MOHD. IRFAN Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Since the factual matrix of the above mentioned writ petitions and law governing the field is the same, therefore, all the above mentioned writ petitions are being decided together by a common judgment and order.

(2.) By means of the present writ petition, petitioners have prayed for the following relief:

(3.) Brief facts of the case are that petitioners are employees of Cooperative Cane Development Societies of District Udham Singh Nagar.