LAWS(ALL)-2022-9-193

SANTOSH MALVIYA Vs. UNION OF INDIA

Decided On September 20, 2022
Santosh Malviya Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) Heard learned counsel for the petitioners, Sri Ankur Goyal, learned counsel for the respondent no.1 and Sri Gaurav Mahajan, learned counsel for the respondent nos. 2 and 3.

(2.) Earlier on 30/6/2022, learned counsel for the respondent no.1 has raised preliminary objection qua the maintainability of the writ petition and Court has passed the following order:- "Heard learned counsel for the petitioner and Shri Gyan Prakash, learned A.S.G.I. assisted by Shri Ankur Goel, learned counsel for respondent no.1 as well as Shri Gaurav Mahajan, learned counsel for respondent no.2 and

(3.) By means of present writ petition, the petitioners are challenging para 7 Clause iii and iv of OM no.20011/2/2019-Estt. (D) dtd. 13/8/2021 issued by respondent no.1 and instruction dtd. 26/10/2021 issued by respondent no.2. Further prayer has been made to command the respondent no.1 to amend or modify the OM dtd. 13/8/2021 in accordance with law.