Trilok Singh Bhandari & Others ... vs State Of Uttarakhand And Others
2024 Latest Caselaw 157 UK

Uttarakhand High Court

Trilok Singh Bhandari & Others ... vs State Of Uttarakhand And Others on 26 February, 2024

Author: Pankaj Purohit

Bench: Pankaj Purohit

 HIGH COURT OF UTTARAKHAND AT NAINITAL

           (1) Writ Petition (S/S) No.282 of 2020


Trilok Singh Bhandari & others             ........Petitioners

                             Versus

State of Uttarakhand and others          ........Respondents

             (2) Writ Petition (S/S) No.281 of 2020

Prem Lal Bailwal & another                 ........Petitioners

                             Versus

State of Uttarakhand and others          ........Respondents

           (3) Writ Petition (S/S) No.283 of 2020


Ajeet Singh & others                       ........Petitioners

                             Versus

State of Uttarakhand and others          ........Respondents

           (4) Writ Petition (S/S) No.284 of 2020


Mahitab Singh & others                     ........Petitioners

                             Versus

State of Uttarakhand and others          ........Respondents

           (5) Writ Petition (S/S) No.285 of 2020


Krishna Chandra Uniyal                     ........Petitioner

                             Versus

State of Uttarakhand and others          ........Respondents

           (6) Writ Petition (S/S) No.286 of 2020

Amarjeet Singh & others                    ........Petitioners
                           Versus
State of Uttarakhand and others          ........Respondents
                                 2




Presence:-
     Mr. Anil Kumar Joshi, learned counsel(s) for all the writ
     petitioners.
     Mr. Pradeep Hairiya, learned Standing Counsel for the State.
     Mr. Alok Dalakoti, learned counsel for the Committee in WPSS
     No.282/2020.

Hon'ble Pankaj Purohit, J. (Oral)

Since a common question of law and fact is involved in all these writ petitions, hence these are being taken up together and decided by this common order.

2. It is submitted by learned counsel for the petitioner(s) that the writ petitions are covered by the judgment and order dated 27.03.2017 passed by a Co- ordinate Bench of this Court in WPSS No.1955 of 2015 and batch of writ petitions, which is annexed along with the writ petition.

3. Learned State Counsel does not dispute the fact that the matter is squarely covered by the aforesaid judgment. He further submits that the Special Appeal and the SLP filed by the State have also been dismissed.

4. In this view of the matter, all the writ petitions are allowed and the impugned order dated 30.09.2019 passed by respondent no.4 is set-aside. The writ petitions filed by the petitioners shall abide by the judgment and order dated 27.03.2017 passed by a Co-ordinate Bench of this Court in WPSS No.1955 of 2018 and batch of writ petitions.

5. Pending application(s) if any stands disposed of accordingly in all these matters.

(Pankaj Purohit, J.) 26.02.2024 AK