MOHIT GUPTA Vs. ADDITIONAL CHIEF SECRETARY

JUDGEMENT

(1.) So as to avoid repetition, the orders earlier passed by this Court giving the background of the petition and the relief sought therein and the contentions raised by learned counsel appearing on those dates, are being reproduced hereinunder:-

(2.) The order dated October 24, 2019 reads as follows:-

(3.) The order of the next date, i.e. October 30, 2019, reads as follows, (though only that part as was recorded on 30.10.2019 itself is being reproduced, the first part of the order actually being a reproduction of the earlier order dated 24. 10.2019):-