ARUN KUMAR MISHRA Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Heard Mr. Awadhesh Kumar Malviya, learned Counsel for the petitioner, Ms. Shreya Gupta, learned counsel for respondent Nos. 4 and 5 and learned Standing Counsel for the State-respondents.

(2.) Respondent Nos. 6 and 7 are proforma respondents, as such notice to respondent Nos. 6 and 7 are dispensed with.

(3.) With the consent of the learned counsel for the parties, the instant writ petition is heard finally without inviting counter-affidavit.