WPSS/2144/2019
2021 Latest Caselaw 1957 UK

                   Office Notes,
                reports, orders or
                 proceedings or
sl. No   Date                                    COURT'S OR JUDGES'S ORDERS
                  directions and
                Registrar's order
                 with Signatures
                                     WPSS No.2144 of 2019
                                     Hon'ble Sharad Kumar Sharma, J.

(Via video conferencing).

Mr. C.D. Bahuguna, Senior Advocate, for the petitioner.

Mr. N.S. Pundir, Deputy Advocate General, for the State of Uttarakhand.

Learned Senior Counsel for the petitioner makes a statement that looking to the technicalities of the matter, he wants to delete the respondent no.5, from the array of parties.

The said permission is granted. Respondent no.5 would be treated to be deleted from the cause title of the writ petition.

The contention of the petitioner, before this Court is that after ever since his dispensation of services, from the institution of the respondent on 07.08.2014, he had been litigating over the issue till the matter was decided by the Coordinate Bench of this Court in a Writ Petition No.2811 of 2019, which was disposed of by the judgment of the Coordinate Bench dated 08.04.2019, directing the respondents to reconsider the matter, and to pass appropriate orders, and consequently the respondent no.1, had passed the order, which is presently impugned in the writ petition, whereby the petitioner's claim for the reconsideration, as directed, was rejected. Hence, the present writ petition.

As far as the pleadings between the remaining respondents and petitioner are concerned, after the deletion of respondent no.5 has been exchanged, the matter is listed today for admission.

Admit the writ petition.

List this matter in the first week of July, 2021, or as soon as the physical hearing of the court revives, under the head of final hearing.

(Sharad Kumar Sharma, J.) 21.06.2021

NR/