SHIV SHANKAR PRASAD Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) This Court at the initial stage has asked the petitioners that there is provision for appeal, they should avail the provision of appeal and, in spite of that, they have filed the present writ application but, learned counsel for the petitioners insisted for disposal of the case on merit.

(3.) In that view of the matter, this Court does not have alternative remedy but, to decide the case on merit in the following manner.