ARSHAD JAMIL Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Leave Granted.

(2.) By this judgment and Order, we propose to dispose of three appeals, arising out of SLP (C) No. 25203 of 2008 filed by the Appellant herein against the order dated 13.8.2008, SLP (C) No. 8617 of 2006 filed by the State of Uttaranchal against the judgment and Order dated 23.12.2005 and finally SLP (C) No. 9209 of 2006 filed by the Appellant against the judgment and Order dated 23.12.2005 passed by the High Court of Uttaranchal at Nainital.

(3.) In SLP (C) No. 25203 of 2008 filed by the Appellant, the impugned judgment and Order dated 13.8.2008 was challenged, whereby the High Court dismissed the writ petition filed by the Appellant, praying for quashing the order passed by the Respondent, cancelling the caste certificate issued to the Appellant.