Surendra Chandra vs State Of Uttarakhand & Others
2025 Latest Caselaw 1456 UK

Uttarakhand High Court

Surendra Chandra vs State Of Uttarakhand & Others on 1 August, 2025

                                                       2025:UHC:6816-DB
      HIGH COURT OF UTTARAKHAND AT NAINITAL
     HON'BLE THE CHIEF JUSTICE MR. G. NARENDAR
                         AND
        HON'BLE SRI JUSTICE ASHISH NAITHANI
                   31ST JULY, 2025
           SPECIAL APPEAL NO. 110 OF 2025
Surendra Chandra                       ....Appellant
                         Versus
State of Uttarakhand & others        .....Respondents
                          WITH
           SPECIAL APPEAL NO. 366 OF 2024
           SPECIAL APPEAL NO. 368 OF 2024
           SPECIAL APPEAL NO. 370 OF 2024
           SPECIAL APPEAL NO. 371 OF 2024
            SPECIAL APPEAL NO. 23 OF 2025
Counsel for the Appellants   :    Mr. Anil Anthwal and Mr. Lalit
                                  Samant and Ms. Ruchika Negi,
                                  learned counsels.
Counsel for the State        :    Mr. P.C. Bisht and Mr. B.S. Parihar,
                                  learned Additional Chief Standing
                                  Counsels with Mr. S.M.S. Mehta,
                                  learned Brief Holder.


COMMON JUDGMENT :

(per Mr. G. Narendar, C.J.)

Delay Condonation Applications (IA Nos.01/2024 and 01/2025)

For the reasons stated in the Applications seeking

condonation of delay, the delay in preferring the aforementioned

Special Appeals is condoned. Accordingly, the Applications (IA

Nos.01 and 2024 and 01 of 2025) seeking condonation of delay,

stand allowed.

2. So far as the above special appeals are concerned, it

is seen that the basis for termination of the petitioners'/

appellants' services, is the letter dated 25.05.2018, issued by

the Chaudhary Charan Singh University, Meerut, which has

stated that B.Ed. degree/ mark-sheet does not tally with the

enrolment and confidential record maintained by the said

University. In the absence of challenge to this foundational fact,

2025:UHC:6816-DB we are unable to comprehend as to how any relief can be

granted to a consequential order of removal which, admittedly,

is premised on the opinion of the University.

3. It is also not in dispute that the letter was issued

pursuant to the inquiry by the Special Investigation Team

constituted for unearthing such unjustified/ illegal

appointments.

4. In that view, learned counsels for the appellants pray

leave to withdraw the instant special appeals with liberty to file

fresh petitions calling in question the letter of the University

dated 25.05.2018.

5. Reserving such liberty, the special appeals are

dismissed as withdrawn.

6. There shall be no order as to costs.

7. Pending application, if any, also stands disposed of

accordingly.

________________

G. NARENDAR, C.J.

________________ ASHISH NAITHANI, J.

Dated: 31st July, 2025 NISHANT

NISHANT KUMAR DN: c=IN, o=HIGH COURT OF UTTARAKHAND, ou=HIGH COURT OF UTTARAKHAND, 2.5.4.20=ad3fcb5ca64340f5dd0a4c574afa0fd63133605ca57cdc00ec2b7462b452b326, postalCode=263001, st=UTTARAKHAND, serialNumber=7E81318F3B1BE7EAAC9370185F7C9C20892BC63A055CFD19616905604 87E670C, cn=NISHANT KUMAR Date: 2025.08.04 17:05:04 +05'30'