CHANDRABADAN SINGH Vs. PRINCIPAL SECY.

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.) Issue a writ, order or direction in the nature of mandamus thereby commanding/directing the opposite parties to comply with the judgment and orders of their Lordships of the Hon'ble Supreme Court in Habib Khan Versus State of Uttrakhand-Civil Appeal No. (S) 10806/2017 and Rame Deo Tiwari versus State of UP and others-Civil Appeal No. 2896 of 2018.