GYANENDRA MAURYA Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard.

(2.) The petitioner has sought following reliefs in this petition filed under Article 226 of the Constitution of India:

(3.) Vide Relief No. 1, he has sought a declaration that Sec. 4(2)(e) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act 1989 (for short 'the Act 1989) and Rule 7(2) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities Rules) 1995 (for short 'the Rules of 1995') be declared ultra vires Part III of the Constitution of India to the extent the said provisions necessarily direct for filing of charge sheet.