WPMS/2255/2024
2025 Latest Caselaw 2567 UK

Uttarakhand High Court

WPMS/2255/2024 on 19 August, 2025

Author: Pankaj Purohit

Bench: Pankaj Purohit

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                                  WPMS No.2255 of 2024
                                  Hon'ble Pankaj Purohit, J.

Mr. Ravi Sehgal, Advocate for the petitioner, through video conferencing.

2. Mr. Ajay Singh Bisht, Advocate for respondent nos.1 and 2.

3. Mr. Amar Murti Shukla, Advocate for respondent no.3.

4. Misc. Application (IA No.2 of 2025) is allowed. Counter affidavit filed on behalf of respondent nos.3 and 4 is taken on record.

5. It is contended by counsel for respondent nos.1 and 2 that it is a very strange case where the judgment and order passed by quasi judicial authority has been challenged by another quasi judicial authority, which cannot be permitted as the affected person is Central Government, who choose not to challenge the said order, which is not before this Court.

6. He relied upon certain judgments passed by various High Courts' including Co-ordinate Bench of this Court.

7. Learned counsel for the petitioner submits that he would reply to the submissions made by counsel for the respondents while appearing before this Court, physically.

8. List this case on 20.08.2025.

9. Interim order dated 02.09.2024 is extended, till the next date of listing.

(Pankaj Purohit, J.) 19.08.2025 SK