STATE OF UTTARAKHAND Vs. AJAY SINGH RAWAT

JUDGEMENT

(1.) Heard both the appeals.

(2.) The State of Uttarakhand has assailed the order passed by the learned Single Judge on 6/4/2017 in WPSS No. 1430 of 2016 and 1436 of 16, wherein the following order has been passed:-

(3.) It appears that there is no mandamus to the State so the State of Uttarakhand has no reason to be aggrieved by the said order. Let the State of Uttarakhand-appellant consider their case on merits and take a decision.