RUBY CHAUDHARY Vs. STATE OF UTTARAKHAND AND ANOTHER

JUDGEMENT

(1.) By means of present writ petition, the petitioner seeks the following reliefs, among others:

(2.) Learned counsel for the petitioner, at the very outset, submitted that the controversy in hand has been resolved by a Coordinate Bench of this Court vide order dated 17th August, 2012 in Writ Petition No. 124 of 2011 (M/S) & other connected writ petitions.

(3.) The following order was passed in the said writ petitions: