SUBODH KUMAR AWASTHY Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) THE six petitioners have approached this Court under Article 226 of the Constitution of India seeking 7 reliefs in following terms :

(2.) IN the petition counter and rejoinder affidavits were exchanged and after exchange of the same, the learned counsel for the petitioners and learned Addl. Advocate General Mr. Anoop Chaudhari are heard.

(3.) LEARNED counsel for the petitioners has enumerated his points of submissions in paragraphs 5, 6 of the petition which are as extracted below :