SPA/424/2022
2022 Latest Caselaw 4113 UK

       IN THE HIGH COURT OF UTTARAKHAND
                   AT NAINITAL
        THE HON'BLE THE CHIEF JUSTICE SRI VIPIN SANGHI
                               AND
         THE HON'BLE SRI JUSTICE RAMESH CHANDRA KHULBE


                 SPECIAL APPEAL NO. 424 OF 2022

                        21st DECEMBER, 2022

Between:

Uttarakhand Vidhan Sabha
Secretariat, Dehradun & others            ......          Appellants

and

Rajan Rawat & others                      ......          Respondents

Counsel for the appellants    :   Mr. Parikshit Saini, learned counsel

Counsel for the respondents   :   Mr. K.N. Joshi, learned Deputy
                                  Advocate General for the State

                              :   Mr. Pankaj Chaturvedi, learned
                                  counsel for private respondents

The Court made the following:

JUDGMENT: (per Hon'ble The Chief Justice Sri Vipin Sanghi)


             Following our decision in Special Appeal No. 376

of 2022, dated 24.11.2022, and other connected appeals,

the present Appeal is allowed in terms of the said

judgment.


2)           The Appeal is, accordingly, disposed of.



                                            ________________
                                            VIPIN SANGHI, C.J.


                                                ___________
                                                 R.C. KHULBE, J.

Dt: 21st DECEMBER, 2022 Negi