STATE & ANOTHER Vs. KIRANPAL BALMIKI & OTHERS

JUDGEMENT

(1.) Since common questions of law and facts are involved in the above-titled special appeals, hence the same are being taken up together and adjudicated by this common judgment.

(2.) These special appeals have been preferred against the common judgment dated 11.07.2017, rendered by learned Single Judge in WPMS No.709 of 2017 and analogous matters.

(3.) 'Key facts', necessary for the adjudication of these appeals are that in SPA No.809 of 2017, respondent no.1 was appointed as Chairperson of the Uttarakhand State Safai Karamchari Commission on 22.04.2015. He assumed the charge on 19.05.2015. His tenure was fixed on 27.05.2015. He was removed on 29.02017. He filed the writ petition bearing WPMS No.709 of 2017 against the order of his removal dated 29.02017.