WPSB/353/2022
2023 Latest Caselaw 976 UK

             IN THE HIGH COURT OF UTTARAKHAND

                                  AT NAINITAL
                   HON'BLE THE CHIEF JUSTICE SRI VIPIN SANGHI

                                          AND

                      HON'BLE SRI JUSTICE ALOK KUMAR VERMA


                WRIT PETITION (S/B) NO. 353 OF 2022

                               11TH APRIL, 2023

BETWEEN:
Tanisha & others                                                    .....Petitioners.
And

State of Uttarakhand & another                                      ....Respondents.

Counsel for the Petitioners : Mr. Aayush Gaur, proxy counsel for Mr. Dushyant Mainali, learned counsel.

Counsel for the Respondent No.1 : Mr. B.S. Parihar, learned Standing Counsel.

Counsel for the Respondent No.2 : Mr. Ashish Joshi, learned counsel.

The Court made the following:

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

The petitioners had preferred this petition on

28.06.2022, before the conduct of mains examination,

namely Uttarakhand Combined State Civil/ Upper Sub-

ordinate Services (Preliminary) Examination-2021.

2. The petitioners, however, did not peruse this

petition by removing the defects. In the meantime, the mains

examination has also been held. This petition is liable to be

dismissed, both for non-prosecution, and on the ground that

the same has become infructuous.

3. The writ petition is dismissed, as such.

4. Pending application, if any, also stands disposed of.

(VIPIN SANGHI, C.J.)

(ALOK KUMAR VERMA, J.) Dated: 11th April, 2023 NISHANT