Diwani Ram vs State Of Uttarakhand And Others
2022 Latest Caselaw 2036 UK

IN THE HIGH COURT OF UTTARAKHAND AT NAINITAL

             THE CHIEF JUSTICE SHRI VIPIN SANGHI
                             AND
            JUSTICE SHRI RAMESH CHANDRA KHULBE

                   Special Appeal No.217 OF 2022

                             07TH JULY, 2022


Diwani Ram                                            .......... Appellant

                                     Vs.

State of Uttarakhand and Others                         ...... Respondents


Presence: -
Shri Anil Anthwal and Shri Nitin Singh, learned counsel for the appellant.
Shri K.N. Joshi, learned Deputy Advocate General for the State.
Shri Rajesh Sharma, learned counsel for respondent no.7.

JUDGMENT: (Per Shri Vipin Sanghi, Chief Justice)


             After some arguments, learned counsel for the
 appellant seeks to withdraw the present appeal with liberty
 to move the State Public Services Tribunal.

 2.          The present appeal is dismissed with liberty, as
 prayed.

 3.          Pending application, if any, stands disposed of.




                                  ___________________
                                        VIPIN SANGHI, C.J.



                                                ______________
                                  RAMESH CHANDRA KHULBE, J.

Dated: 07th July, 2022 BS