Dinesh Chandra Bhatt vs State Of Uttarakhand And Others
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Uttarakhand High Court

Dinesh Chandra Bhatt vs State Of Uttarakhand And Others on 7 May, 2025

Author: Ravindra Maithani

Bench: Ravindra Maithani

   HIGH COURT OF UTTARAKHAND AT NAINITAL

             Writ Petition No. 707 of 2025 (S/S)
Dinesh Chandra Bhatt                                    ..........Petitioner

                                     Vs.

State of Uttarakhand and others                     ........ Respondents

Present :    Mr. Rajesh Joshi, Advocate for the petitioner.
             Mr. Rajeev Singh Bisht, Additional Chief Standing Counsel for the
             State/respondents.




                                 JUDGMENT

Hon'ble Ravindra Maithani, J. (Oral)

By means of the instant petition, the petitioner

seeks the following reliefs:-

"i. Issue a writ, order or direction in the nature of mandamus or any other writ or direction, directing the respondents to consider the candidature of petitioners for the post of Assistant Teacher, Government Primary School against the advertisement dated 11.06.2024 (annexure no.12), as per the directions and observations made by the Hon'ble Supreme Court in order dated 10.12.2024 passed in Review Petition (C) Diary No.50857/2024, as the number of posts, so advertised vide aforesaid advertisement, are still laying vacant in the department.

ii. Issue a writ, order or direction in the nature of mandamus commanding the respondents to conduct the counseling of the petitioners for the post of Assistant Teacher, Government Primary Schools, against the available vacancies.

iii. Issue any other relief, which this Hon'ble Court may deem fit and proper in the circumstances of the case.

iv. Award the cost of the 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 29.04.2025, passed by

this Court in Writ Petition No.91 of 2025 (S/S), Lalit

Mohan Arya Vs. State of Uttarakhand and others; and

connected cases.

4. Learned counsel for the respondents admits

this fact.

5. Since the matter is covered, instant petition is

decided in terms of the judgment dated 29.04.2025,

passed by this Court in Writ Petition No.91 of 2025 (S/S),

Lalit Mohan Arya Vs. State of Uttarakhand and others;

and connected cases.

(Ravindra Maithani, J.) 07.05.2025 Sanjay