WPSB/89/2022
2022 Latest Caselaw 331 UK

               Office Notes,
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      Date                                         COURT'S OR JUDGES'S ORDERS
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                                 WPSB No. 89 of 2022
                                 Shri Sanjaya Kumar Mishra, ACJ.
                                 Shri Narayan Singh Dhanik, J.

Shri K. K. Harbola, learned counsel for the petitioner.

Shri Pradeep Joshi, learned Standing Counsel for the State/ respondent no. 1.

Shri D.S. Patni, learned Sr. Advocate assisted by Shri B. S. Bisht, learned counsel for the respondent no. 2.

Learned counsel for the parties submits that the controversy raised in the present petition is squarely covered by the judgment dated 30.11.2015 passed by the Division Bench of this Court in WPSB No. 494 of 2015 (Lalita Prasad Tewari Vs. Uttarakhand Payjal Sansadhan Vikas Evam Nirman Nigam) and a batch of petitions, therefore, present petition may also be disposed of in terms of aforesaid judgement.

Accordingly, the present petition is disposed of in terms of judgment dated 30.11.2015 passed by Division Bench of this Court in WPSB No. 494 of 2015 (Lalita Prasad Tewari Vs. Uttarakhand Payjal Sansadhan Vikas Evam Nirman Nigam).

(N.S. Dhanik, J.) (S.K. Mishra, ACJ.) 21.02.2022 SKS