SUBODH KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned counsel for the appellant and learned counsel for the respondents.

(2.) The present L.P.A. is directed against the judgment dtd. 14/11/2019 passed in CWJC No. 4780 of 2016 by the learned Single Judge of this Court whereby and whereunder the civil writ petition filed by the appellant has been dismissed.

(3.) In the writ petition, the appellant-petitioner has sought following relief: