LAWS(JHAR)-2023-2-113

RAM AVTAR TIWARI Vs. UNION OF INDIA

Decided On February 20, 2023
Ram Avtar Tiwari Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) Heard Mr. H.K. Mahato, learned counsel appearing on behalf of the petitioners along with Mrs. Ahalya Mahto, Advocate.

(2.) Heard Mrs. Nitu Sinha, learned counsel appearing on behalf of the respondents along with Mrs. Bakshi Vibha, Advocate.

(3.) Writ petition No. 2388 of 2009 has been filed for the following reliefs: