SATYAPRAKASH CHAUHAN Vs. STATE OF UTTARAKHAND AND OTHERS

JUDGEMENT

(1.) Petitioner has approached this Court seeking the following two reliefs:

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

(3.) Petitioner submitted Annexure 6 reply. He filed representation to expedite the enquiry. The case of the petitioner is that he is going to retire on 28.02.2016. He also referred to promotion to the post of Ranger from the post of Deputy Ranger for which the D.P.C. was held on 28.12.2016.