WPSB/431/2020
2021 Latest Caselaw 1305 UK

             IN THE HIGH COURT OF UTTARAKHAND
                              AT NAINITAL
          THE HON'BLE THE CHIEF JUSTICE SRI RAGHVENDRA SINGH CHAUHAN

                                     AND

                   THE HON'BLE SRI JUSTICE ALOK KUMAR VERMA

             WRIT PETITION (S/B) NO. 431 OF 2020

                           05TH APRIL, 2021

BETWEEN:

Seema Rani Bishnoi                                       .....Petitioner.
and

State of Uttarakhand & others                            ....Respondents

Counsel for the petitioner : Mr. Ajay Veer Pundir.

Counsel for the respondents           :      Mr. K.N. Joshi, learned Deputy
                                             Advocate General            for the
                                             State.

                                             Mr. Nagesh Agarwal, learned

counsel for respondent no.5.

The Court made the following:

JUDGMENT: (per Hon'ble The Chief Justice Sri Raghvendra Singh Chauhan)

Both Mr. Ajay Veer Pundir, the learned counsel for

the petitioner and Mr. Nagesh Agarwal, the learned counsel

for respondent no.5 are, ad idem, that the petitioner was

retired on 31.03.2021 and the petition has become

infructuous.

2. Therefore, the writ petition is, hereby, dismissed as

infructuous.

(RAGHVENDRA SINGH CHAUHAN, C.J.)

(ALOK KUMAR VERMA, J.) Dated: 05th April, 2021 NISHANT