CHAMAN TULSYAN Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The instant writ petition has been filed under Article 226 of the Constitution of India seeking therein following reliefs: -

(2.) The brief facts of the case, as per the pleading made in the writ petition, required to be enumerated, which are as under: -

(3.) Learned counsel for the petitioner, based upon the aforesaid facts of the case, has submitted that the instant writ petition is fit to be allowed.