SATCHIT DATTA CHARI Vs. CHIEF OFFICER

JUDGEMENT

(1.) HEARD Mr. Menezes, learned Counsel appearing on behalf of the petitioner, Mr. Padiyar, learned Counsel appearing on behalf of the respondents no. 1 and 2 and Mr. Dangui, learned Additional Government Advocate appearing on behalf of the respondent no. 3.

(2.) RULE . Rule is made returnable forthwith. By consent, heard forthwith.

(3.) BY this petition, the petitioner has prayed for following main relief: