RAJAT Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Since both the parties in the above noted writ petitions have settled their disputes amicably, therefore, both the writ petitions are being decided together for the sake of brevity and convenience.

(2.) By means of writ petition no. 13 of 2017, the petitioners seek the following relief, among others :

(3.) Likewise, by means of writ petition no. 14 of 2017, the petitioners seek the following relief, among others: