Ashok Saini vs State Of Uttarakhand And Others
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Uttarakhand High Court

Ashok Saini vs State Of Uttarakhand And Others on 28 February, 2024

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

                        28th February, 2024

            Special Appeal No. 24 of 2024
Ashok Saini                                      ........Appellant

                               Versus

State of Uttarakhand and others                   ........Respondents


Counsel for the appellant     : Mr. Sachin Kumar Sharma, learned
                                counsel through V.C.
Counsel for the State         : Mr. B.S. Parihar, learned Standing
                                Counsel

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

      Counsel for the State has informed that pursuant to
the order dated 29.06.2015, the representation of the
petitioner, to be appointed as 'Night Guard', has already
been decided on 16.10.2015 and the petitioner has a
fresh cause of action to challenge that order.


2.    No case for interfering in the judgment of the
learned Single Judge at this stage is made out. Hence,
the Special Appeal is being dismissed. The Delay
Condonation Application (IA/2/2024) is also dismissed.


                                    ___________________________
                                               Ritu Bahri, C.J.

__________________________ Rakesh Thapliyal, J.

Dt: 28th February, 2024 M/K