NANDAN SINGH RATHOR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) MR . H.C. Bisht, Advocate for the Petitioner. Mr. Lalit Sharma, Brief Holder for Respondent No. 1. Mr. .B.D. Upadhyaya, Advocate for Respondents Nos. 2 & 3. They are heard.

(2.) PETITIONER Nandan Singh Rathor has filed this writ petition for the following reliefs:

(3.) THE Apex Court, in the case of SDO, Grid Corporation of Orissa Ltd. and Ors. v. Timudu Oram (supra), while considering the question of maintainability of a writ petition under Article 226 of the Constitution of India in the matters relating to compensation, observed in para 6: