PRAKASH PASWAN Vs. SECRETARY, STAFF SELECTION

JUDGEMENT

(1.) Heard Mr. Rajeev Kumar, learned counsel for the petitioners and Mr. Rajiv Sinha, learned counsel for the respondent-Union of India.

(2.) This writ petition has been heard through Video Conferencing in view of the guidelines of the High Court taking into account the situation arising due to COVID-19 pandemic. None of the parties have complained about any technical snag of audio-video and with their consent this matter has been heard.

(3.) The petitioners have preferred this writ petition for direction upon the respondent to make correction in the domicile of the petitioners from District Hazaribagh to Chatra.