Uttarakhand High Court

Unknown vs State Of Uttarakhand on 14 May, 2025

                                                 2025:UHC:3911-DB

     IN THE HIGH COURT OF UTTARAKHAND
                 AT NAINITAL

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

           WRIT PETITION (S/B) No. 117 OF 2025

                          14th May, 2025


Vivek Saunakiya                     ......                Petitioner


                              Versus


State of Uttarakhand
and Another                         ......                Respondents



Presence:-
Mr. Sandeep Kothari, learned counsel for the petitioner.
Mr. J.S. Bisht, learned Standing Counsel for the State.


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JUDGMENT:

(per Hon'ble Justice Sri Alok Mahra)

Petitioner has challenged the order dated 05.02.2025

to the extent, whereby, he has been divested of the

charge of Deputy Excise Commissioner, Udham Singh

Nagar.

2. Learned counsel for the petitioner submits that now

the Government has issued an order dated 06.05.2025,

whereby, petitioner has been given charge of Deputy

2025:UHC:3911-DB Excise Commissioner, Udham Singh Nagar/Nainital and

petitioner has taken charge of the said post.

3. In view of the above submission, the writ petition

stands dismissed as having been rendered infructuous.