23Rd July vs State Of Uttarakhand & Others
2025 Latest Caselaw 1288 UK

Uttarakhand High Court

23Rd July vs State Of Uttarakhand & Others on 23 July, 2025

                                                         2025:UHC:6467-DB



   IN THE HIGH COURT OF UTTARAKHAND
                AT NAINITAL

            HON'BLE THE CHIEF JUSTICE SRI G. NARENDAR
                                 AND
                 HON'BLE SRI JUSTICE ALOK MAHRA



               WRIT PETITION (S/B) NO. 805 OF 2024


                              23RD JULY, 2025


Neeta Bharti                                     ......         Petitioner


Versus


State of Uttarakhand & others                     ......        Respondents



Counsel for the petitioner        :       Mr.   Dushyant    Mainali,   learned
                                          counsel

Counsel for the respondents       :       Mr. B.S. Parihar, learned Additional
                                          Chief Standing Counsel for the State



The Court made the following:


JUDGMENT:

(per Hon'ble The Chief Justice Sri G. Narendar)

Learned counsel for the petitioner submits that

in view of the judgment rendered in WPSB No. 532 of

2021, Dr. Maya Gola Vs State of Uttarakhand and others,

decided on 04.12.2024, the relief sought for by the

petitioner has also been considered, hence, the instant

writ petition has rendered superfluous.

2025:UHC:6467-DB

2) Accordingly, the writ petition is disposed of

having been rendered infructuous.

3) As a sequel thereto, pending application, if any,

shall stand closed.

________________ G. NARENDAR, C.J.

____________ ALOK MAHRA, J.

Dt: 23RD JULY, 2025 Negi

HIMANS

2.5.4.20=bb3b60774012c1ef1dae20d13aaf1 16e73351fdaf6878326386908a7f90d5757,

HU NEGI postalCode=263001, st=UTTARAKHAND, serialNumber=75BD9D0FB7F4A80990FC51A 722A6BC552D470EB4FD2F88DDF7C18DB2A 1524A4D, cn=HIMANSHU NEGI Date: 2025.07.24 14:46:29 +05'30'