WPMS/1287/2023
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Uttarakhand High Court

WPMS/1287/2023 on 9 September, 2024

Author: Manoj Kumar Tiwari

Bench: Manoj Kumar Tiwari

                                                                                                            2024:UHC:6555
              Office Notes,
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      Date    or directions               COURT'S OR JUDGE'S ORDERS
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                               WPMS No.1287 of 2023
                               Hon'ble Manoj Kumar Tiwari, J.

Mr. B.D. Pande and Mr. Amit Kapri, Advocates for the petitioner.

Mr. Suyash Pant and Mr. J.S. Bisht, Standing Counsel for the State of Uttarakhand.

2. Learned counsel for the parties are unanimous on the point that identical issue has been decided by this Court vide judgment dated 16.07.2024 rendered in WPMS No.1874 of 2024.

3. Learned counsel for the petitioner submits that present writ petition may also be decided in terms of the said order.

4. Accordingly, the writ petition is decided in terms of order passed in WPMS No. 1874 of 2024. State Government is directed to re-consider request made by petitioner for renewal of his appointment, as per law, by passing a reasoned order, within three weeks from the date of production of certified copy of this order.

5. Till decision is taken on petitioner's application, appointment, if already not made, shall not be made.

(Manoj Kumar Tiwari, J.) 09.09.2024 Arpan

ARPAN

DN: c=IN, o=HIGH COURT OF UTTARAKHAND, ou=HIGH COURT

2.5.4.20=eabb68a3895e41937c266c23964c0485365445e3a20dd

JAISWAL db7393398f9fe45ba3e, postalCode=263001, st=UTTARAKHAND, serialNumber=060FC17022BEAE3DE215D68D9D454C5109CB98 7446351E4DF04AADAA2C2CEA66, cn=ARPAN JAISWAL Date: 2024.09.09 17:48:32 +05'30'