PRASHANT JAISWAL Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard learned Counsel for the parties.

(2.) This appeal is directed against order dated 09.02.2010, passed by learned Single Judge of this Court, in writ petition No. 1751 of 2009 (M/S) along with five other writ petitions whereby the said writ petitions have been dismissed.

(3.) The question raised in the writ petitions disposed of by the learned Single Judge vide impugned order dated 09.02.2010 relates to the effect of the Repealing and Amending Act, 2001 (Central Act No. 30 of 2001).