Citation : 2023 Latest Caselaw 1181 UK
Judgement Date : 28 April, 2023
Office Notes,
reports, orders
or proceedings
SL.
Date or directions COURT'S OR JUDGES'S ORDERS
No
and Registrar's
order with
Signatures
28.04.2023 SPA No. 78 of 2022
SPA No. 105 of 2022
WPSB No. 213 of 2022
WPSB No. 671 of 2022
Hon'ble Vipin Sanghi, C.J.
Hon'ble Ravindra Maithani, J.
1. Mr. Abhilash Nainwal, learned counsel for the appellant in SPA No. 78 of 2022.
2. Dr. Kartikey Hari Gupta, learned counsel assisted by Mr. Rafat Munir Ali, Ms. Irum Zeba and Mr. Akshay Latwal, learned counsels for the appellants in SPA No. 105 of 2022, and for petitioners in WPSB No. 213 of 2022.
3. Mr. Ravi Shankar Kandpal, learned counsel for the petitioners in WPSB No. 671 of 2022.
4. Mr. C.S. Rawat, learned Chief Standing Counsel for the State of Uttarakhand
5. Mr. Yogesh Pacholia, learned counsel for the NCTE.
6. Mr. Abhijay Negi and Ms. Snigdha Tiwari, learned counsels for the interveners.
7. Mr. Shailendra Nauriyal and Ms. Priyanka Agarwal, learned counsels for UKSSSC.
8. Mr. D.K. Joshi, learned counsel for the interveners in SPA No. 78 of 2022.
9. Mr. Rajesh Joshi, learned counsel for the interveners in SPA No. 78 of 2022.
10. Further affidavit has been filed, in terms of our last order, by the Regional Director, NCTE, and we have perused the same.
11. Mr. Yogesh Pacholia, who appears for the NCTE, submits that the earlier affidavit filed by the Regional Director, NCTE was filed in a state of confusion. It has now been clarified by the NCTE, that the NCTE Regulations, 2014 bind the State Government, insofar as, Classes IX and X are concerned, even for the subject of Arts.
12. We have heard submissions at length.
13. Judgment reserved.
(Ravindra Maithani, J.) (Vipin Sanghi, C.J.)
28.04.2023 28.04.2023
Rahul
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