WPSB/438/2020
2021 Latest Caselaw 3862 UK

             IN THE HIGH COURT OF UTTARAKHAND
                                  AT NAINITAL
        THE HON'BLE THE CHIEF JUSTICE SRI RAGHVENDRA SINGH CHAUHAN

                                          AND

                   THE HON'BLE SRI JUSTICE ALOK KUMAR VERMA

            WRIT PETITION (S/B) NO. 438 OF 2020

                                        With

            WRIT PETITION (S/B) NO. 437 OF 2020
            WRIT PETITION (S/B) NO. 440 OF 2020
            WRIT PETITION (S/B) NO. 441 OF 2020
           WRIT PETITION (S/S) NO. 1872 OF 2020
           WRIT PETITION (S/S) NO. 1893 OF 2020
           WRIT PETITION (S/S) NO. 1894 OF 2020
           WRIT PETITION (S/S) NO. 1895 OF 2020
           WRIT PETITION (S/S) NO. 1896 OF 2020
           WRIT PETITION (S/S) NO. 1897 OF 2020
             WRIT PETITION (S/S) NO. 15 OF 2021
             WRIT PETITION (S/S) NO. 16 OF 2021
             WRIT PETITION (S/S) NO. 17 OF 2021


                          23rd SEPTEMBER, 2021
Mr. Abhijay Negi, learned counsel for the petitioner(s).
Mr. Pradeep Joshi, learned Additional Chief Standing Counsel for the State.
Ms. Seema Sah, learned counsel for respondent no.3.

The Court made the following:

COMMON JUDGMENT:(per Hon'ble The Chief Justice Sri Raghvendra Singh Chauhan)

All these writ petitions raise a common grievance,

and pray for the same relief. Therefore, they are being

decided by a common judgment.

2. The learned counsel for the parties are ad idem

that the writ petitions have become infructuous.

3. Therefore, the writ petitions are, hereby, dismissed

as infructous.

(RAGHVENDRA SINGH CHAUHAN, C.J.)

(ALOK KUMAR VERMA, J.) Dated: 23rd September, 2021 NISHANT