STATE OF UTTARAKHAND Vs. NARESH KUMAR

JUDGEMENT

(1.) Since all the above-mentioned special appeals arise out of common judgment, passed by a learned Single Judge in Writ Petition (S/S) No.640 of 2021 and a batch of cases, the same are being decided by this common judgment.

(2.) Both the learned counsel for the parties are, ad idem, that by order dtd. 11/6/2021, the learned Single Judge had merely directed the respondents-State to decide the representation submitted by the petitioner(s).

(3.) Both the learned counsel for the parties, agree that the representation has been considered, and rejected. In fact, according to the learned counsel for the respondent-writ petitioner, the petitioner has already filed a fresh writ petition challenging the rejection of his representation. Therefore, obviously, the appeals have become infrcutuous.