SHASHI AGRAWAL Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) SINCE , in all these three writ petitions, the controversy to be decided is similar, therefore, all these writ petitions are being decided by this common judgment.

(2.) WRIT Petition (MS) No. 962 of 2005 and Writ Petition (MS) No. 963 of 2005 have been filed by the petitioners seeking common reliefs, which are reproduced herein below:

(3.) DURING the course of arguments, relief No. 1 has not been pressed in view of the fact that the Award passed by the learned Arbitrator, i.e. Commissioner, Kumaon Division, Nainital, has been assailed by filing objections under Section 34 of the Arbitration and Conciliation Act before the District Judge and the same is pending for disposal.