DURGA PRASAD Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Present Petition has been filed under Article 226 of the Constitution of India with the following prayers:-

(2.) Heard Mr. B.S. Koranga, learned counsel for the petitioner, Mr. V.D. Bisen, learned Standing Counsel for the State and Mr. Rahul Consul, learned counsel for respondent no. 2.

(3.) Mr. B.S. Koranga, Advocate has requested to decide the present Writ Petition directing the respondent no. 2 to decide the petitioner's application (Annexure No.4 to the Writ Petition).