WPSB/674/2022
2022 Latest Caselaw 4014 UK

                Office Notes,
             reports, orders or
SL.           proceedings or
      Date                                      COURT'S OR JUDGES'S ORDERS
No             directions and
             Registrar's order
              with Signatures
                                  WPSB No. 674 of 2022
                                  Sri Vipin Sanghi, C.J.
                                  Sri Manoj Kumar Tiwari, J.

Mr. Anil Kumar Bisht, learned Additional C.S.C. for the State of Uttarakhand/ petitioners.

The submission of Mr. Bisht, learned counsel for the petitioners is that the Tribunal, while passing the impugned order, has not considered the stand taken by the petitioners that Career Advancement under the U.G.C. Regulations is not merely based on span of service and that fulfilment of academic performance index and other eligibility criteria is mandatory which, according to the petitioners, the respondent did not fulfil. Issue notice to the respondent returnable on 17.05.2023.

Notice be served by all permitted modes, including electronically.

Till the next date, the operation of impugned judgment shall remain stayed.

List on 17.05.2023.

                                  (Manoj Kumar Tiwari, J.)        (Vipin Sanghi, C.J.)
                                       14.12.2022                   14.12.2022

                                  A.J.