WPSB/320/2022
2023 Latest Caselaw 207 UK

       IN THE HIGH COURT OF UTTARAKHAND
                  AT NAINITAL

                      SRI JUSTICE VIPIN SANGHI, C.J.
                                  AND
                   SRI JUSTICE RAVINDRA MAITHANI, J.

11TH JANUARY, 2023 WRIT PETITION (S/B) No. 320 OF 2022 Between:

Sandeep Kumar .......Petitioner

and

State of Uttarakhand and others. ....Respondents

Counsel for the petitioner : Mr. Vansh Sharma, proxy counsel for Mr. Bhupesh Kandpal, learned counsel.

Counsel for the respondents : Mr. K.N. Joshi, learned Deputy Advocate General for the State of Uttarakhand.

Upon hearing the learned Counsel, the Court made the following

JUDGMENT : (per Sri Vipin Sanghi, C.J.)

The limited relief sought by the petitioner in the

present writ petition is for a direction to the respondents to

decide the petitioner's representations dated 12.11.2021

and 07.01.2022 sent to the Additional Secretary,

Department of Technical Education as well as the Director,

Vigilance, and to the Secretary, Department of Technical

Education respectively.

2. In the light of the aforesaid, we dispose of this

petition with a direction to respondent No. 6 to decide the

representations of the petitioner within the next six weeks,

and communicate the decision to the petitioner.

3. We make it clear that we have not examined the

merits of the petitioner's claim in the writ petition.

________________ VIPIN SANGHI, C.J.

____________________ RAVINDRA MAITHANI, J.

Dt: 11th January, 2023 Rathour