WPSS/1769/2020
2022 Latest Caselaw 2958 UK

             IN THE HIGH COURT OF UTTARAKHAND
                                  AT NAINITAL
                 THE HON'BLE THE CHIEF JUSTICE SRI VIPIN SANGHI
                                          AND
                        THE HON'BLE SRI JUSTICE R.C. KHULBE

               WRIT PETITION (S/S) NO. 1769 OF 2020

                          14TH SEPTEMBER, 2022

BETWEEN:
Abdul Habib & others                                           .....Petitioners.
And

State of Uttarakhand & another                                 ....Respondents.

Counsel for the Petitioners : Mr. V.B.S. Negi, learned Senior Counsel assisted by Mr. Ankush Negi, learned counsel.

Counsel for the Respondents : Ms. Mamta Bisht, learned Deputy Advocate General for the State.

The Court made the following:

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

In the light of the judgment rendered in Writ

Petition (S/B) No.246 of 2019, dated 14.09.2022, this writ

petition is not pressed as the respondents would have to re-

determine the seniority in terms of the decision of the

Uttarakhand Public Services Tribunal before taking the

promotional exercise.

2. The writ petition is dismissed as not pressed.

(VIPIN SANGHI, C.J.)

(R.C. KHULBE, J.) Dated: 14th September, 2022 NISHANT