Narayan Singh Mehra & Another ... vs State Of Uttarakhand & Others
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Uttarakhand High Court

Narayan Singh Mehra & Another ... vs State Of Uttarakhand & Others on 25 August, 2025

                                                              2025:UHC:7506-DB

     HIGH COURT OF UTTARAKHAND AT NAINITAL
 HON'BLE THE CHIEF JUSTICE MR. G. NARENDAR
                                      AND
      HON'BLE SRI JUSTICE SUBHASH UPADHYAY
                         25TH AUGUST, 2025
        WRIT PETITION (S/B) NO. 361 OF 2025
Narayan Singh Mehra & another                                ......Petitioners.
                                  Versus
State of Uttarakhand & others                               .......Respondents.

Counsel for the Petitioners       :         Mr.   Rajendra       Dobhal,    learned
                                            Senior     Counsel   assisted   by   Mr.
                                            Bhupendra Singh Bohra, learned
                                            counsel.
Counsel for the State             :         Mr.      S.S.    Chaudhary,     learned
                                            Standing Counsel with Mr. S.M.S.
                                            Mehta, learned Brief Holder.

JUDGMENT :

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

The petitioners are calling in question

communication dated 11.08.2025, passed by

respondent no.1, whereby the competent authority has

been directed to abide by the directions of the Hon'ble

Public Services Tribunal, rendered in the case of

Nandan Singh vs. State of Uttarakhand & others,

in the matter of finalizing the seniority and granting

promotions.

2. Learned Senior Counsel would submit that

earlier a writ petition has been filed and the same is

pending before this Court, wherein the correctness and

2025:UHC:7506-DB

the legality of the judgment of the Public Services

Tribunal, has been questioned.

3. If that be an admitted position, the instant

writ petition, in our considered opinion, is not

maintainable. Merely because the Authority has sought

to implement the directions of the Tribunal, cannot

become a ground for a writ petition. It is but natural

and imperative that orders and directions of the

Tribunals and Courts be obeyed in letter and spirit.

4. It is fairly submitted that there is no interim

relief granted in the pending writ petition. If that be so,

the appropriate approach would have been to seek an

interim order in the pending writ petition and the

second writ petition, which is virtually on the same

cause of action, is impermissible.

5. In that view, the writ petition is disposed of

with liberty to the petitioners to seek appropriate

remedy.

6. The writ petition stands ordered accordingly.

7. There shall be no order as to costs.

2025:UHC:7506-DB

8. As a sequel thereto, pending application, if

any, shall stand closed.

________________

G. NARENDAR, C.J.

___________________ SUBHASH UPADHYAY, J.

Dated: 25th August, 2025 NISHANT NISHANT

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

2.5.4.20=ad3fcb5ca64340f5dd0a4c574afa0fd63133605ca57cdc00e

KUMAR c2b7462b452b326, postalCode=263001, st=UTTARAKHAND, serialNumber=7E81318F3B1BE7EAAC9370185F7C9C20892BC63A0 55CFD1961690560487E670C, cn=NISHANT KUMAR Date: 2025.08.28 11:23:16 +05'30'