Uttarakhand High Court

SPA/687/2017 on 1 May, 2025

Bench: Manoj Kumar Tiwari, Vivek Bharti Sharma

                                                                  2025:UHC:3350-DB
              Office Notes,
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      Date    or directions                COURT'S OR JUDGE'S ORDERS
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                               SPA No. 687 of 2017
                               Hon'ble Manoj Kumar Tiwari, J.

Hon'ble Vivek Bharti Sharma, J.

Ms. Neeti Rana, learned counsel appearing for appellant.

2. Mr. D. S. Bora, learned Standing Counsel for the State.

3. Mr. Ishwari Dutt Paliwal, learned counsel for writ petitioner (respondent no.1 herein).

4. Learned counsel appearing for writ petitioner (respondent no.1 herein) makes a statement at Bar that subsequent to passing of the impugned judgment, his client was offered appointment of Assistant Teacher (Primary) and he has now been serving as Assistant Teacher (Primary) in Education Department, District Nainital. He, thus, submits that in view of the subsequent development, this special appeal has become infructuous.

5. In view of the statement made by learned counsel for the writ petitioner (respondent no.1 herein), the special appeal is dismissed as infructuous.

(Vivek Bharti Sharma, J.) (Manoj Kumar Tiwari, J.) 01.05.2025 SS/Akash