MAN SINGH Vs. ADDL. COMMISSIONER JUDICIAL

JUDGEMENT

(1.) Heard Shri Dheeraj Srivastava, learned counsel for the petitioner, Shri Amrendra Nath Tripathi, learned counsel for respondent No.3 and learned Standing Counsel for the State-respondents.

(2.) The instant petition has been preferred assailing the order dtd. 22/6/2024 passed by respondent No.1, whereby the revision preferred by the petitioner was dismissed affirming the order passed by respondent No.2 dtd. 20/3/2024.

(3.) To put the matter in a perspective, certain facts giving rise to the instant petition are being noticed hereinafter.