SHASHI DEVI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard Mr. R.K. Sah, counsel for the petitioners and Mr. N.P. Sah, Standing Counsel for the State of Uttarakhand.

(2.) The matters raised in the above three writ petitions raise a common question of law. Consequently they are being adjudicated by the present order.

(3.) The petitioners who are "Angan Bari Karyakatries" have been elected as a "Gram Pradhan" of their respective "Gram Sabhas". They have been served notice by the relevant authorities now to leave one of the two posts i.e. either of the "Gram Pradhan" or the "Angan Bari Karyakatri". The petitioners resent this and this being the common issue in all these writ petitions the petitioners have challenged the said order of the concerned authority before this Court.