RATAN SRIVASTAVA Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned Standing Counsel for the State.

(2.) Present writ petition is filed by the petitioner challenging the order dtd. 23/1/2015 and Government Order dtd. 8/7/1987.

(3.) After arguing at some length, learned counsel for the petitioner submits that he is confining his prayer only to the extent of interpretation of order dtd. 23/1/2015.