TRIVENI CHANDRA PANDEY Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) THIS appeal, preferred under Chapter VIII Rule -5 of the Rules of Court, 1952, is directed against the judgment and order dated 08.05.2012 passed by a learned Single Judge of this Court in a bunch of petitions, including writ petition no.1898 of 2011 (S/S) with Writ Petition No.1888 of 2011 (S/S), Anil Chandra Pandey & others Vs. State of Uttarakhand & another.

(2.) HEARD learned counsel for the parties and perused the papers on record.

(3.) THE present appellant is the writ petitioner no.1 of writ petition no.1898 of 2011 (S/S). Through the said writ petition, the writ petitioners had made following prayers: -