WPSB/480/2022
2023 Latest Caselaw 979 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. 480 OF 2022
                               11TH APRIL, 2023
BETWEEN:
Saurabh Singh Kashia                                             .....Petitioner.
And
State of Uttarakhand & another                                   ....Respondents.

Counsel for the Petitioner : Mr. M.S. Dhapola, learned counsel.

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

The Court made the following:

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

The petitioner had preferred this petition on

06.08.2022, before the conduct of mains examination,

namely Uttarakhand Combined State Civil/ Upper Sub-

ordinate Services (Preliminary) Examination-2021.

2. The petitioner, 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.

(VIPIN SANGHI, C.J.)

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