JOGINDER SINGH HOODA Vs. STATE OF HARYANA

JUDGEMENT

(1.) This intra court appeal under Clause X of the Letters Patent is directed against the judgment and order dated 20.02.2018 dismissing the writ petition filed by the appellants herein.

(2.) The writ petition was filed seeking the following main reliefs:-

(3.) Learned Single Judge dismissed the writ petition by making the following observations:-