SATYESHWAR SHARMA Vs. STATE OF UTTARKHAND & ANOTHER

JUDGEMENT

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

(2.) Subsequently, the relief was got amended and prayer no. (ia) was added. The amendment was carried out on the basis of the order of the Court dated 15.12.2015. Amended prayer reads as follows:

(3.) The case of the writ petitioner before the Court is as follows: