KRISHAN PARSAD Vs. STATE OF J&K AND ORS

JUDGEMENT

(1.) Notice. Mr. R. S. Jamwal, learned Dy.AG accepts notice on behalf of the respondents 1 to 4 and Mr. Eishaan Dadhichi, learned CGSC accepts notice on behalf of respondent No. 5.

(2.) Going by the nature of relief sought for, petition is admitted to hearing and with the consent of learned counsel for the parties, same is taken up for final disposal.

(3.) Through the instant writ petition, petitioner seeks the following reliefs:-