MANMOHAN SINGH BISHT Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Since the controversy involved in all the writ petitions is similar, therefore, for the sake of convenience, they are being decided by this common order. In Writ Petition (M/S) No. 1875 of 2009, the petitioner has sought the following relief:-

(2.) In Writ Petition (M/S) No. 2028 of 2009, the petitioner- Uttarakhand Road Transport Corporation has sought the following relief:-

(3.) The petitioner in each of the three petitions, i.e. WPMS No. 1875 of 2009, WPMS No. 2047 of 2007 and WPMS No. 587 of 2010 are private existing operators, while the petitioner in WPMS No. 2028 of 2009 is Uttarakahnd Road Transport Corporation. It may be mentioned here that Writ Petition (M/S) No. 2047 of 2007 and WPMS No. 587 of 2010 pertain to Parade Ground-Selakui route while the rest two Writ Petitions pertain to Dehradun-Doiwala City Bus Route.