RAJESH KUMAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The appellants, hereinabove denoted, have preferred three writ petitions, which were decided by the learned Single Judge vide common judgment and order dated 26.11.2014, whereby the Writ Petition (M/S) No. 1132 of 2007 and Writ Petition (M/S) No.1129 of 2007 were dismissed and the Writ Petition (M/S) No.1128 of 2007 was allowed. Aggrieved against the impugned order dated 26.11.2014, whereby the Writ Petition (M/S) No. 1132 of 2007 and Writ Petition (M/S) No.1129 of 2007 were dismissed on the ground of maintainability, present Special Appeals have been preferred by the appellants.

(2.) Learned Single Judge, while dismissing the Writ Petition (M/S) No. 1132 of 2007 and Writ Petition (M/S) No.1129 of 2007, gave the following reasons:

(3.) Therefore, the following points for determination arise in the present Special Appeals: