Sarla vs State Of Uttarakhand And Others

Pankaj Purohit, J

Petitioner challenges order dated 28.12.2016 passed by respondent no.1 and order dated 21.02.2017 passed by respondent no.2.

It is submitted by learned counsel for the petitioner that the writ petition is covered by the judgment and order dated 18.09.2017 passed by a Co-ordinate Bench of this Court in WPSS No.2680 of 2017, which is annexed along with the writ petition.

Learned State Counsel does not dispute the fact that the matter is squarely covered by the aforesaid judgment.

In this view of the matter, this writ petitions is allowed and the impugned orders dated 28.12.2016 and 21.02.2017 passed by respondent nos.1 and 2 respectively are set-aside. The writ petition filed by the petitioner shall abide by the judgment and order dated 18.09.2017 passed by a Co-ordinate Bench of this Court in WPSS No.2680 of 2017. Costs easy.

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