SUNIL KUMAR 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. Vinay Kumar, learned counsel for the petitioner no.1, Mr. Jayvardhan Kandpal, learned Standing Counsel for the respondent nos.1 to 3, Mr. Mahendra Singh Rawat, learned counsel for the respondent nos.4 to 7 and Mr. Himanshu Pal Singh, learned counsel for the respondent no.5.

(3.) The vakalatnama, filed by Mr. Mahendra Singh Rawat, Advocate for the respondent no.4, is taken on record.