Uttarakhand High Court

Narendra Singh Rawat vs State Of Uttarakhand & Others on 5 May, 2025

                                                          2025:UHC:3428-DB

     HIGH COURT OF UTTARAKHAND AT NAINITAL
 HON'BLE THE CHIEF JUSTICE MR. G. NARENDAR
                                     AND
            HON'BLE SRI JUSTICE ALOK MAHRA
                             05TH MAY, 2025

         WRIT PETITION (PIL) NO.20 OF 2025
Narendra Singh Rawat                                      ......Petitioner
                                Versus
State of Uttarakhand & others                         .......Respondents
Counsel for the Petitioner       :        Mr. Vinod Nautiyal, learned counsel.
Counsel for the State            :        Mr. Navin Tiwari, learned Brief
                                          Holder.
JUDGMENT :

(per Mr. G. Narendar, C.J.)

Heard learned counsel for the petitioner.

2. The petitioner has prayed for the following

prayers:-

"i. To issue a writ order or direction in the nature of mandamus commanding the respondent no.1 to 5 to relieve the respondent no.7 from the school as directed by respondent no.5 vide letter dated 02.12.2023.

ii. To issue a writ order or direction in the nature of mandamus commanding the respondent no.1 to 5 to attach the respondent no.7 to the office of respondent no.4 or any other office which the authorities deems proper so that the respondent no.7 may not influence the inquiry on the 17 allegations leveled against the respondent no.7.

iii. To direct the respondent no.1 to 5 to complete the inquiry the 17 points allegations leveled by the department against the respondent no.7 and after that take proper decision against the respondent no.7."

2025:UHC:3428-DB

3. It is apparent that private dispute is being

canvassed under the guise of a public interest. The

nature of dispute has no public interest involved, and

what is canvassed is the private rivalry between the

competing parties to the post of Principal.

4. In that view, we reject the writ petition.

5. The rejection of writ petition will not come in

the way of the petitioner to approach the appropriate

authorities.

6. As a sequel thereto, pending application, if

any, shall stand closed.

________________

G. NARENDAR, C.J.

_____________ ALOK MAHRA, J.

Dt: 05th May, 2025 NISHANT

NISHANT Digitally signed by NISHANT KUMAR DN: c=IN, o=HIGH COURT OF UTTARAKHAND, ou=HIGH COURT OF UTTARAKHAND, 2.5.4.20=ad3fcb5ca64340f5dd0a4c574afa0fd63133605ca57cdc00ec2b7462b452b326, postalCode=263001, st=UTTARAKHAND,

KUMAR serialNumber=7E81318F3B1BE7EAAC9370185F7C9C20892BC63A055CFD1961690560487E6 70C, cn=NISHANT KUMAR Date: 2025.05.13 14:36:18 +05'30'