Uttarakhand High Court

6Th June vs State Of Uttarakhand & Another on 6 June, 2025

                                                         2025:UHC:4608-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. 199 OF 2025

                              06TH JUNE, 2025


Thakur Ranveer Singh                               ......       Petitioner

Versus

State of Uttarakhand & another                     ......       Respondents



Counsel for the petitioner        :       Mr. Shobhit Saharia, learned counsel

Counsel for the respondents       :       Mr. P.C. Bisht, learned Additional
                                          Chief Standing Counsel for State /
                                          respondents


The Court made the following:

JUDGMENT:

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

The petitioner is before this Court expressing certain

apprehensions that on account of external factors which

delayed his promotion to Joint Commissioner, Grade 2 would

be put against him.

2) There is nothing on record to suggest that the

Department Selection Committee has either ignored the

petitioner, or has interpreted or drawn up any proceeding

holding that the petitioner is not eligible to be considered for

the post of Joint Commissioner, Grade 1 on account of his late

entry to the feeder post of Joint Commissioner, Grade 2.

2025:UHC:4608-DB

3) Be that as it may, we are of the opinion that the instant

writ petition could be disposed of by permitting the petitioner

to submit a representation to the Department Selection

Committee with a copy to the respondent No. 2. If such a

representation is made, the Department Selection Committee

shall consider the same in accordance with law, and in the

event, the petitioner is entitled to be considered in law, the

Department Selection Committee shall consider the case of the

petitioner along with all eligible candidates. In the event, the

petitioner is not entitled to be considered, the Department

Selection Committee shall assign reasons and dispose of the

representation expeditiously at any rate before concluding the

exercise for recommending promotion to the post of Joint

Commissioner, Grade 1.

4) The writ petition stands ordered accordingly.

5) There shall be no order as to costs.

6) As a sequel thereto, pending application, if any, shall

stand closed.

________________ G. NARENDAR, C.J.

____________ ALOK MAHRA, J.

Dt: 06TH JUNE, 2025 Negi

HIMANS DN: c=IN, o=HIGH COURT OF UTTARAKHAND, ou=HIGH COURT OF UTTARAKHAND, 2.5.4.20=bb3b60774012c1ef1dae20d13aaf 116e73351fdaf6878326386908a7f90d5757,

HU NEGI postalCode=263001, st=UTTARAKHAND, serialNumber=75BD9D0FB7F4A80990FC51 A722A6BC552D470EB4FD2F88DDF7C18DB

2A1524A4D, cn=HIMANSHU NEGI Date: 2025.06.12 17:11:21 +05'30'