DEEPAK JOSHI Vs. STATE OF UTTARAKHAND & OTHERS

JUDGEMENT

(1.) We ignore the defect, which relates to production of translated copy of the advertisement.

(2.) We heard Mr. Vikas Anand, learned counsel for the petitioner and also Mrs. Charanjeet Kaur, learned Brief Holder for the State of Uttarakhand.

(3.) Reliefs sought in the writ petition are as follows: