Citation : 2025 Latest Caselaw 582 UK
Judgement Date : 6 June, 2025
2025:UHC:4636-DB
IN THE HIGH COURT OF UTTARAKHAND
AT NAINITAL
HON'BLE THE CHIEF JUSTICE SRI G. NARENDAR
AND
HON'BLE SRI JUSTICE ALOK MAHRA
06TH JUNE, 2025
WRIT PETITION (S/B) No. 206 OF 2025
Mona Verma. ...Petitioner
Versus
State of Uttarakhand and others. ...Respondents
Counsel for the petitioner. : Mr. Dushyant Mainali, learned counsel.
Counsel for the respondents. Mr. S.S. Chaudhary, learned Standing :
Counsel for the State of Uttarakhand.
JUDGMENT :
(per Sri Alok Mahra, J.) The instant Writ Petition is preferred by the petitioner, challenging the vires of Rule 5(1) of the Uttarakhand (Uttar Pradesh Recruitment of Dependants of Government Servants Dying in Harness Rules, 1974) (Amendment) Rules, 2023, to the extent it restricts the scope of compassionate appointment only for the post of Junior Assistant, or equivalent post, for Category 'C' employees.
2. After arguing the matter for some time, counsel for the petitioner submits that he does not want to press the instant Writ Petition.
3. Accordingly, the instant Writ Petition is dismissed as withdrawn.
_______________ G. NARENDAR, C.J.
_____________ ALOK MAHRA, J.
Dt: 06th June, 2025 Rahul
RAHUL DN: c=IN, o=HIGH COURT OF UTTARAKHAND, ou=HIGH COURT OF UTTARAKHAND, 2.5.4.20=aa4fa3bee6691397758b14516ed3e66e 61bf4c848741983ed8c39e4145cf1dab,
PRAJAPATI postalCode=263001, st=UTTARAKHAND, serialNumber=303B55CC3063D34AC45BF8A19 2FCAD15C390A1AAD7B39857D2540AE4C28A4 898, cn=RAHUL PRAJAPATI Date: 2025.06.06 15:13:58 +05'30'
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