20Th September vs Deepak Kumar Verma & Others
2024 Latest Caselaw 2176 UK

Uttarakhand High Court

20Th September vs Deepak Kumar Verma & Others on 20 September, 2024

                                                             2024:UHC:6798-DB

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

                                     AND

                  HON'BLE SRI JUSTICE RAKESH THAPLIYAL

                  SPECIAL APPEAL NO. 839 OF 2017

                        20TH SEPTEMBER, 2024

Uttarakhand Power Corporation Ltd. & another
                                                             .....Appellants.
                                   Versus

Deepak Kumar Verma & others                                ....Respondents.
Counsel for the Appellants                 :      Mr.     Dharmendra      Barthwal,
                                                  learned counsel.

Counsel for the Respondent No.1            :      Mr.     D.S.   Mehta,    learned
                                                  counsel.

Counsel for the State                      :      Mr.     P.C.   Bisht,    learned
                                                  Additional     Chief    Standing
                                                  Counsel.

The Court made the following:
JUDGMENT:

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

Learned counsel for the respondent-writ

petitioner states that as per the application form

(Annexure-5, at Page No.38 to this writ petition),

the petitioner has applied for two posts, and one of

the posts is of Power Transmission Corporation of

Uttarakhand Ltd.

2. Learned counsel for the appellants states

that the Uttarakhand Power Corporation Ltd. is

respondent no.2 in the writ petition, and the Power 2024:UHC:6798-DB Transmission Corporation of Uttarakhand Ltd. has

not been made a party. Hence, the appellants are

not bound to consider the case of the respondent-

writ petitioner, as the respondent- writ petitioner

never applied for any post, which was in the

Uttarakhand Power Corporation Ltd.

3. Learned State Counsel has further

informed that the Committee has been constituted

on 15.11.2017, pursuant to the directions given by

this Court on 26.07.2017.

4. Keeping in view the above fact, order

dated 26.07.2017, passed by the learned Single

Judge in Writ Petition (S/S) No.28 of 2016, is being

modified to the extent that the Committee will

examine the issue of equivalence of qualification of

the respondent- writ petitioner and take a decision,

and since the application has not been made to the

present appellants, the appellants are not bound to

give any appointment.

5. The special appeal is being disposed of in

the above terms.

2024:UHC:6798-DB

6. Pending application, if any, also stands

disposed of.

(RITU BAHRI, C.J.)

(RAKESH THAPLIYAL, J.) Dated: 20th September, 2024 NISHANT

NISHANT

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

2.5.4.20=ad3fcb5ca64340f5dd0a4c574afa0fd6313360 5ca57cdc00ec2b7462b452b326, postalCode=263001,

KUMAR st=UTTARAKHAND, serialNumber=7E81318F3B1BE7EAAC9370185F7C9C 20892BC63A055CFD1961690560487E670C, cn=NISHANT KUMAR Date: 2024.09.21 11:56:53 +05'30'