Managing Director Uttarakhand ... vs Charan Singh
2023 Latest Caselaw 204 UK

     IN THE HIGH COURT OF UTTARAKHAND AT
                   NAINITAL

        THE CHIEF JUSTICE SHRI VIPIN SANGHI
                        AND
         JUSTICE SHRI RAVINDRA MAITHANI


            SPECIAL APPEAL No.8 OF 2023

                   11th January, 2023

Managing Director Uttarakhand Transport Corporation and
Others                                   ...... Appellants
                          Vs.

Charan Singh                               ...... Respondent


Presence: -
Mr. Ashish Joshi, learned counsel for the appellants.
Ms. Neetu Singh, learned counsel for the respondent.


JUDGMENT: (Per Shri Vipin Sanghi, C.J.)


          Issue notice.

2.        Learned counsel for the respondent appears

and accepts notice.

3.        Similar order was assailed, in a batch of special

appeals, including Special Appeal No.471 of 2022, which

was disposed of on 06.01.2023. Following the said order,

we dispose of the present appeal in terms of the order

dated 06.01.2023 passed in Special Appeal No.471 of

2022.
 4.         Pending applications, if any, also stand disposed

of.


                                 ________________
                                  VIPIN SANGHI, C.J.



                        _____________________
                        RAVINDRA MAITHANI, J.

Dated: 11th January, 2023 Sukhbant