Sanjay Singh Rana vs State Of Uttarakhand And Others
2024 Latest Caselaw 374 UK

Uttarakhand High Court

Sanjay Singh Rana vs State Of Uttarakhand And Others on 18 March, 2024

     IN THE HIGH COURT OF UTTARAKHAND
                AT NAINITAL
                     MS. JUSTICE RITU BAHRI, C.J.
                                AND
                      MR. PANKAJ PUROHIT, J.


                            18th MARCH, 2024
              SPECIAL APPEAL NO. 59 OF 2024

Sanjay Singh Rana                                          .....Appellant

Versus

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


Counsel for the appellant            :    Mr. D.S. Patni, learned Senior Counsel
                                          assisted by Mr. Piyush Garg, learned
                                          counsel.
Counsel for the respondents          :    Mr.    Gajendra     Tripathi,  learned
                                          Standing Counsel for the State.
                                          Mr. Shobhit Saharia, learned counsel
                                          for respondent No. 2.
                                          Mr. Sandeep Kothari, learned counsel
                                          for respondent Nos. 4 & 5.
                                          Mr. Vikas Bahuguna, learned counsel
                                          for respondent No. 6.
                                          Mr. D.C.S. Rawat, learned counsel for
                                          respondent No. 7.



Upon hearing the learned Counsel, the Court
made the following
JUDGMENT :

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

After declaration of election on 20th December,

2023, the election has already taken place and the

result has been declared.

2. The appellant has an alternative remedy to

challenge it before the competent Authority. The

appellant can also take the plea before the competent

Authority whether at the time of election, unamended

rules were applicable or amended rules were applicable. The competent authority will take an

independent view and will not be influenced by the

observations made in the judgment of the learned

Single Judge.

3. With these observations, the Special Appeal is disposed of.

_____________ RITU BAHRI, C.J.

__________________ PANKAJ PUROHIT, J.

Dt: 18th March, 2024 Rathour