AJAY KUMAR BISHT 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. M.S. Pal, learned Senior Advocate for the petitioner and Mr. Jayvardhan Kandpal, learned Standing Counsel for the respondents.

(3.) Mr. Jayvardhan Kandpal, Standing Counsel, has filed a copy of the Letter dtd. 28/5/2025, issued by Sunita Tamta, the In-charge Director General, Medical Health and Family Welfare Department, Dehradun, to the petitioner. The said copy is taken on record.