AJAY GAUTAM Vs. STATE OF UTTARAKHAND AND ANOTHER

JUDGEMENT

(1.) This is a writ petition filed in public interest. The relief sought in the writ petition are as follows:

(2.) This writ petition was filed on 08.12017. The complaint projected in the writ petition, in brief, is as follows:

(3.) A short counter affidavit is filed on behalf of the State of Uttarakhand. It is necessary to notice paragraph no. 4 of the same. The same reads as follows: