LAWS(UTN)-2015-5-37

GIRISH CHANDRA PANT Vs. STATE OF UTTARAKHAND

Decided On May 11, 2015

Girish Chandra Pant Appellant

V/S

STATE OF UTTARAKHAND Respondents

Referred Judgements :-

KM. RENU TIWARI AND OTHERS VS. THE DIRECTOR,HIGHER EDUCATION, ALLAHABAD (U.P.) AND OTHERS [REFERRED TO]
KARNATAKA STATE PRIVATE COLLEGE STOP GAP LECTURERS ASSOCIATION B R PARINEETH VS. STATE OF KARNATAKA [REFERRED TO]
VIJAY KUMAR VS. STATE OF PUNJAB [REFERRED TO]

JUDGEMENT

(1.) THESE writ petitions being interconnected, they are being disposed of by this common judgment.

(2.) SUPPLEMENTARY affidavit dated 11.05.2015, filed by the petitioners, is taken on record.

(3.) PETITIONERS have approached this Court seeking the following reliefs (WPSB No. 145 of 2004):

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