RAM DULARI Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the petitioners. Notice on behalf of respondents No. 1 to 5 has been accepted by the office of Chief Standing Counsel.

(2.) By means of the instant petition, the petitioners pray for following reliefs which are as under-:

(3.) At the very outset, a query was put to the learned counsel for the petitioners as to how the case of the petitioners is covered by the Division Bench decision of this Court relied upon by the petitioners reported in 2017 (9) ADJ Page 768 (State of U.P. Vs. Kamal Jeet Singh). The reply of learned counsel for the petitioners is that his case is duly covered and he has written it in the writ petition but he did not explain nor any such explanation is in the pleadings before the Court.