CHANDRA PRAKASH SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) Learned counsel for the petitioners states that he does not propose to file rejoinder affidavit. Therefore, with consent of the parties this petition is being decided finally without calling for further affidavits.

(2.) Heard Sri Ashok Khare, learned Senior Counsel assisted by Sri Aditendra Singh, learned counsel for the petitioners and Sri Anoop Trivedi, learned Additional Advocate General assisted by Sri Ashish Kumar Nagvanshi, learned Additional Chief Standing Counsel for the State- respondents.

(3.) The present writ petition has been filed inter-alia for the following reliefs:-