WPSS/1489/2021
2021 Latest Caselaw 4774 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.1489 of 2021
                                     Hon'ble Sharad Kumar Sharma, J.

Mr. Mahavir Kohli, Advocate, for the petitioner.

Mr. Virendra Singh Rawat, Brief Holder, for the State of Uttarakhand.

Mr. Shivanand Bhatt, Advocate, for the respondent Nos.3 and 4.

The documents, which had been filed along with the writ petition rather reflects, that there had been the proceedings, which were conducted by the petitioner i.e. the late husband of the petitioner, before the Public Service Tribunal, as it finds reference in the order which has been passed in Writ Petition No.4498 of 2001, "Goverdhan Prasad Pant Vs. State of Uttarakhand & others", to what consequences the proceedings of the Public Service Tribunal has been reached, is a fact, which is not available on record.

In that eventuality, learned counsel for the petitioner prays for and is granted ten days' time to file a supplementary affidavit to bring on record, as to what judgment or award was rendered by the Public Service Tribunal.

Put up this writ petition as soon as the supplementary affidavit is filed by the petitioner.

(Sharad Kumar Sharma, J.) 26.11.2021 NR/