NARESH KUMAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties through video conferencing.

(2.) Since common question of law and facts are involved in these writ petitions, therefore are being taken up together and are being adjudicated by this common judgment. However, for sake of brevity facts of WPMS No. 3189 of 2017 are being considered.

(3.) According to the petitioners, they had participated in 'Uttarakhand Rajya Andolan'. Since the authorities were not verifying the petitioners as 'Uttarakhand Rajya Andolankari', therefore they filed Writ Petition (M/S) No.1124 of 2016, seeking a direction to the authorities to conclude the process pertaining to their verification as 'Uttarakhand Rajya Andolkari' in a time bound manner. The said writ petition was disposed of with a direction to the authorities to conclude the process of verification of petitioners as Rajya Andolkari within two months. Pursuant to the order dated 28.04.2016 passed in WPMS No.1124 of 2016, District Magistrate, Udham Singh Nagar examined the claim of petitioners and passed an order dated 24.08.2016 holding that in the absence of any evidence of petitioners participation in Rajya Andolan, they cannot be identified as 'Uttarakhand Rajya Andolkari'. This order passed by District Magistrate on 24.08.2016 has been challenged in the present writ petition.