RAKESH KUMAR BHATT Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) By filing this writ petition, the petitioners have prayed for the following reliefs:-

(2.) It is brought to our notice that this Court, in a connected matter bearing Writ Petition (S/B) No.182 of 2021, has considered the same issues between the same parties. In the said writ petition, on 4/3/2022, after elaborately considering the matter, this Court has come to the following conclusion:-

(3.) In that view of the matter, the petitioners were not even borne in the cadre when the private respondents were recruited as direct recruits. So, the prayers made in this writ petition have already been covered by the judgment of this Court in Writ Petition (S/B) No.182 of 2021, dated 4. 03.2022.