CLCON/19/2016
2025 Latest Caselaw 6489 UK

Uttarakhand High Court

CLCON/19/2016 on 19 December, 2025

Author: Ravindra Maithani

Bench: Ravindra Maithani

                Office Notes,
             reports, orders or
SL.           proceedings or
      Date                                       COURT'S OR JUDGES'S ORDERS
No             directions and
             Registrar's order
              with Signatures
D1-
                                  CLCON No.401 of 2024
01
                                  CLCON No.394 of 2024
                                  CLCON No.398 of 2024
                                  CLCON No.399 of 2024
                                  CLCON No.464 of 2024
                                  Hon'ble Ravindra Maithani, J.

Mr. Anil K. Bisht and Mr. G.P. Awasthi, Advocates for the petitioners in CLCON Nos.401, 394, 398, 399 and 464 of 2024.

Mr. Ankush Kumar Tyagi, Advocate holding brief of Mr. Naman Kamboj, Advocate for the petitioner in CLCON No.464 of 2024.

Mr. Devesh Ghildiyal, Brief Holder for the State.

The respondent no.1 was requested to join the proceedings. Today, the respondent no.1, Ravinath Raman, joined the proceedings through video conferencing. He submits that in view of the contradictory decisions, the State has preferred a review application, which has recently been rejected. He submits that the benefit could not be given to the petitioners because it would be contempt of another judgment passed by the Division Bench of this Court.

At it, learned counsel for the petitioners submits that State has already complied with the directions given in SPA No.833 of 2019, State of Uttarakhand and Others Vs. Tula Singh Tariyal, decided by this Court on 08.05.2024.

To it, respondent no.1, Ravinath Raman, seeks time. He claims that he can examine the case of Tula Singh Tariyal (supra), and in case he has been given benefit, the State will approach the Finance Department for compliance. List this matter on 09.01.2026.

(Ravindra Maithani J.) 18.12.2025 RV