RAJ KUMAR SHARMA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the petitioners and learned Standing Counsel.

(2.) The petitioners have approached this Court by filing the present writ petition with the following main prayers:-

(3.) It is further submitted by learned counsel for the petitioners that the controversy involved in the present case is squarely covered under the judgment passed by the Apex Court in the case of Prem Singh (supra) and similar relief may be given to the petitioners of the present case.