Appellants vs State Of Uttarakhand And Others
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Uttarakhand High Court

Appellants vs State Of Uttarakhand And Others on 20 February, 2024

     IN THE HIGH COURT OF UTTARAKHAND
                AT NAINITAL
           HON'BLE THE CHIEF JUSTICE MS. RITU BAHRI
                             AND
             HON'BLE SRI JUSTICE RAKESH THAPLIYAL

                       20TH FEBRUARY, 2024

              SPECIAL APPEAL No. 37 OF 2015

Supad Kumar and others.
                                                                ...Appellants
                                  Versus

State of Uttarakhand and others.
                                                            ...Respondents
Counsel for the appellants.           :   Mr. Rajendra Dobhal, learned Senior
                                          Counsel assisted by Mr. Shubhang
                                          Dobhal, learned counsel

Counsel for respondent nos. 1 to 3.   :   Mr. B.S. Parihar, learned Standing
                                          Counsel for the State of Uttarakhand.

Counsel for respondent nos. 5 to 7.   :   Mr. S.K. Mandal, learned counsel.

JUDGMENT :

(per Ms. Ritu Bahri, C.J.)

Counsel for the appellants says that, during

the pendency of this Appeal, the appellants have been

appointed as ad hoc teachers in the department, under

Section 41 of the Uttarakhand School Education Act,

2006. He, therefore, submits that this Special Appeal

has rendered infructuous.

2. The Special Appeal is, accordingly, dismissed

as infructuous.

3. Pending application(s), if any, also stand

disposed of accordingly.

______________ RITU BAHRI, C.J.

___________________ RAKESH THAPLIYAL, J.

Dt: 20th February, 2024 Rahul