WPSB/246/2021
2022 Latest Caselaw 2982 UK

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

                      15TH SEPTEMBER, 2022
       WRIT PETITON (S/B) No. 246 OF 2021
Between:
Jeet Singh Rawat.                     ...Petitioner
and
State of Uttarakhand and others.   ...Respondents

Counsel for the petitioner.    :   Mr. Rakesh Thapliyal, the learned
                                   Senior Counsel assisted by Mr. Mukesh
                                   Kapruwan, the learned counsel.

Counsel for the respondents.   :   Mr. K.N. Joshi, the learned Deputy
                                   Advocate General for the State of
                                   Uttarakhand.

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

              Learned Senior Counsel for the petitioner

submits that the suspension of the petitioner has been

revoked vide order dated 09.03.2022.                A copy of the

same is tendered in Court, and the same is taken on

record.

2.            In the light of the aforesaid, this Writ Petition

has become infructuous, and is disposed of as such.

3.            In sequel thereto, pending application, if any,

also stands disposed of.


                                          ________________
                                           VIPIN SANGHI, C.J.


                                               _____________
                                                R.C. KHULBE, J.

Dt: 15th September, 2022 Rahul