AMIT KUMAR Vs. U.O.I.

JUDGEMENT

(1.) Heard Sri Sameer Kalia and Sri Rajat Rajan Singh, learned counsel for the petitioners, Sri S.B. Pandey, learned Assistant Solicitor General of India and Sri Ramesh Pandey, learned Chief Standing Counsel representing the State-respondents.

(2.) Learned Chief Standing Counsel has received instructions from the State Government through letter dated 21.07.2017. The said instructions are taken on record.

(3.) Considering the urgency in the matter, the Court proceeds to decide the petition on the basis of submissions which have been advanced by learned counsel appearing for respective parties taking into account the instructions received by learned Chief Standing Counsel through letter dated 21.07.2017.