WPSS/227/2020
2023 Latest Caselaw 3194 UK

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                                      WPSS No. 1275 of 2020 and other connected writ petitions
                                      Hon'ble Rakesh Thapliyal, J.

1. Mr. Niranjan Bhatt, Mr. Vinay Kumar, Mr. Alok Mehra, Mr. Anil Anthwal, Mr. Mahendra Singh Rawat and Mr. D.K. Bankoti, learned counsel for the petitioners.

2. Mr. Narayan Dutt, learned Standing Counsel for the State.

3. All the learned counsel for the petitioners submits that the issues raised in this bunch of writ petitions listed today are covered by the judgment rendered by the Division Bench of this Court in Special Appeal No. 543 of 2023 decided on 13.02.2019. They further submits that without issuing any charge-sheet and without following the procedure, as prescribed under Rule 7 of the Uttarakhand Government Servant (Discipline and Appeal) Rules, 2003, as amended from time to time, their services had been terminated.

4. Mr. Narayan Dutt, learned State Counsel, submits that the issues raised in all these writ petitions are not covered by the judgment rendered by the Division Bench of this Court in Special Appeal No. 543 of 2023 decided on 13.02.2019. He further submits that due procedure has been adopted in the present cases and in some of the cases, charge-sheet was issued and response was sought from the petitioners but when no response was filed by them, notice was published in the newspaper whereby time was granted to the petitioner to file their response and when no response was filed, their services were terminated.

5. Learned counsel for both the parties seeks further time for arguments in the matter.

6. List these cases for final hearing on 31.10.2023 at 02.00 p.m.

(Rakesh Thapliyal, J.) 18.10.2023 SKS