ANUJ JAISWAL Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Since the controversy involved in both the writ petitions is similar, therefore, for the sake of convenience, they are being decided by this common order.

(2.) The petitioners in writ petition no. 731 of 2010 (M/S) have sought a writ in the nature of certiorari quashing the impugned orders dated 30-3-2010 and 1-5-2010 issued by the respondent no.2 contained as Annexure Nos. 1 and 2 respectively to the writ petition and the order of the State Government mentioned in the impugned order dated 1-5-2010. Petitioners have also sought writ of certiorari quashing the approval accorded by the respondent no.1 to the impugned orders passed by respondent no.2.

(3.) In Writ Petition No. 733 of 2010(M/S), the petitioners have sought a writ in the nature of certiorari quashing the impugned orders dated 30-3-2010 and 29-4-2010 issued by the respondent no. 2 contained as Annexure Nos. 1 and 2 respectively to the writ petition. They have also sought a writ of certiorari quashing the approval accorded by the respondent no.1 to the impugned orders.