SUNIL KUMAR Vs. STATE OF UTTARAKHAND AND OTHERS

JUDGEMENT

(1.) Heard learned counsel for the parties. Intervention application is allowed.

(2.) These three writ petitions raise certain common issues and relate to the same respondent educational institution and, hence, we deem it appropriate to dispose of the same by this common judgment.

(3.) The first of the three writ petitions is Writ Petition (PIL) No. 20 of 2015. That is filed by one Beer Singh and another. The prayers sought in the writ petition are as follows: