Megha Kalkhuria And Others ... vs State Of Uttarakhand And Others
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Uttarakhand High Court

Megha Kalkhuria And Others ... 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. 745 of 2025 (S/S)
Megha Kalkhuria and others                          ..........Petitioners

                                      Vs.

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

Present :    Mr. Devesh Upreti, Advocate for the petitioners.
             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 by directing the respondents to consider the candidature of petitioners for the post of Assistant Teacher, Government Primary School against posts which remained vacant after completing the selection process in furtherance of the advertisements dated 10.06.2024 & 11.06.2024 (annexure no.4) as per directions and observations made by the Hon'ble Supreme Court in orders dated 10.12.2024, 05.03.2024 and observations made by this Hon'ble Court in the order dated 29.04.2025.

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 a writ, order or direction in the nature of Mandamus by directing the respondents to consider the candidature of the petitioners for the upcoming vacancies also, in case till passing the orders in the present writ petition, the vacant posts get filled up.

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

v. Award the cost of the petition to the petitioners."

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