RAJ KUMAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) HEARD Mr. V. K. Kohli, Senior Advocate, assisted by Mr. D. Barthwal, Advocate for the petitioners, Mr. K. P. Upadhyay, Addl. Chief Standing Counsel for the State of Uttarakhand/respondent No. 1 and Mr. Arvind Vashisth, Advocate, for the interveners.

(2.) SINCE controversy involved in all these writ petitions is common, these writ petitions are being decided by a common order.

(3.) A learned single Judge of this Court on 7th March, 2008 had passed an interim order in all these writ petitions and the operation of the order dated 19-2-2008 passed by the State Government as well as the subsequent publication dated 23-2-2008 (Annex-ure Nos. 1 and 2 to the writ petitions) was stayed.