RAIS AHMAD Vs. STATE OF UTTARAKHAND THROUGH SECRETARY

JUDGEMENT

(1.) SINCE the petitioner has failed to take steps with correct particulars for respondent Nos. 5 and 6, as such, for last two years, they could not be served.

(2.) HEARD .

(3.) BY means of this writ petition filed in the form of Public Interest Litigation, the petitioner has made following prayers: -