WPSB/221/2021
2022 Latest Caselaw 2843 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


                               7TH SEPTEMBER, 2022
              WRIT PETITION (S/B) No. 221 OF 2021


     Between:

     Gyan Singh Rawat                                                        ...Petitioner

     and

     State of Uttarakhand and others                                ...Respondents

     Counsel for the petitioner.   :               Mr. Dushyant Mainali, the learned counsel.

     Counsel for the respondent nos. 1 to 5:       Mr. J.C. Pandey, Standing Counsel for the State of
                                                   Uttarakhand.



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

                Learned counsel for the petitioner states that
during pendency of the petition, petitioner's pension has been
revised and his grievance does not survive, therefore, the writ
petition has become infructuous.


2.              The writ petition is dismissed as infructuous.


                                                      ___________________
                                                          VIPIN SANGHI, C. J.


                                                                    ______________
                                                       MANOJ KUMAR TIWARI, J.

Dt: 07.09.2022 Aswal/NT