Citation : 2025 Latest Caselaw 1576 UK
Judgement Date : 8 January, 2025
2025:UHC:281
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Signa t ur e s
WPSS No. 2498 of 2024
Hon'ble Rakesh Thapliyal, J.
1. Mr. Mahesh Bhatt, learned counsel for the petitioner.
2. Mr. Lalit Samant, learned counsel for the Uttarakhand Transport Corporation/ respondents.
3. Learned counsel for the petitioner submits that the issue as raised in the present petition is squarely covered by the judgment dated 04.04.2024 rendered by the Division Bench of this Court in bunch of Special Appeals, the leading one is Special Appeal No. 245 of 2022, Managing Director, Uttarakhand Transport Corporation and others vs. Ashok Kumar Saxena.
4. Mr. Lalit Samant, learned counsel, who appears for the Uttarakhand Transport Corporation, have not disputed this fact and also submits that the issue as raised in this petition is squarely covered by the said judgment.
5. In view of the statement as given, the present writ petition is disposed of in terms of judgment passed by the Division Bench of this Court dated 04.04.2024 in bunch of Special Appeal No. 245 of 2022, Managing Director, Uttarakhand Transport Corporation and others vs. Ashok Kumar Saxena.
(Rakesh Thapliyal, J.) 08.01.2025 PR
DN: c=IN, o=HIGH COURT OF UTTARAKHAND, ou=HIGH
POOJA COURT OF UTTARAKHAND, 2.5.4.20=20de6817a968f6b259137535cd20ae0aabc071 792cf3b967c166f1f9777d2df9, postalCode=263001, st=UTTARAKHAND, serialNumber=C1F86C3C515DA418A38C7E1A60389068 B79D0D8CDF244993ED8CB408A9121FC3, cn=POOJA Date: 2025.01.12 11:50:41 +05'30' 2025:UHC:281
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