STATE OF UTTARAKHAND Vs. VINOD SINGH DEV

JUDGEMENT

(1.) In this intra-Court appeal, the State of Uttarakhand has assailed the order passed by the learned Single Judge on 17/12/2020 in Writ Petition (S/S) No. 1734 of 2020, whereby the Writ Petition of the writ petitioners-respondents herein was allowed supposedly on the concession made by the learned government pleader. It is further held that the prayer of the writ petitioners-respondents was covered by the judgment dtd. 15/11/2018 passed in Writ Petition (S/S) No. 1172 of 2009.

(2.) In the Writ Petition, wherefrom the present intra-Court Appeal arises, the petitioners had prayed for the following reliefs:-

(3.) We have carefully examined the judgment passed in the connected allegedly covering judgment. It is apparent from the judgment itself that the petitioners in that case, who were working in the Police Headquarters cadre, filed the said Writ Petition for their absorption in the Headquarters' cadre.