SUSHIL PANDEY Vs. STATE OF UTTARAKHAND AND OTHERS

JUDGEMENT

(1.) Issue notices to respondent nos. 4 & 5. Steps to be taken within a week.

(2.) Since the factual matrix of above noted writ petitions is a same, therefore, interim relief applications filed therein are being decided by this common order for the sake of brevity and convenience. WPMS No. 954 of 2017 (Dr. Sushil Pandey vs. State of Uttarakhand and others) shall be the leading case.

(3.) By means of above noted writ petitions, the petitioners seek following relief(s), among others:-