VINAY PANT Vs. STATE OF UTTARAKHAND AND OTHERS

JUDGEMENT

(1.) Petitioner seeks the following reliefs:

(2.) Briefly put, the case of the petitioner is as follows:

(3.) We have heard Mr. Chetan Joshi, learned counsel on behalf of the petitioner. We also heard Mr. Rakesh Thapliyal, learned counsel appearing on behalf of respondent nos. 2, 3 and 5, besides Mr. Neeraj Garg, learned counsel appearing on behalf of respondent no. 5 and besides Mrs. Prabha Naithani, learned Brief Holder on behalf of the first respondent.