SANTOSH VERMA Vs. UNION OF INDIA

JUDGEMENT

(1.) HEARD Shri K.N. Jain and Shri Nand Kishore Singh, learned counsel for the petitioner, and Shri B.P. Rajgarhia, learned counsel for the respondents. At the request of learned counsel for the petitioner and for the Revenue, this petition under Article 226 of the Constitution of India is being disposed of at the admission stage.

(2.) THE material facts giving rise to this petition, briefly, are as follows :

(3.) I agree.