WPSB/402/2021
2022 Latest Caselaw 3453 UK

      IN THE HIGH COURT OF UTTARAKHAND
                  AT NAINITAL

         THE HON'BLE THE CHIEF JUSTICE SRI VIPIN SANGHI
                                AND
          THE HON'BLE SRI JUSTICE RAMESH CHANDRA KHULBE


              WRIT PETITION (S/B) NO. 141 OF 2021

                         21st OCTOBER, 2022

Between:

Govind Rawat and others                    ......         Petitioners

and

State of Uttarakhand & others              ......        Respondents

                                WITH

              WRIT PETITION (S/B) NO. 402 OF 2021



Between:

Ajay Kumar and another                     ......         Petitioners

and

State of Uttarakhand & others              ......        Respondents

                                WITH

              WRIT PETITION (S/S) NO. 502 OF 2021



Between:

Tenji Khampa and others                    ......         Petitioners

and

State of Uttarakhand & others              ......        Respondents


Counsel for the petitioner(s)   :   Mr. D.S. Mehta, Mr. Devendra
                                    Singh Bohra and Mr. Ganesh
                                    Kandpal, learned counsels

Counsel for the respondents     :   Mr. C.S. Rawat, learned Chief
                                    Standing Counsel assisted by Mr.
                              2




                                 Vikas Pande, learned Standing
                                 Counsel and Mr. Gajendra Kumar
                                 Tripathi, learned Brief Holder for
                                 the State

                             :   Mr. Mukesh Kumar Kaparuwan,
                                 learned counsel for Uttarakhand
                                 Board of Technical Education




The Court made the following:

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



           In the light of the order passed in Writ Petition

(S/B) No. 103 of 2021, these petitions have become

infructuous.


2)         The petitions are, accordingly, disposed of as

infructuous.



                                          ________________
                                          VIPIN SANGHI, C.J.


                                               ___________
                                               R.C. KHULBE, J.

Dt: 21st OCTOBER, 2022 Negi