GYAN CHANDRA SHARMA 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 Mr. M.C. Kandpal, learned Senior Advocate assisted by Mr. Devesh Kandpal, learned counsel holding brief of Mr. Chitrarth Kandpal, learned counsel for the petitioner, Mr. Jayvardhan Kandpal, learned Standing Counsel for the respondent nos.1 and 2 and Mrs. Seema Sah, learned counsel for the respondent nos.3 to 5.

(3.) Mr. M.C. Kandpal, Senior Advocate submitted that the present matter is covered by the judgment dtd. 12/2/2025, passed by the Co-ordinate Bench of this Court in WPSS No.446 of 2020, 'Lalit Chandra Tiwari and Others vs. State of Uttarakhand and Others' and batch.