PRATAP CHANDRA SONI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) HEARD Mr. Sanjay Raturi, Advocate for the petitioner and Mr. Rakesh Thapaliyal, Advocate for the Uttarakhand Technical University and Mr. N. P. Sah, Standing Counsel for the State of Uttarakhand.

(2.) SINCE both the writ petitions involve common question of law and fact, both these writ petitions are being decided together by this common judgment.

(3.) HOWEVER , for the sake of convenience, the facts related to WPSS No.219/2012 are being mentioned here.