PRAMOD KUMAR Vs. STATE OF UTTARANCHAL AND ORS.

JUDGEMENT

(1.) Mr. C.K. Sharma, Advocate for the Appellant.

(2.) This judgment shall govern the disposal of Writ Petition No. 1242 of 2005 (M/S) also, which was withdrawn for hearing vide order dated 19 -11 -2005.

(3.) Appellant Pramod Kumar has filed this special appeal against the impugned interim order dated 26 -10 -2005 passed by learned Single Judge in Writ Petition No. 1242 of 2005 (M/S), whereby Respondent No. 6 Anwar (writ Petitioner) was permitted to function as Village Pradhan of Village Hakimpur Turra, Block Bhagwanpur, Tehsil Roorkee, District Haridwar in view of the certificate issued to him, which is contained in Annexure No. 1 of the writ petition.