WPSS/1648/2018
2022 Latest Caselaw 3435 UK

                      Office Notes,
                   reports, orders or
SL.                 proceedings or
         Date                                      COURT'S OR JUDGES'S ORDERS
No                   directions and
                   Registrar's order
                    with Signatures
      20.10.2022                        WPSS No.1648 of 2018
                                        Hon'ble Alok Kumar Verma, J.

Heard Mr. P.S. Rawat, learned counsel for the petitioner and Mr. N.S. Pundir, learned Deputy Advocate General assisted by Mr. Sushil Vashistha, learned Standing Counsel for the State.

The learned counsel for the petitioner submitted that the present matter may be decided in terms of the judgment of the Hon'ble Supreme Court passed on 12.02.2020 in Civil Appeal Nos.1486-1487 of 2020, "Uttaranchal Van Shramik Sangh Ranibagh vs. State of Uttarakhand and Others".

The learned counsel for the State requested time to get instructions.

At the request of the learned counsel for the parties, list this case on 10.11.2022.

(Alok Kumar Verma, J.) 20.10.2022

Neha