GOLU YADAV Vs. STATE OF U.P.

JUDGEMENT

(1.) Upon an earlier writ petition, filed by the present petitioner, no.11991 of 2019, following orders were passed on 6.8.2019:-

(2.) After analyzing the law on the subject, the Hon'ble Supreme Court has been pleased to hold as under in para 38 in Avtar Singh (supra):-

(3.) A perusal of the record would go to show that the petitioner's claim has not been examined with reference to the considerations laid in the judgment of the Apex Court in Avtar Singh (supra).