Citation : 2022 Latest Caselaw 4044 UK
Judgement Date : 16 December, 2022
IN THE HIGH COURT OF UTTARAKHAND
AT NAINITAL
HON'BLE THE CHIEF JUSTICE SRI VIPIN SANGHI
AND
HON'BLE SRI JUSTICE ALOK KUMAR VERMA
16TH DECEMBER, 2022
SPECIAL APPEAL No. 452 OF 2022
Between:
Vinod Singh Mahar. ...Appellant
and
State of Uttarakhand and others. ...Respondents
Counsel for the appellant. : Mr. Shivanand Bhatt, the learned
counsel.
Counsel for the respondents. : Mr. Anil Kumar Bisht, the learned
Additional Chief Standing Counsel for
the State of Uttarakhand.
JUDGMENT : (per Sri Vipin Sanghi, C.J.)
The present Special Appeal is directed against
the order dated 05.12.2022, passed by the learned
Single Judge in Writ Petition (M/S) No. 2263 of 2022.
By the impugned order, notice has been issued in the
Writ Petition, and the respondents have been called
upon to file their counter affidavits. The matter is now
listed on 14.02.2023. The petitioner's prayer for interim
stay, with regard to his posting, has not been granted,
and the learned Single Judge has observed that the
petitioner shall join his duties in the department, where
his services are being adjusted, subject to final outcome
of the Writ Petition.
2. In our view, the present Special Appeal is
completely meritless. Merely because no stay of posting
has been granted, the petitioner is not justified in
invoking the appellate jurisdiction of this Court. The
matter is still pending consideration before the learned
Single Judge.
3. We, accordingly, dismiss the present Special
Appeal.
4. Consequently, pending applications, if any,
also stand disposed of.
________________
VIPIN SANGHI, C.J.
___________________
ALOK KUMAR VERMA, J.
Dt: 16th December, 2022 Rahul
Publish Your Article
Campus Ambassador
Media Partner
Campus Buzz
LatestLaws.com presents: Lexidem Offline Internship Program, 2026
LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!