SURELA DEVI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Since common questions of fact and law are involved in these petitions, therefore, these petitions are clubbed together and are being heard & decided together.

(2.) Learned counsel for the petitioner submits that similar controversy has been decided by this Court in WPMS No. 586 of 2021 vide judgment dated 22. 03.2021. He prays that these writ petitions may be decided in terms of the judgment rendered by this Court in the aforesaid judgment.

(3.) Learned Standing Counsel also does not dispute the submission made on behalf of the petitioner.