ANIL KUKRETI Vs. STATE OF UTTARAKHAND & OTHERS

JUDGEMENT

(1.) Petitioner has approached this Court feeling aggrieved by the order dated 26th May, 2015, which reads as follows:

(2.) Petitioner was working as a Range Officer in Laksar Range. He is, now, visited with the impugned order, which we have referred to above.

(3.) We have heard Mr. Manoj Tiwari, learned Senior Counsel for the petitioner and Mr. P.C. Bisht, learned Standing Counsel for the State.