WPMS/1775/2022
2022 Latest Caselaw 2395 UK

       IN THE HIGH COURT OF UTTARAKHAND
                  AT NAINITAL

                       SRI JUSTICE VIPIN SANGHI, C.J.
                                   AND
                        SRI JUSTICE R.C. KHULBE, J.

1st August, 2022 WRIT PETITION (M/S) No. 1775 OF 2022 Between:

Anuj Kumar .......Petitioner

and

State of Uttarakhand and others. ....Respondents

Counsel for the petitioner : Mr. Gaurav Singh, learned counsel.

Counsel for the respondents : Mr. Pradeep Joshi, learned Additional Chief Standing Counsel for the State of Uttarakhand.

Mr. Sanjay Bhatt, learned counsel for the State Election Commission.

Upon hearing the learned Counsel, the Court made the following

JUDGMENT : (per Sri Vipin Sanghi, C.J.)

The petitioner has preferred the present writ

petition to seek the following substantive reliefs:-

"(a) Issue a writ, order or direction in the nature of certiorari quashing the order dated 18.11.2021 issued by Joint Secretary, Government of Uttarakhand (G.O. No. 1601/XII(1)/21- 86(16)/2019-T.C. issued to Respondent no. 2 and 4 for reservation in the forthcoming Panchayati Raj elections in District Haridwar and further to declare the same as illegal, unconstitutional and ultra vires (contained as Annexure No. 1 to the writ petition).

(b) Issue a writ, order or direction in the nature of certiorari quashing order / final list dated 13.07.2022 whereby reservation has been announced after applying rotation (contained as Annexure No. 4 to the writ petition)."

2. We have dismissed a Batch of writ petitions

(WPMS No. 1769 of 2022 being the leading case), raising

the same issues and grievances, by a detailed judgment on

29.07.2022.

3. Following the same, this petition is also dismissed.

4. In sequel thereto, pending application, if any, also

stands dismissed.

________________ VIPIN SANGHI, C.J.

____________ R.C. KHULBE, J.

Dt:1st August, 2022 Rathour