KESHV RAM Vs. ADDITIONAL COMMISSIONER ADMINISTRATION SECOND

JUDGEMENT

(1.) Heard Shri Ram Kumar Srivastava, learned counsel for the petitioners, Shri Hemant Kumar Pandey, learned Standing Counsel for the State/opposite party Nos. 1 and 2 and perused the record.

(2.) In view of order proposed to be passed, issuance of notice to the private-opposite parties is hereby dispensed with.

(3.) The instant petition has been preferred seeking following main relief :