WPSS/847/2021
2021 Latest Caselaw 2463 UK

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                                      WPSS No.847 of 2021

                                      Hon'ble Sharad Kumar Sharma, J.

(Via Video Conferencing)

Mr. Rahul Consul, Advocate for the petitioner.

The petitioner to the present writ petition has put a challenge to the impugned order dated 09.04.2019, as well as order dated 09.06.2021, by virtue of which respondent no.1 has rejected the representation of the petitioner, which was directed to be decided in terms of the judgment which was rendered by the Uttarakhand Public Services Tribunal dated 09.01.2019.

Since, the claim of the petitioner as of now stands rejected, no interim relief could be granted at this stage.

Hence, the respondent nos.1 to 4, who are represented by Mr. Virendra Singh Rawat, Brief Holder and respondent nos.5 and 6, who are represented by Mr. Gopal K. Verma, Standing Counsel, they may file their respective counter affidavits within a period of four weeks.

List this writ petition after the expiry of the aforesaid period.

(Sharad Kumar Sharma, J.) 16.07.2021 Arti