WPSB/195/2022
2022 Latest Caselaw 3321 UK

             IN THE HIGH COURT OF UTTARAKHAND
                                  AT NAINITAL
                   HON'BLE THE CHIEF JUSTICE SRI VIPIN SANGHI
                                          AND
                     HON'BLE SRI JUSTICE MANOJ KUMAR TIWARI

                WRIT PETITION (S/B) NO. 195 OF 2022

                            13TH OCTOBER, 2022

BETWEEN:
Manoj Baloni                                                   .....Petitioner.
And

State of Uttarakhand & others                                  ....Respondents.

Counsel for the Petitioner : Mr. M.C. Pant, learned counsel.

Counsel for the Respondent nos.1 & 2 :             Mr.    Pradeep   Joshi,  learned
                                                   Additional     Chief    Standing
                                                   Counsel.

Counsel for the Respondent no.3             :      Mr. Rajendra Dobhal, learned
                                                   Senior Counsel assisted by Mr.
                                                   Shubhang    Dobhal,     learned
                                                   counsel.

Counsel for the Respondent no.4             :      Mr. Vikas Pande, learned counsel.

The Court made the following:

JUDGMENT:(per Hon'ble The Chief Justice Sri Vipin Sanghi)

It is not disputed by the learned counsels for the

respondents that the issue raised in the present writ petition

is squarely covered by the judgment rendered by this Court in

Writ Petition (S/B) No.157 of 2021, on 04.08.2022, whereby

the said writ petition was allowed by the Court.

2. Following the said decision, we allow the present

writ petition. The sealed cover containing the result of the

consideration of the petitioner's case, should be opened and

be given effect to.

3. The writ petition stands disposed of in the aforesaid

terms.

(VIPIN SANGHI, C.J.)

(MANOJ KUMAR TIWARI, J.) Dated: 13th October, 2022 NISHANT