Citation : 2025 Latest Caselaw 660 UK
Judgement Date : 2 July, 2025
2025:UHC:5635-DB
HIGH COURT OF UTTARAKHAND AT NAINITAL
HON'BLE THE CHIEF JUSTICE MR. G. NARENDAR
AND
HON'BLE SRI JUSTICE ALOK MAHRA
02ND JULY, 2025
SPECIAL APPEAL NO. 284 OF 2024
Beena Nagaari ....Appellant
Versus
State of Uttarakhand and others. .....Respondents
Counsel for the Appellant : Mr. Vinod Tiwari and Mr. U.N. Joshi,
learned counsel.
Counsel for the State : Ms. Rajni Supyal, learned Brief Holder.
JUDGMENT :
(per Mr. G. Narendar, C.J.)
Learned counsel for the appellant submits that the
instant special appeal has rendered infructuous on account of
the appellant having exercised option for the post at Chorgaliya,
which option has been accepted and the appellant has been
transferred to the said post.
2. Submission is placed on record.
3. The special appeal is dismissed as having been
rendered infructuous.
4. There shall be no order as to costs.
5. Pending application, if any, also stands disposed of
accordingly.
________________
G. NARENDAR, C.J.
__________ ALOK MAHRA, J.
Dt: 02nd July, 2025 NISHANT
NISHANT Digitally signed by NISHANT KUMAR DN: c=IN, o=HIGH COURT OF UTTARAKHAND, ou=HIGH COURT OF UTTARAKHAND, 2.5.4.20=ad3fcb5ca64340f5dd0a4c574afa0fd63133605ca57cdc00ec2b746
KUMAR 2b452b326, postalCode=263001, st=UTTARAKHAND, serialNumber=7E81318F3B1BE7EAAC9370185F7C9C20892BC63A055CFD1 961690560487E670C, cn=NISHANT KUMAR Date: 2025.07.04 11:43:21 +05'30'
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