Unknown vs Government Of Uttarakhand & Others
2024 Latest Caselaw 628 UK

Uttarakhand High Court

Unknown vs Government Of Uttarakhand & Others on 8 April, 2024

             IN THE HIGH COURT OF UTTARAKHAND
                                  AT NAINITAL
                     HON'BLE THE CHIEF JUSTICE MS. RITU BAHRI
                                          AND
                      HON'BLE SRI JUSTICE ALOK KUMAR VERMA

                  WRIT PETITION (PIL) NO. 215 OF 2023
                              08TH APRIL, 2024
In the matter of Appointment of President & Members in the
State & District Consumer Dispute Redressal Commission
                                                                      .....Petitioner.
                                       Versus

Government of Uttarakhand & others                              ....Respondents.

Counsel for the Petitioner                 :       Mr. Sandeep        Tiwari,   learned
                                                   Amicus Curiae.

Counsel for the State                      :       Mr. Amarendra Pratap Singh,
                                                   learned  Additional Advocate
                                                   General.

Counsel for the Respondent No.3            :       Mr.   C.K.       Sharma,     learned
                                                   counsel.

The Court made the following:

JUDGMENT:

(per Hon'ble The Chief Justice Ms. Ritu Bahri)

This matter relates to appointment of the President

and Members of the State and District Consumer Disputes

Redressal Commission, Uttarakhand.

2. After notice, learned counsel for respondent no.3

has placed on record copy of letters dated 07th, 10th, and 11th

January, 2024. On 12.01.2024, learned counsel for

respondent no.3 assured this Court that advertisement

inviting applications will be issued on or before 20.01.2024,

and the selection process will be concluded within four

months.

3. Learned counsel for respondent no.3 has further

informed that the written examination has already been held

on 06th and 07th April, 2024.

4. Since the selection process has already been

initiated, no further directions are required to be given.

5. In view of the above, the writ petition is disposed

of.

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

(RITU BAHRI, C.J.)

(ALOK KUMAR VERMA, J.) Dated: 08th April, 2024 NISHANT