WPSB/364/2020
2023 Latest Caselaw 795 UK

      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


              WRIT PETITION (S/B) NO. 364 OF 2020

                             23RD MARCH, 2023

Between:

Sudesh Kumar Sharma                           ......          Petitioner

and

State of Uttarakhand & others                 ......         Respondents


Counsel for the petitioner        :   Mr. Girish Chandra Joshi, learned
                                      counsel

Counsel for the respondents       :   Ms. Mamta Bisht, learned Deputy
                                      Advocate General for State of
                                      Uttarakhand / respondent No. 1

                                  :   Mr. D.S. Patni, learned Senior
                                      Counsel assisted by Mr. B.S. Bisht,
                                      learned counsel for respondent
                                      Nos. 4 and 5

                                  :   Mr. D.C.S. Rawat, learned Central
                                      Government Standing Counsel for
                                      respondent No. 7


The Court made the following:

JUDGMENT: (per Hon'ble The Chief Justice Sri Vipin Sanghi)


             The petitioner has placed on record, along

with the supplementary affidavit, the judgment of the

Supreme Court dated 04.11.2022, passed in Special

Leave Petition (C) No. 8658-8659 of 2019 (Civil Appeal

Nos. 8143 of 2022 and 8144 of 2022).
                            2




2)        Leaned counsels state that the controversy

raised in the present petition is squarely covered by the

said judgment of the Supreme Court.


3)        Learned counsel for the petitioner states that

in terms of the said judgment, the respondents have

also called for options from the employees, which the

employees have submitted.


4)        In the light of the aforesaid, we dispose of this

petition in terms of paragraph 44 of the judgment of the

Supreme Court.     The respondents shall implement the

said judgment in respect of the petitioner within four

weeks.


5)        The petition stands disposed of, accordingly.



                                      ________________
                                     VIPIN SANGHI, C.J.


                                  _________________
                                 ALOK KUMAR VERMA, J.

Dt: 23rd MARCH, 2023 Negi