STATE OF UTTARAKHAND Vs. GAURI SHANKAR JOSHI

JUDGEMENT

(1.) Whether the settled final seniority list of the employees can be re-examined and re-settled in the manner, as it was done by the writ petitioners. This is the question of law in these writ petitions.

(2.) The is filed seeking a writ of certiorari to set aside the Judgment and Order dated 29.03.2019 passed by the learned Public Services Tribunal, Uttarakhand at Dehradun in the Claim Petition No.80DB 2018 Gauri Shankar Joshi vs. State of Uttarakhand and others.

(3.) The is filed seeking a writ of certiorari to set aside the Judgment and Order dated 29.03.2019 passed by the learned Public Services Tribunal, Uttarakhand at Dehradun in the Claim Petition No.81DB 2018 Smt. Kalawati Martolia vs. State of Uttarakhand and others.