WPSB/448/2022
2023 Latest Caselaw 1129 UK

      IN THE HIGH COURT OF UTTARAKHAND
                  AT NAINITAL


         THE HON'BLE THE CHIEF JUSTICE SRI VIPIN SANGHI
                                AND
             THE HON'BLE SRI JUSTICE ALOK KUMAR VERMA




              WRIT PETITION (S/B) NO. 448 OF 2022


                             25TH APRIL, 2023

Between:


Rajeev Singh Kanaujia                         ......          Petitioner


and


State of Uttarakhand & others                 ......         Respondents


Counsel for the petitioner        :   Mr. S.S. Yadav, learned counsel

Counsel for the respondents       :   Mr.    Pradeep     Joshi,   learned
                                      Additional Chief Standing Counsel
                                      for the State of Uttarakhand




The Court made the following:

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


             Counter-affidavit has been filed on behalf of

respondent No. 2.



2)           Counsel for the respondent states that in

pursuance of the order passed by                     this Court on

03.08.2022, the transfer of the petitioner to Dwarahat
                            2




has been cancelled, and he has again been asked to join

at Ramnagar.


3)         In the light of aforesaid development, this

petition has become infructuous.


4)         The writ petition is, accordingly, disposed of,

as such.



                                     ________________
                                     VIPIN SANGHI, C.J.



                                   _________________
                                 ALOK KUMAR VERMA, J.

Dt: 25th APRIL, 2023 Negi