SUMIT KUMAR Vs. STATE OF UTTARAKHAND AND OTHERS

JUDGEMENT

(1.) Appellant is the writ-petitioner. The writ petition was filed seeking the following reliefs:

(2.) The learned Single Judge found that though the father of the appellant was working with the second respondent at the time of his death, he was working with the second respondent on deputation. The writ petition was, accordingly, dismissed.

(3.) We heard Mr. S.S. Yadav, learned counsel for the appellant, Mr. T.A. Khan, learned Senior Counsel, assisted by Mr. Harshvardhan Singh Negi, appearing for the respondent nos. 2 & 3 and Ms. Charanjeet Kaur, learned Brief Holder for the State of Uttarakhand/ respondent no. 1.