WPSB/136/2022
2022 Latest Caselaw 763 UK

           IN THE HIGH COURT OF UTTARAKHAND
                                AT NAINITAL
                         SRI JUSTICE S.K. MISHRA, A.C.J.

                                        AND

                             SRI JUSTICE R.C. KHULBE, J.

WRIT PETITION (S/B) NO. 136 OF 2022

14TH MARCH, 2022

BETWEEN:

Renu Singh                                                   .....Petitioner.
And

State of Uttarakhand & others                                ....Respondents.

Counsel for the Petitioner               :      Mr. Sahil Mullick, learned
                                                counsel.

Counsel for the Respondents              :      Mr. K.N. Joshi, learned Deputy
                                                Advocate General for the State.

Upon hearing the learned Counsel, the Court made the following

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

This is the second journey of the petitioner to this

Court.

2. The earlier writ petition bearing Writ Petition (S/B)

No.546 of 2021 was disposed of by this Court on 29.11.2021

by the following order:-

"4. In that view of the matter, the writ petition is disposed of directing the District Magistrate, Dehradun the respondent no.3 to take a decision on the application filed by the petitioner for Voluntary Retirement under the Scheme and also forward the same to the Joint Director, Regional Office (Higher Education), Dehradun. The Government of Uttarakhand, Dehradun through the Principal Secretary (Higher Education) shall take a decision on the same, according to law without any further delay. The entire

exercise shall be completed within a period of 30 days from the date of production of a certified copy of this order along with a copy of the brief before the respondent nos.3 and 4, simultaneously."

3. However, when the petitioner filed a representation

to the District Magistrate, Dehradun, the District Magistrate,

Dehradun forwarded the same to the Director, Higher

Education, and not the Joint Director, Regional Office (Higher

Education), Dehradun.

4. In that view of the matter, we dispose of the writ

petition directing the Director, Higher Education,

Uttarakhand, the respondent No.2, to take a decision on the

representation of the petitioner within a time-bound period of

15 days from the date of submission of a certified copy of this

order along with a copy of the brief.

5. The learned counsel for the petitioner undertakes to

produce a certified copy of this order along with a copy of

brief before the respondent No.2 within a period of three

days.

6. Urgent certified copy of this order be issued to the

parties, today itself, on proper application.

(S.K. MISHRA, A.C.J.)

(R.C. KHULBE, J.) Dated: 14TH March, 2022 NISHANT