H.P. MEENA Vs. UNION OF INDIA

JUDGEMENT

(1.) HEARD Mr. Rarry M, learned counsel for the petitioners and Mr. Amarjit Naorem, learned CGSC for the respondents.

(2.) IN this writ petition, the petitioners have claimed the following, inter -alia, reliefs: -

(3.) MR . Rarry M, learned counsel for the petitioners however, submits that since the main relief claimed in this writ petition is for issuance of a writ of mandamus for enforcement of the fundamental right of the petitioners, for holding review DPCs, which the authorities themselves had already proposed, the present writ petition is maintainable.