JAI PRAKASH SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The present writ petition has been filed under Article 226 of the Constitution of India with the following prayers : -

(2.) Heard Mr. Harendra Belwal, learned counsel with Mr. R.K. Chauhan, learned counsel for the petitioners, Mr. B.S. Koranga, learned Brief Holder for the respondent no.1 and Mr. Shubhang Dobhal, learned counsel for the respondent nos. 2 and 3.

(3.) Mr. Harendra Belwal, Advocate, has submitted that the present matter is squarely covered by the judgment dtd. 6/1/2025, passed by the Coordinate Bench of this Court in WPSS No. 436 of 2024, 'Ajay Kumar and Others Vs. State of Uttarakhand and Others', and by the order dtd. 24/2/2025, passed by the Coordinate Bench in Writ Petition No.212 of 2025 (S/ S), 'Sunita Yadav and Another Vs. State of Uttarakhand and Others'.