JAGDISH CHAND THAKUR Vs. STATE OF UTTARAKHAND

JUDGEMENT

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

(2.) Heard Mrs. Shruti Joshi, learned counsel for the petitioner and Mr. Jayvardhan Kandpal, learned Standing Counsel for the State.

(3.) Today, Mr. Jayvardhan Kandpal, learned Standing Counsel for the State, has filed a letter dtd. 17/2/2024 of the Director School Education Uttarakhand, Dehradun.