Citation : 2023 Latest Caselaw 680 UK
Judgement Date : 17 March, 2023
IN THE HIGH COURT OF UTTARAKHAND
AT NAINITAL
THE HON'BLE THE CHIEF JUSTICE SRI VIPIN SANGHI
AND
THE HON'BLE SRI JUSTICE ALOK KUMAR VERMA
SPECIAL APPEAL NO. 55 OF 2023
17TH MARCH, 2023
Between:
Sudhir Kumar Dubey ...... Appellant
and
State of Uttarakhand & others ...... Respondents
Counsel for the appellant : Mr. A.S. Rawat, learned Senior
Counsel assisted by Mr. Dushyant
Mainali, learned counsel
Counsel for the respondents : Mr. Pradeep Joshi, learned
Additional Chief Standing Counsel
with Mr. S.S. Chaudhary, learned
Brief Holder for the State
The Court made the following:
JUDGMENT: (per Hon'ble The Chief Justice Sri Vipin Sanghi)
Issue notice.
Counsel for respondent Nos. 1 to 5 appears and
accepts notice.
2) The limited submission of learned Senior
Counsel for the appellant is that irregularities committed
by the Principal are not being enquired into.
3) We find that the enquiry was ordered by the
Director General, School Education, on 17.02.2023, which
2
is to be held by the Joint Director. We see no reason to
infer, at this stage, that the Joint Director would not hold
an enquiry, expeditiously.
4) Counsel for the respondents also states that the
enquiry will be held expeditiously.
5) In the light of the aforesaid statement, we see
no reason to interfere with the impugned order on any
count.
6) The appeal is disposed of in the aforesaid terms.
7) All pending applications also stands disposed of.
________________
VIPIN SANGHI, C.J.
_________________
ALOK KUMAR VERMA, J.
Dt: 17th MARCH, 2023 Negi
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