M/S Viddut Kumar Jain vs State Of Uttarakhand And Others
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Uttarakhand High Court

M/S Viddut Kumar Jain vs State Of Uttarakhand And Others on 19 September, 2024

                                                                     2024:UHC:6754-DB




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

                                           AND

                    HON'BLE SRI JUSTICE ALOK KUMAR VERMA

             WRIT PETITION (M/B) NO. 461 OF 2024
M/s Viddut Kumar Jain                                               ...... Petitioner

                                       Versus

State of Uttarakhand and others                                     ....Respondents

Counsel for the petitioner                           :    Mr. Mani Kumar, learned
                                                          counsel.
Counsel for the State/1                              :    Mr. K.N. Joshi, learned
                                                          DAG.
Counsel for respondent nos.2 to 5                :       Mr. Pankaj Chaturvedi, Ms.
                                                          Neeti   Rana,    learned
                                                          counsels.
The Court made the following:

JUDGMENT:

(per Hon'ble the Chief Justice Ms. Ritu Bahri)

Learned counsel for the petitioner contends that the petitioner has already approached the General Manager, Uttarakhand Jal Sansthan, Bhimtal, vide Annexure No.4, dated 30.08.2024, has made a prayer for interim stay against the order dated 30.07.2024, whereby his contract has been cancelled, and he has been blacklisted.

2. Since the appeal is pending before the Competent Authority i.e. General Manager, Uttarakhand

2024:UHC:6754-DB

Jal Sansthan, Bhimtal, at this stage, this Court does not want to interfere with the order passed cancelling his contract and blacklisting.

3. However, this writ petition is being disposed of by giving directions to the General Manager, Uttarakhand Jal Sansthan, Bhimtal/respondent no.3, to give an opportunity of hearing to the petitioner, and pass orders with respect to the interim relief application within two weeks.

__________________

(RITU BAHRI, C.J.)

______________________

(ALOK KUMAR VERMA, J.)

Dated:19.09.2024 NR

NITESH

2.5.4.20=bea38a9cb7bca67cc3988

RAWA ad93d563d95c70eb77fa0ea4758e4 01cf436bdce9fb, postalCode=263001, st=UTTARAKHAND, serialNumber=F691686B3C447434

T E89897BCDC0B6567DCE4B7108B3 24FFED3C8A159F3BDD03C, cn=NITESH RAWAT Date: 2024.09.21 11:44:59 +05'30'