NARESH CHAUDHARY Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) I have heard the petitioner in person, Mr. S.D. Sanjay, learned Additional Solicitor General for the Union of India and learned S.C. 9 for the State of Bihar.

(3.) The petitioner is seeking following reliefs in the present writ application filed under Article 226 of the Constitution of India:-