VIRENDRA SINGH CHAUHAN 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. S.S. Yadav, learned counsel for petitioner, Mr. Sanjay Bhatt, learned counsel for respondent no.1, respondent nos.3 to 8 and Mr. G.S. Negi, learned Additional Chief Standing Counsel for respondent no.2.

(3.) As per the submissions of learned counsel for the parties, the present writ petition is covered by the order dtd. 19/5/2025, passed by this Court in Writ Petition (S/S) No.1121 of 2020.