VINOD SINGH Vs. STATE OF UTTARAKHAND AND OTHERS

JUDGEMENT

(1.) Since the factual matrix of the above noted writ petitions and law governing the field is the same, therefore, they are being decided by this common judgment and order for the sake of brevity and convenience.

(2.) Wpss No.2358 of 2017 shall be the leading case.

(3.) By means of above noted writ petitions, the petitioners seek following reliefs:-