NAMAN KURIYAL Vs. STATE OF UTTARAKHAND & OTHERS

JUDGEMENT

(1.) Present Special Appeal is directed against the judgment and order dated 11.06.2018, passed by the learned Single Judge, in Writ Petition No. 1640 (M/S) of 2018, Naman Kuriyal vs State of Uttarakhand and others, whereby the writ petition filed by the petitioner / appellant has been dismissed.

(2.) The petitioner has sought following reliefs in the writ petition:

(3.) We have heard learned counsel for the parties and perused the impugned judgment & order, as also the entire material brought on record.