RAKESH TYAGI Vs. STATE OF UTTARAKHAND

JUDGEMENT

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

(2.) Heard Mr. Anchit Khokher, learned counsel for the petitioner, Mr. Devendra Singh Bohra, learned Standing Counsel for the respondent nos. 1 and 7, Mr. Pankaj Chaturvedi, learned counsel for the respondent nos. 2 to 6 through video conferencing and Mr. Shailendra Singh Chauhan, learned counsel for the respondent nos. 8 and 9.

(3.) Mr. Anchit Khokher, Advocate, has prayed to decide the present writ petition with a direction to respondent no. 6 to consider the representation of the petitioner for which, the petitioner will submit his representation to the respondent no. 6 within two days' from today.