LAWS(UTN)-2020-10-58

VINOD KUMAR KUNIYAL Vs. STATE OF UTTARAKHAND

Decided On October 20, 2020
Vinod Kumar Kuniyal Appellant
V/S
STATE OF UTTARAKHAND Respondents

JUDGEMENT

(1.) This petition is filed, in public interest, seeking the following reliefs:-

(2.) Counter-affidavits have been filed by the respondents.

(3.) We have considered the contents of the counteraffidavits and the pleadings of the respondents.