KHEM RAM Vs. STATE OF UTTARAKHAND AND ORS.

JUDGEMENT

(1.) HEARD learned Counsel for the parties.

(2.) PRESENT petition has been filed by the Petitioner for the following reliefs:

(3.) THE Petitioner after the dismissal of the appeals, moved a representation before the Respondent No. 2, Annexure No. 5 to the writ petition, with the prayer that the benefits be given to him as per the judgment rendered by Allahabad High Court, in Writ petition No. 9557 of 1997, as well as the judgment passed in appeal.