SPA/462/2021
2022 Latest Caselaw 327 UK

     IN THE HIGH COURT OF UTTARAKHAND
                AT NAINITAL

                    SRI JUSTICE S.K. MISHRA, A.C.J.
                                AND
                     SRI JUSTICE N.S. DHANIK, J.

21st FEBRUARY, 2022

SPECIAL APPEAL No. 462 OF 2021

Between:

Bunna Prasad.

...Appellant and

G.B. Pant University and others.

...Respondents

Counsel for the appellant. : Mr. S.S. Yadav, the learned counsel.

Counsel for the respondents. : Mr. Shubhang Dobhal, the learned counsel.

Upon hearing the learned Counsel, the Court made the following

JUDGMENT : (per Sri S.K. Mishra, A.C.J.)

In this Intra-Court Appeal, the petitioner-

appellant has assailed the order dated 24.11.2021

passed by the learned Single Judge in Writ Petition (S/S)

No. 1436 of 2021, whereby his Writ Petition was

dismissed on the ground of delay and laches, and also

on the ground of submissions.

2. It is apparent from the records that the

appellant-petitioner was regularized as a Peon, though he claims that he should have been regularized as a

Generator Operator on 20.11.2013. He remained silent

over the matter, and preferred the Writ Petition in the

year 2021, which was dismissed by the learned Single

Judge on the aforesaid three grounds.

3. We do not find any merit in this Intra-Court

Appeal. The order passed by the learned Single Judge is

perfectly clear and perspicacious requiring no

interference.

4. In that view of the matter, we are not inclined

to entertain this Special Appeal. The present Special

Appeal is, hereby, dismissed being devoid of any merit.

5. The Stay Application (IA No. 1 of 2021) stands

disposed of accordingly.

6. Urgent certified copy of this judgment be

granted to the parties, as per Rules.

________________ S.K. MISHRA, A.C.J.

_____________ N.S. DHANIK, J.

Dt: 21st February, 2022 Rahul