ARVIND KUMAR SINHA Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned counsel for the petitioner; learned counsel for the Union of India and learned AC to SC 17 for the State.

(2.) The petitioner has moved the Court for the following reliefs:

(3.) In essence, the grievance of the petitioner begins from issuance of the notice dated 16.04.2018 under the signature of the respondent no. 5 by which he has been suspended; the Executive Committee of All Bihar Chess Association has been dissolved and an ad hoc committee was constituted.