AMANDEEP SINGH Vs. STATE OF UTTARAKHAND & OTHERS

JUDGEMENT

(1.) Heard learned counsel for the parties and perused the records.

(2.) Since, common questions of law and facts are involved in these writ petitions, hence, are being taken up together and are being decided by this common order. However, for the sake of convenience, the facts of WPSS No. 1745 of 2017 are being taken into consideration.

(3.) By means of present writ petition, following relief(s) have been sought:-