Uttarakhand High Court

Sagar Bhandari vs State Of Uttarakhand on 9 May, 2025

                                                    2025:UHC:3746-DB

   IN THE HIGH COURT OF UTTARAKHAND
              AT NAINITAL

 HON'BLE THE CHIEF JUSTICE SRI G. NARENDAR
                    AND
      HON'BLE SRI JUSTICE ALOK MAHRA

                         09th May, 2025
       WRIT PETITION (PIL) No. 215 OF 2021


Sagar Bhandari                                        ...Petitioner

                               Versus

State of Uttarakhand
and Others                                          ...Respondents


Presence:-
None is present for the petitioner.
Mr. P.C. Bisht, learned Additional Chief Standing Counsel for
the State.
Mr. Sandeep Kothari, learned counsel for respondent nos. 2,
3 and 4.
Mr. Yogesh Pacholia, learned counsel for respondent no. 7.



----------------------------------------------------------------------

JUDGMENT:

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

Learned counsel for respondent nos. 2, 3 and 4 Mr.

Sandeep Kothari submits that the instant petition does

not survive for consideration, as the 9th respondent has

been removed from the post of Director/Principal of the

4th respondent-Institution.

2025:UHC:3746-DB

2. In that view of the matter, the submission is placed

on record. The writ petition is disposed of as having been

rendered infructuous.

_______________ G. NARENDAR, C.J.

_______________ ALOK MAHRA, J.