LAWS(HPH)-2025-10-58

ARUN KUMAR Vs. UNION OF INDIA

Decided On October 28, 2025
ARUN KUMAR Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) Notice. Mr. Balram Sharma, learned Deputy Solicitor General of India, appears and waives service of notice on behalf of the respondents.

(2.) With the consent of learned counsel for the parties, the matter is eard at this stage.

(3.) This writ petition has been filed for the grant of following substantive reliefs: -