Shri Sanjaya Kumar Mishra vs State Of
2023 Latest Caselaw 268 UK

SL.             Office Notes,
No.   Date   reports, orders or                   COURT'S OR JUDGE'S ORDERS
              proceedings or
               directions and
             Registrar's order
              with Signatures
                                  WPSS No. 103 of 2023
                                  Shri Sanjaya Kumar Mishra, J.

Mr. B. M. Pingal, learned counsel for the petitioner.

Mr. Ramji Shrivastava, learned counsel for the respondent no. 3.

The issue in question has already been decided by the Division Bench of this Court in 'Manish Chauhan and Another Vs. State of Uttarakhand & Another', WPSB No. 49 of 2022 on 27.07.2022 by following the judgment of the Hon'ble Supreme Court passed in the case of 'Indra Sawhney Vs. Union of India and Another, reported in AIR 1993 Supreme Court page 477'. Even, the review application filed by the State has been dismissed with certain modifications by the Division Bench on 31.08.2022.

It is apparent from the advertisement did not provide for the horizontal reservation.

Rule nisi.

There is no need to issue formal notice to the respondents as their counsel have already put their appearance on their behalf and received the copy of the brief (writ petition).

List this matter on 17.03.2023. In the interregnum, it is directed that one post shall be kept vacant till the next date of listing.

Let the counter affidavit be filed within six weeks.

Rejoinder affidavit, if any, be filed within two weeks, thereafter.

(Sanjaya Kumar Mishra, J.) 13.01.2023 (Grant urgent certified copy of this order, as per Rules) A/-