Mamta Saxena vs State Of Uttarakhand And Others
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Uttarakhand High Court

Mamta Saxena vs State Of Uttarakhand And Others on 10 March, 2025

Author: Ravindra Maithani

Bench: Ravindra Maithani

   HIGH COURT OF UTTARAKHAND AT NAINITAL
               Writ Petition No. 169 of 2023 (S/S)
Mamta Saxena                                                 .......Petitioner
                          Vs.
State of Uttarakhand and others                          ........ Respondents
Present :      Mr. Vinay Kumar and Ms. Sudha Tamta, Advocates for the
               petitioner.
               Mr. Ganesh Kandpal, Additional Chief Standing Counsel for the
               State of Uttarakhand/respondent nos.1 to 5.



                                  JUDGMENT

Hon'ble Ravindra Maithani, J. (Oral)

By means of the instant petition, the

petitioners seek the following reliefs:-

"(i) Issue a writ, order in the nature of Certiorari calling for record and quashing the communication dated 10th November 2022 (Annexure No.7 to the writ petition), whereby the Respondents have imposed temporary ban on all appointments in Grant in aid schools of the State.

(ii) Issue a writ, order or direction in the nature of Certiorari calling for record and quashing the communication dated 13th September 2022 (Annexure No.5 to the writ petition), whereby the Respondents have imposed temporary ban on ongoing selection process in Grant in aid schools of District Udham Singh Nagar.

(iii) Issue a writ, order or direction in the nature of Mandamus directing and commanding the Respondents State Authorities to provide time extension for completing the advertisement dated 26th July 2022 (Annexure No.2 to this writ Petition).

(iv) Issue any suitable writ, order or direction which this Hon'ble Court may deem fit and proper in the circumstances of the case.

(v) Award the cost of writ petition to the Petitioner."

2. Heard learned counsel for the parties and

perused the record.

3. At the very outset, learned counsel for the

petitioner would submit that the matter is squarely

covered by the judgment dated 16.08.2023, WPMS

No.3231 of 2022, Committee of Management R.M.P.P.

Vidhyalaya Inter College Gurukul Narsan vs. State of

Uttarakhand and others and connected cases.

4. This fact is admitted by the learned State

counsel.

5. Since, the matter is covered, instant petition is

decided in terms of the judgment dated 16.08.2023,

WPMS No.3231 of 2022, Committee of Management

R.M.P.P. Vidhyalaya Inter College Gurukul Narsan vs.

State of Uttarakhand and others and connected cases.

(Ravindra Maithani, J.) 10.03.2025 Sanjay