WPSB/151/2022
2022 Latest Caselaw 1578 UK

         IN THE HIGH COURT OF UTTARAKHAND
                      AT NAINITAL
        THE ACTING CHIEF JUSTICE SHRI SANJAYA KUMAR MISHRA
                                  AND
                    JUSTICE SHRI ALOK KUMAR VERMA

                 WRIT PETITION (S/B) NO. 151 OF 2022

                                21st MAY, 2022
 Between:

 Mahesh Chandra                                          ......     Petitioners

 And

 Director General of Uttarakhand
 Administrative Academy & others                        ...... Respondents

Counsel for the petitioner            :  Mr. D.S. Mehta, learned counsel
Counsel for respondent Nos. 1&2       :  Mr. B.P.S. Mer, learned Brief
                                         Holder for the State
Counsel for respondent No. 3          : Mr. Rajesh Sharma, learned counsel


 Upon hearing the learned Counsel, the Court made the
 following

 JUDGMENT:        (per the Acting Chief Justice Shri Sanjaya Kumar Mishra)



                 Learned counsel for the petitioner as well as

 learned counsel for the other respondents submits that in the

 meantime, all the dues along with interest, has been paid to

 the petitioner.      The learned counsel for the petitioner does

 not dispute the same.


 2)              Hence, the writ petition has become infructuous,

 and the same is hereby disposed of as such.


                                 ____________________________
                                  SANJAYA KUMAR MISHRA, A.C.J.


                                               _________________
                                              ALOK KUMAR VERMA, J.

st Dated: 21 MAY, 2022 Negi