WPSB/108/2023
2023 Latest Caselaw 834 UK

             IN THE HIGH COURT OF UTTARAKHAND
                                  AT NAINITAL
                   HON'BLE THE CHIEF JUSTICE SRI VIPIN SANGHI
                                          AND
                      HON'BLE SRI JUSTICE ALOK KUMAR VERMA

                WRIT PETITION (S/B) NO. 108 OF 2023
                              27TH MARCH, 2023
BETWEEN:
Devesh Tiwari                                                 .....Petitioner.
And
State of Uttarakhand & others                                 ....Respondents.

Counsel for the Petitioner : Mr. Rajeev Singh Bisht, learned counsel.

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

The Court made the following:

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

The respondents have file their counter-affidavits

disclosing that the impugned termination order dated

03.03.2023 has been withdrawn.

2. In the light of the aforesaid, the present petition

has become infructuous.

3. The writ petition is dismissed as infructuous.

4. It goes without saying that the respondents shall

proceed with the matter in accordance with law, and in

accordance with the principles of natural justice.

5. Pending application, if any, also stands disposed of.

(VIPIN SANGHI, C.J.)

(ALOK KUMAR VERMA, J.) Dated: 27th March, 2023 NISHANT