Unknown vs S.K. Singh And Others
2021 Latest Caselaw 973 Ori

                                W.P.(C) No.2501 of 2021




2.     28.01.2021          This matter is taken up through Video conferencing.
                           Heard learned counsel for petitioners and learned State
                    Counsel for the O.Ps.
                           This Writ Petition involves the following prayer:
                                 "(i)    direct / order the learned Opp. Party
                                No.2, State Authority to keep 5% Quota for Degree
                                Holder Junior Engineers by giving accelerated
                                promotion in terms of the Judgment passed by
                                the Hon'ble Apex Court in the case of State of
                                Uttarakhanda & Ors. Vs. S.K. Singh and others,
                                passed in Civil Appeal No.10194 of 2013;
                                 (ii)    direct / order the Opp. Party No.2 to
                                place the petitioners just below the Stipendiary
                                Engineers in the Gradation List of Engineering
                                Cadre;"
                           Considering the submissions made by the parties, this
                    Writ Petition stands disposed of with a direction to the O.P.2 to
                    consider the representation at the instance of petitioners as
                    available at page 70 of the brief and take a lawful decision in
                    the matter taking into account the grounds stated in this Writ
                    Petition, the documents appended thereto so also the decisions
                    relied on by the petitioners.
                           The entire exercise shall be completed within a period of
                    three months from the date of communication of a copy of this
                    order by the petitioners.
                           As   restrictions    are   continuing   due   to   COVID-19,
Ayas                petitioner(s) may utilize the soft copy of this order available in
                    the High Court's website or print out thereof at par with
                    certified copies in the manner prescribed, vide Court's Notice
                    No.4587, dated 25.03.2020.


                                                         ..............................

(Biswanath Rath, J.)