(1.) In this Writ Petition, the petitioners have prayed for the following reliefs :-
(2.) It is submitted by Mr. Abhijay Negi, the learned counsel for the petitioner, that the central issue involved in this case is already covered by the judgment passed by this Court in the case of Dr. Deepak Kumar Tiwari v. State of Uttarakhand and others (Writ Petition (S/B) No. 622 of 2021) dtd. 27/4/2022.
(3.) In the aforesaid judgment, after taking into consideration various provisions, the Court has come to the following conclusion :-