WPSB/323/2014
2022 Latest Caselaw 3696 UK

      IN THE HIGH COURT OF UTTARAKHAND
                 AT NAINITAL
           HON'BLE THE CHIEF JUSTICE SRI VIPIN SANGHI
                              AND
                 HON'BLE SRI JUSTICE R.C. KHULBE

                        18TH NOVEMBER, 2022
          WRIT PETITION (S/B) No. 323 OF 2014

Between:

Dr. Anil Kumar.
                                                                  ...Petitioner

and

State of Uttarakhand and others.
                                                             ...Respondents

Counsel for the petitioner.         :   Mr. Birendra Singh      Adhikari,   the
                                        learned counsel.

Counsel for the respondent nos. 1   :   Mr. K.N. Joshi, the learned Deputy
to 3.                                   Advocate General and Mr. S.S.
                                        Chaudhary, the learned Brief Holder
                                        for the State of Uttarakhand.

Counsel for the respondent no. 4.   :   Mr. B.D. Kandpal, the learned counsel.


JUDGMENT : (per Sri Vipin Sanghi, C.J.)

              After some arguments, Mr. Adhikari states that

he does not wish to press this Writ Petition in the light of

the fact that the petitioner's undated representation, which

was forwarded by the respondent-University vide letter

dated 23.05.2022 to the Government, is still pending

consideration.


2.            The Writ Petition is, accordingly, dismissed as

withdrawn.           The      petitioner's    representation         may         be
 examined    and   decided   on   its   own    merits   by   the

respondents within six weeks.


3.         In sequel thereto, pending application, if any,

also stands disposed of.



                                       ________________
                                        VIPIN SANGHI, C.J.


                                             _____________
                                              R.C. KHULBE, J.

Dt: 18th November, 2022 Rahul