KAVITA RAJ KUMAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) HEARD learned counsel for the petitioners, learned Additional Government Advocate and learned counsel for respondent No. 3.

(2.) ADMIT the writ petition.

(3.) NOTICES on behalf of respondents No. 1 and 2, are accepted by learned A. G. A. , who prays for and is allowed three weeks time to file counter affidavit.