WPSB/460/2015
2022 Latest Caselaw 3073 UK

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

21st September, 2022 WRIT PETITION (S/B) NO. 460 OF 2015 Between:

Nandan Prasad .......Petitioner. And State of Uttarakhand and others. ....Respondents

Counsel for the petitioner : None.

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

Upon hearing the learned Counsel, the Court made the following JUDGMENT : (per Sri Vipin Sanghi, C.J.)

None appears for the petitioner when the matter is called-out.

2. The reliefs sought in the writ petition are the following:-

"I. Issue a writ order or direction in nature of certiorari quashing the order dated 03.10.2015 passed by respondent no. 2 (contained as Annexure no. 1 to this petition).

II. Issue a writ order or direction in nature of mandamus commanding the respondent no. 3 to not to interfere in the peaceful and smooth functioning of the petitioner as Forest Ranger, Dharchula Forest Range falling under the administrative control of the Dy. Director Askot Wild Life Sanctuary Pithoragarh."

3. The operation of the impugned order dated

03.10.2015, whereby the petitioner was suspended, was

stayed on the very first date of hearing i.e. 16.10.2015.

4. The petitioner was 54 years' old when he

preferred the present petition in the year 2015. Therefore,

he would have superannuated by now.

5. This petition, therefore, appears to have

become infructuous. It is disposed of as such.

________________ VIPIN SANGHI, C.J.

____________ R.C. KHULBE, J.

Dt: 21st September, 2022 Rathour