DEEPAK GOLA Vs. STATE OF UTTARAKHAND AND ORS.

JUDGEMENT

(1.) HEARD Mr. Vishwa Deepak Bisen, Advocate for the Petitioner and Mr. N.P. Sah, Standing Counsel for the State of Uttarakhand.

(2.) BY means of present writ petition, the Petitioner has prayed for quashing of the order dated 26.4.2011 passed by Respondent No. 3 (Annexure -7 to the writ petition).

(3.) THE Petitioner contends that by the impugned order dated 26.4.2011, the appointment of the Petitioner has been cancelled and therefore, the Petitioner alleges that there is violation of principles of natural justice and fair play.