GULFAM ALI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) HEARD learned counsel for the petitioners as well learned Additional Chief Standing Counsel for the State -respondents and perused the record.

(2.) LEARNED counsel for the parties have agreed that this writ petition be disposed of finally at the admission stage.

(3.) BY means of this writ petition, the petitioners have sought a writ in the nature of certiorari to quash and strike down point no. 1 and 3 of the Government Order No. 128/XXIV(1)/2009 -05/09 dated 20th July, 2009 (Annexure 3) passed by the respondent no. 2.