MANOJ KUMAR SRIVASTAVA Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Sri Gajendra Pratap, Sri V.K. Singh, learned Senior counsels for the appellants and Sri Anurag Khanna, learned Senior counsel assisted by Sri Pranjal Mehrotra, learned counsel for the respondents.

(2.) Delay in filing the Special Appeal Defective Nos.954 of 2023 and 957 of 2023 is explained to the satisfaction of the Court. Delay is, accordingly, condoned.

(3.) This intra-court appeal is directed against judgment and order dtd. 15/9/2023, passed by learned Single Judge in a batch of writ petitions with leading Writ Petition No.72605 2011 (Subodh Chandra Srivastava vs. Union of India and Ors.). For the reasons contained in the judgment of learned Single the writ petitions filed by the petitioners have been dismissed. Thus aggrieved, the petitioners have preferred the instant appeals.