NITIN Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The present Special Appeal, which has been lying under office objections since April, 2022, has been listed by the Registry on account of the defects not being removed. We have heard the learned counsel for the appellant on merits, while overlooking the office objections, and we proceed to judgment.

(2.) The present Special Appeal is directed against the common judgment, rendered in several Writ Petitions, by the learned Single Judge, including Writ Petition (S/S) No. 940 of 2020 "Pawan Nath Goswami and others v. State of Uttarakhand and others". By the impugned judgment dtd. 4/12/2020, the learned Single Judge has dismissed the said Writ Petitions.

(3.) The appellant before us was not a party to the said Writ Petitions. However, he claims that he is similarly placed as some of the writ petitioners, whose Writ Petitions have been dismissed by the impugned judgment and, therefore, he has preferred the present Special Appeal.