SPA/213/2021
2021 Latest Caselaw 5329 UK

                    Office Notes,
                   reports, orders
                   or proceedings
SL.
         Date       or directions                     COURT'S OR JUDGES'S ORDERS
No
                   and Registrar's
                      order with
                     Signatures
      24.12.2021                     SPA No. 213 of 2021
                                     With
                                     SPA No. 223 of 2021
                                     SPA No. 226 of 2021
                                     SPA No. 228 of 2021
                                     SPA No. 229 of 2021
                                     SPA No. 230 of 2021
                                     SPA No. 231 of 2021
                                     Hon'bleS.K. Mishra, A.C.J.
                                     Hon'bleN.S. Dhanik, J.

Mr. M.C. Pant and Mr. Sanjay Kumar, learned counsel for the appellant.

Mr.B.S. Parihar, learned Standing Counsel for the State.

Mr. Rajesh Sharma and Mr. S.C. Dumka, learned Standing Counsel for the Union of India.

Mr. Vinay Kumar, learned counsel for respondent no.4.

Mr. Pankaj Kumar, learned counsel holding brief of Mr. NeerajGarg, learned counsel for the UPNL.

Mr. M.C. Pant and Mr. Sanjay Kumar, the

learned counsel for the appellants would argue that in

view of the judgment passed by this Court in the case

of "Kundan Singh vs. State of Uttarakhand & others",

Writ Petition (PIL) No.116 of 2018, dated 12.11.2018,

the appellants are entitled to benefits.

However, it is brought to our notice that in the

meanwhile, the State of Uttarakhand has preferred the

SLP No.2388 of 2019, before the Hon'ble Supreme

Court.

It is, therefore, expedient on our part to avoid

the judgment and to wait for the final decision of the

Hon'ble Supreme Court in the matter.

List these cases on 07.03.2022.

(N.S. Dhanik, J.)      (S.K. Mishra, A.C.J.)
      24.12.2021                   24.12.2021

NISHANT