HARMEET SINGH Vs. STATE OF UTTARAKHANDAND

JUDGEMENT

(1.) Present Writ Petition has been filed under Article 226 of the Constitution of India with the following prayers:-

(2.) Heard Mr. Sanjay Bhatt, learned counsel for petitioner, Mr. T.S. Bisht, learned Deputy Advocate General for respondent no.1 and Mr. Shubhang Dobhal, learned counsel for respondent nos.2 and 3.

(3.) As per the submissions of learned counsel for the parties, the present matter is covered by the order dtd. 29/7/2025, passed by the coordinate Bench of this Court in WPSS No.1229 of 2025.