SURENDRA KUMAR SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

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

(2.) Heard Mrs. Prabha Naithani, learned counsel with Ms. Sangeeta Bhardwaj, learned counsel for petitioners, Mr. Devendra Singh Bohra, learned Standing Counsel for respondent nos. 1 to 3 and Mr. D.S. Patni, learned Senior Advocate assisted by Mr. Dharmendra Barthwal, learned counsel for respondent no. 5.

(3.) It is an admitted fact between the parties that the present matter is covered by the Order dtd. 26/7/2023, passed by this Court in WPMS No. 2076 of 2023 and the order dtd. 24/10/2024, passed in WPMS No.2889 of 2024 and batch.