SANJAY KUMAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) HEARD . Leave granted. The Application for Leave to Appeal is disposed of.

(2.) THIS is an appeal filed by a person, who was not a party to the writ petition. The writ petitioners, eight in number, are persons, who have obtained B.Ed. Degree through regular course. They approached this Court by filing the writ petition seeking the following reliefs:

(3.) VERY , very briefly put, the case of the writ petitioners is as follows: