RAKESH CHANDRA Vs. STATE OF UTTARAKHAND & OTHERS

JUDGEMENT

(1.) By means of present writ petition, the petitioner seeks following reliefs, among others:

(2.) This writ petition was decided by a co-ordinate Bench of this Court on 30.03.2017 as follows:

(3.) Respondent State preferred Special Appeal against said judgment and order. The Special appeal was allowed, vide judgment dated 27.10.2017, with the following directions: