Uttarakhand High Court
Dr. Shalabh Gupta vs State Of Uttarakhand And Others on 22 February, 2016
Author: V.K. Bist
Bench: K.M. Joseph, V.K. Bist
IN THE HIGH COURT OF UTTARAKHAND AT NAINITAL
Writ Petition (S/B) No.340 of 2015
Dr. Charu Chandra Dhondiyal. .....Petitioner
Versus
State of Uttarakhand & others. .......Respondents
with
Writ Petition (S/B) No.350 of 2015
Dr. Tirath Prakash. .....Petitioner
Versus
State of Uttarakhand & others. .......Respondents
with
Writ Petition (S/B) No.351 of 2015
Dr. Chandrapal Singh. .....Petitioner
Versus
State of Uttarakhand & others. .......Respondents
with
Writ Petition (S/B) No.356 of 2015
Dr. Mohamad Abdul Aleem Ansari. .....Petitioner
Versus
State of Uttarakhand & others. .......Respondents
with
Writ Petition (S/B) No.355 of 2015
Dr. Shalabh Gupta. .....Petitioner
Versus
State of Uttarakhand & others. .......Respondents
Mr. Dinesh Chauhan, Advocate for the petitioners.
Mr. H.M. Bhatia, Brief Holder for the State of Uttarakhand.
Dated: February 22, 2016
Coram: Hon'ble K.M. Joseph, C.J.
Hon'ble V.K. Bist, J.
2K.M. Jospeh, C.J. (Oral) Learned counsel for the petitioners submits that no further orders are required, as the petitioners, in all these cases, have been transferred.
2. The writ petitions are closed recording the said submission.
(V.K. Bist, J.) (K.M. Joseph, C.J.) 22.02.2016 Arpan