Uttarakhand Transport Corporation vs Shafiq Ahmad
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Uttarakhand High Court

Uttarakhand Transport Corporation vs Shafiq Ahmad on 20 March, 2024

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

                         20th March, 2024
           Special Appeal No. 388 of 2023

Uttarakhand Transport Corporation
and others                                           .....Appellants
                            Versus

Shafiq Ahmad                                       ........Respondent

                                With

 SPA Nos. 391/2023, 392/2023, 393/2023, 394/2023, 395/2023,
396/2023, 397/2023, 398/2023, 399/2023, 400/2023, 401/2023,
402/2023, 403/2023, 404/2023, 405/2023, 406/2023, 407/2023,
408/2023, 409/2023, 410/2023, 412/2023, 413/2023, 414/2023,
415/2023, 416/2023, 418/2023, 419/2023, 420/2023, 421/2023,
422/2023, 423/2023, 424/2023, 425/2023, 426/2023, 428/2023,
              429/2023, 430/2023 and 434/2023


Counsel for the appellant      : Mr. Ashish Joshi, learned counsel
Counsel for the respondent     : Mr. B.D. Pande, Ms. Neetu Singh and
                                 Mr. B.S. Adhikari, learned counsel

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

      Counsel      for   the   appellant     has    informed,     on
instructions, that they will take steps to get the
respondents examined from a medical board, which will
be constituted and they will comply with the directions
given by this Court. So no modification is required in the
judgment passed by the learned Single Judge.


2.    Since the Government is already taking initiative to
comply      with    this     judgment      after   referring     the
respondents for medical board, no case for contempt per
se is made out at this stage. The appellant will refer all
                                   2




the candidates before the medical board, who are not
even approached to this Court.


3.         Special Appeals stand disposed of accordingly.


4.         Pending application(s), if any, stand disposed of.


                                      ___________________________
                                                 Ritu Bahri, C.J.

___________________________ Rakesh Thapliyal, J.

Dt: 20th March, 2024 Mahinder