Uttarakhand High Court
Suresh Chandra Sharma & Others vs State Of Uttar Pradesh & Others on 16 September, 2013
Author: Sudhanshu Dhulia
Bench: Sudhanshu Dhulia
HIGH COURT OF UTTARAKHAND AT NAINITAL
Writ Petition No.1279 of 2013 (S/S)
Suresh Chandra Sharma & others ... Petitioners
Vs.
State of Uttar Pradesh & others ... Respondents
AND
Writ Petition No.1280 of 2013 (S/S)
K. N. Mishra & others ... Petitioners
Vs.
State of Uttar Pradesh & others ... Respondents
AND
Writ Petition No.1281 of 2013 (S/S)
Kedar Dutt ... Petitioner
Vs.
State of Uttar Pradesh & others ... Respondents
AND
Writ Petition No.1282 of 2013 (S/S)
Ganga Singh Kaira ... Petitioner
Vs.
State of Uttar Pradesh & others ... Respondents
AND
Writ Petition No.1283 of 2013 (S/S)
Jai Bhan Singh ... Petitioner
Vs.
State of Uttar Pradesh & others ... Respondents
AND
Writ Petition No.1284 of 2013 (S/S)
Shiv Charan Thapa ... Petitioner
Vs.
State of Uttar Pradesh & others ... Respondents
Hon'ble Sudhanshu Dhulia, J.
Mr. Yogesh Pacholia, Mr. H. C. Pathak & Mr. B. D. Pande, Advocates present for the petitioners.
Mr. Subhash Upadhyaya, Standing Counsel has accepted notice on behalf of the State of Uttarakhand.
Mr. Ashish Joshi, Advocate has accepted notice on behalf of Uttarakhand Transport Corporation.
Mr. Ramji Srivastava, Advocate has accepted notice on behalf of Uttar Pradesh State Road Transport Corporation.
Counter affidavit be filed by the respondents within three weeks. The petitioner may file rejoinder affidavit within three weeks thereafter.
List this matter after seven weeks in the daily cause list.
(Sudhanshu Dhulia, J.)
Dated 16th September, 2013
Rawat