WPMS/2422/2022
2022 Latest Caselaw 3455 UK

      IN THE HIGH COURT OF UTTARAKHAND
                 AT NAINITAL
                      SRI JUSTICE VIPIN SANGHI, C.J.
                                  AND
                       SRI JUSTICE R.C. KHULBE, J.

21ST OCTOBER, 2022 WRIT PETITION (M/S) NO. 2422 OF 2022 Between:

Naveen Agarwal ........Petitioner.

And

State of Uttarakhand and another. ....Respondents

Counsel for the petitioner : Mr. Parikshit Saini.

Counsel for the respondents : Mr. B.P.S.Mer, learned Brief Holder for the State of Uttarakhand / respondent No. 1.

Mr. Shobhit Joshi, proxy counsel for Mr. Ashish Joshi, learned counsel for respondent Nos. 2 and 3.

Upon hearing the learned Counsel, the Court made the following

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

Issue notice.

2. Mr. B.P.S. Mer, learned Brief Holder for the State of

Uttarakhand / respondent No. 1, appears and accepts notice.

3. Mr. Shobhit Joshi, proxy counsel for Mr. Ashish

Joshi, learned counsel for respondent Nos. 2 & 3, appears and

accepts notice.

4. The limited relief sought by the petitioner is the

consideration of his representations dated 08.05.2021,

01.07.2021, 12.07.2021, 19.08.2021, 19.08.2021 and

02.08.2022 by respondent No. 2.

5. Let the said representations be considered by

respondent No. 2 on their own merits.

6. We make it clear that we have not examined the

case of the petitioner on merits, and we have not expressed

any view in that regard. The representations would be decided

by respondent No. 2 on their own merits, within the next six

weeks, and the decisions shall be communicated to the

petitioner.

7. The writ petition stands disposed of accordingly.

________________ VIPIN SANGHI, C.J.

____________ R.C. KHULBE, J.

Dt: 21st October, 2022 Rathou r