Citation : 2021 Latest Caselaw 185 UK
Judgement Date : 14 January, 2021
THE HIGH COURT OF UTTARAKHAND
AT NAINITAL
ON THE 14TH DAY OF JANUARY, 2021
BEFORE:
HON'BLE SHRI JUSTICE RAGHVENDRA SINGH
CHAUHAN, C.J.
AND
HON'BLE SHRI JUSTICE MANOJ KUMAR TIWARI, J.
SPECIAL APPEAL NO. 16 OF 2021
BETWEEN:
Kusum Negi,
Aged about 43 Years,
W/o Sri Harsh Vardhan,
R/o House No. 12, Ringi Block,
Joshimath, Chamoli.
......Appellant.
(By Subhash Upadhyay, Advocate)
AND:
1. State of Uttarakhand,
through Chief Secretary,
Government of Uttarakhand, Dehradun.
2. The Secretary,
Department of Education,
Government of Uttarakhand,
Dehradun.
3. The Director of School Education, Primary,
Uttarakhand, Dehradun.
4. The District Education Officer, Basic, Dehradun.
5. The Deputy Education Officer, Sahaspur,
Dehradun.
6. The District Education Officer, Basic, Nainital.
7. Sri R.K. Kunwar, Director, School Education,
Primary, Uttarakhand, Dehradun.
8. Meenakshi Pathak,
Aged and wife of not known to the petitioner,
1
Through District Education Officer, Udham Singh
Nagar.
9. Pushpendra Kumar, aged and son of not known
to the petitioner through District Education Officer,
Haridwar.
10. Amit Kumar , aged and son of not known to the
petitioner through District Education Officer,
Haridwar.
11. Dinesh Chandra Negi, aged and son of not
known to the petitioner, through District Education
Officer, Chamoli.
12. Champa Purohit, aged about and wife of not
known to the petitioner, through District Education
Officer, Nainital.
13. Shiv Kumar, aged about and son of not known to
the petitioner through District Education Officer,
Dehradun.
14. Smt. Sarita Bampal, aged about and wife of not
known to the petitioner through District Education
Officer, Dehradun.
15. Sri Rakesh Kumar, Assistant Teacher,
Government Primary School, through District
Education Officer, Haridwar. ......Respondents.
(Shri S.S. Chaudhary, learned Brief Holder for
the State of Uttarakhand)
This special appeal coming on for hearing this
day, Hon'ble Shri Justice Raghvendra Singh Chauhan,
C.J. delivered the following order:
JUDGMENT
Shri Subhash Upadhyay, learned counsel for the appellant, seeks liberty to file a review application before the learned Single Judge and wishes to withdraw the present special appeal.
2. Therefore, the special appeal is, hereby, dismissed as withdrawn. The liberty, so sought for, is, hereby, granted.
3. In sequel thereto, pending application, if any, stands disposed-of.
(Raghvendra Singh Chauhan, C.J.)
(Manoj Kumar Tiwari, J.) Rathour
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