JOHNSON V.G Vs. UNION OF INDIA

JUDGEMENT

(1.) On the strength of grounds tailored in the petition, the petitioner seeks the following main relief:-

(2.) The facts in brief as projected in the writ petition are as follows:-

(3.) Feeling aggrieved, the petitioner has questioned the act of the respondents by filing the present petition on the basis of grounds adapted by him and sought indulgence of this Court for grant of aforementioned relief.