WPSS/633/2024
2025 Latest Caselaw 2183 UK

Uttarakhand High Court

WPSS/633/2024 on 24 February, 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


                                   WPSS No. 629 of 2024
                                   WPSS No.633 of 2024
                                   WPSS No. 638 of 2024
                                   WPSS No. 639 of 2024
                                   WPSS No. 641 of 2024
                                    Hon'ble Ravindra Maithani, J.

Mr. Tapan Singh and Mr. Parikshit Saini, Advocates for the petitioners.

Mr. Narain Dutt, Standing Counsel for the State.

Learned counsel for the petitioners would submit that these matters are covered by the judgment of this Court in WPSS No.990 of 2018, Manoj Kumr Vs. State of Uttarakand and others and connected matters. It is submitted that it has been pleaded by the petitioner that it has not been denied by the respondent/State, instead they have stated that it is matter of record.

The Court wanted to know from the learned State counsel whether these matters are covered by the judgment of this Court?

He would submit that these matters are not covered.

List on 05.03.2025 as the first case after fresh for final hearing.

(Ravindra Maithani, J.) 24.02.2025 Jitendra