WPSB/142/2021
2021 Latest Caselaw 1308 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. 142 of 2021


                               05th APRIL, 2021


 Between:

 Dr. Robin Singh Bhadoria.
                                                                 ...Petitioner

 and


 State of Uttarakhand and another.

                                                             ...Respondents


 Counsel for the petitioner.       :   Mr. Bhupesh Kandpal, learned counsel.

 Counsel for respondent no. 1.     :   Mr. K.N. Joshi, learned Deputy Advocate
                                       General for the State of Uttarakhand.

 Counsel for respondent no. 2.     :   Mr. B.D. Upadhyay, learned senior counsel
                                       assisted by Ms. Sheetal Kharakwal, learned
                                       counsel.


 The Court made the following :


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



               Mr. B.D. Upadhyay, the learned Senior Counsel

 for respondent no. 2, gives an undertaking that the

 arrears of salary of the petitioner shall be paid to him

 within a period of three weeks.
 2.           Therefore,     the     learned       counsel      for   the

petitioner     submits      that    the     matter       has   become

infructuous.


3.           Accordingly,     the       present   Writ    Petition   is,

hereby, dismissed as infructuous.


4.           No order as to costs.


5.           In sequel thereto, pending application, if any,

stands disposed-of.



                    _____________________________
                    RAGHVENDRA SINGH CHAUHAN, C.J.



                                         ___________________
                                         ALOK KUMAR VERMA, J.

Dt: 05th APRIL, 2021 Rahul