WPSB/334/2021
2021 Latest Caselaw 3004 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. 334 OF 2021

                         11TH AUGUST, 2021

BETWEEN:

Satendra Rawat                                              .....Petitioner.


And

State of Uttarakhand & others                               ....Respondents.

Counsel for the Petitioner : Mr. Dushyant Mainali.

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

                                            Mr.      Alok    Mahra,     learned
                                            counsel for respondent no.2.

The Court made the following:

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

Mr. Dushyant Mainali, the learned counsel for the

petitioner, has confined his prayer to the limited extent that

the representation dated 09.07.2021, submitted by the

petitioner to the Chief Executive Officer, Civil Aviation

Development Authority, respondent No.2, should be decided

by the respondent No.2 within a limited period.

2. Mr. Alok Mahra, the learned counsel for respondent

No.2, submits that the petitioner has already applied under

the advertisement dated 25.06.202 for the post of Quality

Manager. Therefore, his case shall be considered by the

respondent No.2. Moreover, the respondent No.2 does not

have any difficulty in deciding the representation dated

09.07.2021, submitted by the petitioner, if so directed by this

Court.

3. Therefore, this Court directs the respondent No.2 to

decide the petitioner's representation dated 09.07.2021, after

giving him an opportunity of personal hearing, within a period

of two weeks from the date of the presentation of a certified

copy of this order.

4. With these directions, the writ petition is disposed

of.

(RAGHVENDRA SINGH CHAUHAN, C.J.)

(ALOK KUMAR VERMA, J.) Dated: 11th August, 2021 NISHANT