SANGEETA DEVI Vs. STATE OF UTTARAKHAND AND OTHERS

JUDGEMENT

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

(2.) Learned counsel for the petitioner reserves his right in respect of prayer no. (i) for future, if required, and is confining his prayer only in respect of prayer no. (ii) made in the relief clause of the writ petition.

(3.) On 22.05.2014, a co-ordinate Bench of this Court, passed the following order: