Citation : 2023 Latest Caselaw 2141 UK
Judgement Date : 8 August, 2023
Office Notes, reports,
orders or proceedings
SL.
Date or directions and COURT'S OR JUDGES'S ORDERS
No
Registrar's order with
Signatures
WPSS No. 758 of 2023
Hon'ble Pankaj Purohit, J.
Mr. Shivanand Bhatt, learned counsel for the petitioner.
2. Mr. R.C. Joshi, learned Brief Holder for the State of Uttarakhand/respondent nos. 1 to 4.
3. Mr. Navnish Negi, learned counsel for the respondent no.5.
4. Heard learned counsel for the parties.
5. Petitioner has filed this writ petition seeking regularisation on the post of Lineman (Electrician) with respondent no.5- Nagar Palika Parishad, District Pauri Garhwal.
6. From the perusal of the record, it appears that the similar petition has been filed by the petitioner being writ petition no. 740 of 2020(S/S), Buddhi Singh Negi Vs. State of Uttarakhand and others, which has been disposed of by the Co-ordinate Bench of this Court, vide a detailed judgment and order dated 24.07.2020.
7. It is tried law that the writ petition having similar set of fact cannot be filed twice.
8. In this view of the matter, the writ petition is dismissed.
(Pankaj Purohit, J.) 08.08.2023 PN/-
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