[Cites 0, Cited by 0]
Uttarakhand High Court
Unknown vs State Of Uttarakhand And Others on 10 December, 2025
Author: Ravindra Maithani
Bench: Ravindra Maithani
2025:UHC:10972-DB
HIGH COURT OF UTTARAKHAND AT NAINITAL
Writ Petition Service Bench No. 275 of 2024
10th December, 2025
Ram Ji Maurya .............Petitioner
Versus
State Of Uttarakhand and Others ........Respondents
----------------------------------------------------------------------
Presence:-
Mr. Anup Kumar Verma, learned counsel for the petitioner.
Mr. G.S. Negi, learned Addl. C.S.C. for the State/respondent no.1.
Mr. S.S. Lingwal, learned counsel for respondent no.2 to 6/University
through Video Conferencing.
----------------------------------------------------------------------
Coram: Hon'ble Ravindra Maithani, J.
Hon'ble Alok Mahra, J.
Hon'ble Ravindra Maithani, J. (Oral)
By means of the present petition, the petitioner
seeks the following reliefs:
(i) Issue a writ, order or direction in the nature of
certiorari summoning the records from the
G.B. Pant University of Agriculture &
Technology, Pantnagar; and quashing the
impugned orders dated 04.07.2023,
12.07.2023 and 13.07.2023 contained in
Annexure Nos.1, 2 & 3 to the writ petition
issued by the respondent nos. 1, 2 & 3, so far
as it relates to the petitioner.
(ii) Issue a writ, order or direction in the nature of
mandamus commanding the respondents not
to remove the petitioner from the post of
Professor (Agronomy), Directorate of Extension
Education pursuant to the impugned orders
dated 04.07.2023, 12.07.2023 and 13.07.2023
issued by the respondent nos. 1, 2 & 3.
(iii) Issue a writ, order or direction in the nature of
2025:UHC:10972-DB
mandamus commanding the respondents not
to deprive the petitioner of any service benefits
pursuant to the impugned orders dated
04.07.2023, 12.07.2023 and 13.07.2023.
(iv) Issue a writ, order or direction in the nature of
mandamus commanding the respondents to
allow the petitioner to continue to serve as
Professor (Agronomy), Directorate of Extension
Education till he attains the age of 65 years
with all consequential benefits.
2. Heard learned counsel for the parties and perused
the record.
3. At the very outset, learned counsel for the petitioner
would submit that the controversy has already been
concluded by the judgment dated 14.03.2024 passed by the
Division Bench of this Court in Writ Petition (S/B) No. 350 of
2023 Dr. Vinod Kumar vs. Secretary, Department of
Agriculture and Farmers Welfare, Government of
Uttarakhand, Dehradun and Others, and connected petitions.
It is further submitted that pursuant to the aforesaid
judgment, several similarly situated Teachers have already
been reinstated in service and have been extended the benefit
of the judgment dated 14.03.2024 passed in the case of Dr.
Vinod Kumar (supra).
4. Learned counsel for the University would submit that
the judgment dated 14.03.2024 in the case of Dr. Vinod
Kumar (Supra) has been challenged by the State before the
Hon'ble Supreme Court. However, he fairly concedes that the
case of the petitioner is squarely covered by the said judgment
2025:UHC:10972-DB
and that the Hon'ble Supreme Court has not stayed the effect
and operation of the judgment and order dated 14.03.2024.
5. Learned counsel for the State/respondents admits
this fact.
6. In view of the fact that similarly situated teachers
have already been granted the benefit of the judgment dated
14.03.2024 passed in the case of Dr. Vinod Kumar (Supra),
and since it is admitted that the controversy in the present
case is covered by the said judgment, and further considering
that the challenge preferred before the Hon'ble Supreme Court
has not resulted in any stay, no further adjudication is
required in the present matter.
7. Accordingly, the writ petition is disposed of in terms
of the judgment and order dated 14.03.2024 passed in Writ
Petition (S/B) No. 350 of 2023 Dr. Vinod Kumar Vs.
Secretary, Department of Agriculture and Farmers Welfare,
Government of Uttarakhand, Dehradun and Others, and
connected petitions.
(Alok Mahra, J.) (Ravindra Maithani, J.)
10.12.2025 10.12.2025
Mamta
