WPSB/421/2020
2025 Latest Caselaw 3179 UK

Uttarakhand High Court

WPSB/421/2020 on 23 June, 2025

Author: Manoj Kumar Tiwari

Bench: Manoj Kumar Tiwari

                                                                                                                                          2025:UHC:5291-DB
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                             WPSB 421/2020
                             Hon'ble Manoj Kumar Tiwari, J.

Hon'ble Subhash Upadhyay, J.

Mr. Rajesh Chandra Kandpal, Advocate, for the petitioner.

Mr. K.N. Joshi, Deputy AG, for the State.

(2) Learned Counsel for the parties are ad-idem that the question involved in the present writ petition is identical to the one involved in Writ Petition (S/B) No. 409 of 2020, which was decided by coordinate Bench of this Court vide judgment dated 6.5.2024.

(3) In view of the consensus between learned Counsel for the parties, this writ petition is also decided in terms of the judgment dated 6.5.2024, passed in Writ Petition (S/B) No. 409 of 2020.

(Subhash Upadhyay, J.) (Manoj Kumar Tiwari, J.)

23.06.2025 Pr

DN: c=IN, o=HIGH COURT OF UTTARAKHAND, ou=HIGH COURT OF

PRABODH KUMAR UTTARAKHAND, 2.5.4.20=3a082a00a95aff911a9559743af8f21c50602ff6eae4e61af3aeab19 8d462503, postalCode=263001, st=UTTARAKHAND, serialNumber=0DC111E8D8CA66E16B940EFDF806ACCC1AB588052DF6F CA58C67F3C91957BE53, cn=PRABODH KUMAR Date: 2025.06.23 16:51:52 +05'30' 2025:UHC:5291-DB