RAJENDER SHARMA Vs. UNION OF INDIA

JUDGEMENT

(1.) CMP No.11547 of 2026 : In view of the averments made in the application, whereby the applicant/petitioner is seeking early hearing of the petition, the same is allowed and stands disposed of.

(2.) With the consent of parties, the case is taken up for final consideration today itself.

(3.) By way of this petition, the petitioner has, inter alia, prayed for the following reliefs:-