken on record.

(3.) Learned counsel for petitioner submits that he does not wish to file any rejoinder affidavit and the matter may be adjudicated on the basis of judgment applicable in the case.