WPSS/2324/2022
2022 Latest Caselaw 3976 UK

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      Date                                       COURT'S OR JUDGES'S ORDERS
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                                  WPSS No. 2324 of 2022
                                  Hon'ble Manoj Kumar Tiwari, J.

Mr. Vikas Kumar Guglani, Advocate for the petitioner.

Mr. M.S. Bisht, Brief Holder for the State of Uttarakhand / respondent nos. 1, 2 & 4.

Mr. Virendra Singh Rawat, Advocate for respondent no. 3.

Heard learned counsel for the parties. Learned counsels for the parties are unanimous on the point that the issue involved in this writ petition has been decided by this Court in Writ Petition (S/S) No. 2056 of 2022. In the said judgment, suspension of a similarly situate teacher was quashed on the ground that suspension based on lack of qualification, cannot be ordered, after inordinate delay.

In such view of the matter, writ petition is decided in terms of judgment dated 10.11.2022 rendered in Writ Petition (S/S) No. 2056 of 2022. However, respondents shall be at liberty to proceed against the petitioner, as per law.

(Manoj Kumar Tiwari, J.) 09.12.2022 Navin