RAUSHAN KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) In the instant petition, petitioner has prayed for the following relief(s):-

(2.) On 11/12/2023, the following order was passed:-

(3.) Today, learned counsel for the respondents furnished original file relating to passing of the impugned order followed by opinion of the Advisory Board and its confirmation by the Government of India.