WPSB/609/2022
2022 Latest Caselaw 3427 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

                          20TH OCTOBER, 2022
           WRIT PETITON (S/B) No. 609 OF 2022

Between:

Vinay Kumar and others.
                                                                 ...Petitioners

and

Union of India and others.
                                                              ...Respondents

Counsel for the petitioners.        :    Mr. C.K. Sharma, the learned counsel.

Counsel for the respondent no. 1.   :    Mr. Bhuwan Bhatt, the learned
                                         Standing Counsel for the Union of
                                         India.

Counsel for the respondent nos. 2   :    Mr. Vikas Pande, the learned counsel.
and 3.

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

              Counsel for the petitioners, at the outset, states

that respondent nos. 2 and 3 have been notified as falling

within     the     jurisdiction     of    the     Central     Administrative

Tribunal.        He, therefore, seeks leave to withdraw the

present Writ Petition, with liberty to file a fresh before the

Central Administrative Tribunal.


2.            The Writ Petition is, accordingly, dismissed as

withdrawn, with liberty as aforesaid.
 3.         In sequel thereto, pending application, if any,

also stands disposed of.


4.         Counsel for the petitioners also informs that the

CAT, Allahabad, which has jurisdiction over the State of

Uttarakhand, has not been holding hearings in the State of

Uttarakhand ever since the onset of the COVID-19

pandemic.    Even though the pandemic has now receded,

the hearings in State of Uttarakhand have not resumed.


5.          We request the CAT, Allahabad to look into this

grievance, as holding hearings, physical or virtual, in

relation to cases, which fall within the jurisdiction of

Uttarakhand, at Allahabad, would cause inconvenience to

the litigants in the State of Uttarakhand.


6.         To consider the aforesaid aspect, list the matter

on 03.01.2023.


7.         Counsel for the petitioners should communicate

this order to the Registrar of the CAT, Allahabad for

information and necessary action.


                                     ________________
                                      VIPIN SANGHI, C.J.


                                             _____________
                                              R.C. KHULBE, J.

Dt: 20th October, 2022 Rahul