BABITA RIZWI AND OTHERS; VANDANA AND OTHERS; KULWANT SINGH AND OTHERS Vs. STATE OF UTTARAKHAND & OTHERS

JUDGEMENT

(1.) Since the facts and law governing the field of the above-noted writ petitions are identical, therefore, they are being decided together by this common judgment for the sake of brevity and convenience.

(2.) Writ petition no. 2550 of 2017 (S/S) shall be the leading case.

(3.) By means of above noted writ petitions, the petitioners seek following relief, among others: