SPA/21/2023
2024 Latest Caselaw 104 UK

Uttarakhand High Court

SPA/21/2023 on 20 February, 2024

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

                     SPECIAL APPEAL NO. 21 OF 2023
                               20TH APRIL, 2023
BETWEEN:
Jyoti Joshi                                                    .....Appellant.
And
State of Uttarakhand & others                                  ....Respondents.
Counsel for the Appellant                   :      Mr. Anil Kumar Joshi, learned
                                                   counsel.

Counsel for the State                       :      Mr. S.S. Chaudhary, learned Brief
                                                   Holder.

Counsel for the Respondent No.3             :      Mr. Shailendra Nauriyal, learned
                                                   counsel.

The Court made the following:

JUDGMENT:

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

Delay Condonation Application (IA No.01 of 2023)

Learned counsels for the respondents fairly do not

oppose the delay in preferring the present special appeal.

2. For the reasons stated in the affidavit filed in

support of the delay condonation application, the delay

condonation application is allowed, and the delay of 236 days

in preferring the special appeal is, hereby, condoned.

3. Issue notice. Learned counsels appear and accept

notice on behalf of the respondents.

4. The appellant has challenged the judgment dated

20.04.2022, rendered by the learned Single Judge in the

appellant's writ petition being Writ Petition (S/S) No.1937 of

2019, which has been dismissed by the learned Single Judge.

5. We had occasion to deal with another special

appeal raising same issues, and arising from the same

selection process for the same post of Computer

Programmer-cum-Operator.

6. We dispose of this appeal in terms of the judgment

rendered by us in Special Appeal No.158 of 2022 and other

connected appeals, on 19.04.2023.

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

(VIPIN SANGHI, C.J.)

(ALOK KUMAR VERMA, J.) Dated: 20th April, 2023 NISHANT