Unknown vs State Of Uttarakhand And Others
2025 Latest Caselaw 3379 UK

Uttarakhand High Court

Unknown vs State Of Uttarakhand And Others on 27 June, 2025

                                                       2025:UHC:5487-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 (PUBLIC INTEREST LITIGATION) NO.
                            107 OF 2025


                              27th JUNE, 2025


Jagpal Singh                           ......             Petitioner



Versus



State of Uttarakhand And Others              ......             Respondents


Presence:-
Ms. Anupriya Kukreti, learned counsel for the petitioner.
Mr. P.C. Bisht, learned Additional Chief Standing Counsel alongwith Mr.
Sachin Mohan Singh Mehta, learned Brief Holder for the State of
Uttarakhand.

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JUDGMENT:

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

The petition is preferred for the issuance of the writ of

quo-warranto.

2. Learned Additional Chief Standing Counsel submits that

the 4th respondent retired nearly a decade ago. In that view of

the matter, the prayer for quo-warranto cannot be sustained.

2025:UHC:5487-DB

3. In that view of the matter and in view of the fact that the

respondent is not an occupant of any office, the prayer for

quo-warranto, in our opinion, is not maintainable.

4. Accordingly, the writ petition stands rejected.

________________ G. NARENDAR, C.J.

____________ ALOK MAHRA, J.

Dt: 27th June, 2025 Ujjwal