VIBHA RAGHUVANSHI Vs. UNION OF INDIA AND OTHERS

JUDGEMENT

(1.) By this common order, Writ Petition No.2422/ 2016 [Mahendra Singh Raghuvanshi vs. Union of India and Others ] shall also be decided.

(2.) For the sake of convenience, the facts of Writ Petition No.2420/2016 shall be taken into consideration.

(3.) This petition under Article 226 /227 of the Constitution of India has been filed, seeking the following reliefs:-