AJAY KUMAR THAKUR Vs. STATE OF H.P.

JUDGEMENT

(1.) Petitioners have invoked the extraordinary writ jurisdiction of this Court, by filing the present petition, under Article 226 of the Constitution of India, seeking the following reliefs:"

(2.) Brief facts, leading to the filing of the present writ petition, may be summed up, as under:"

(3.) On the basis of the above facts, the petitioners have sought the relief, as claimed, in the writ petition.