HINDUSTAN AERONAUTICS LTD Vs. STATE OF U.P

JUDGEMENT

(1.) Heard Sri P.K. Sinha, learned Counsel for the Petitioner, learned Standing Counsel appearing on behalf of the Respondent Nos.1, 3 & 4 & Sri Pranav Agarwal, learned Counsel for the Respondent No.2.

(2.) Learned Counsel for the contesting parties agree that that the facts of Writ -C No.1002796 of 2003 and Writ -C No.1001632 of 2015 are the same. As such, the Court proceeds to hear both the Writ Petitions together. For the sake of convenience, the facts of Writ-C No.1002796 of 2003 are being taken.

(3.) Instant Writ Petition has been filed praying for the following main reliefs: