DEEPAK BIJALWAN Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The matter was taken up on 13/1/2022 and having heard the learned counsel for the parties, the following order was passed by this Court:-

(2.) Aggrieved by this order, the petitioner filed an SLP to the Hon'ble Supreme Court. The Hon'ble Supreme Court passed the following order:-

(3.) Hence, the matter is taken up for reconsideration on the question of stay of the order of removal passed against the petitioner. It is apparent from the records that on 7/1/2022 i.e. the day prior to the application of code of conduct to the State of Uttarakhand, impugned order at Annexure 1 to the writ petition, was passed. By virtue of such order, two consequences followed: (i) Removal of the petitioner from the post of Chairman of the Zila Panchayat, Uttarkashi and (ii) formation of SIT for investigation to certain allegations against the petitioner.