Uttarakhand High Court

WPSS/794/2025 on 15 May, 2025

Author: Ravindra Maithani

Bench: Ravindra Maithani

                Office Notes,
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14                                WPSS No.794 of 2025
                                  Hon'ble Ravindra Maithani, J.

Mr. B.M. Pingal, Advocate for the petitioners.

Mr. Narein Dutt, Standing Counsel for the State.

By means of the instant petition, the petitioner seeks directions to the respondent-authorities so that the candidature of the petitioner against the vacant posts in the ongoing counselling process for the posts of Assistant Teacher (Primary) in all the Districts of Uttarakhand may be considered in view of the directions of the Hon'ble Supreme Court passed on 05.03.2025, in Transfer Petition Nos. 42-43 of 2025, Vishwanath Vs. State of Uttarakhand and Others, and judgment and order dated 10.10.2024, passed by the Hon'ble Supreme Court in Review Petition Diary No.4961 of 2024, Vishwanath and Others Vs. State of Uttarakhand and Others.

Heard.

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 WPSS No.91 of 2025, Lalit Mohan Arya Vs. State of Uttarakhand and Others, and connected cases.

Learned State Counsel admits this fact.

Since the matter is covered, instant petition is decided in terms of the judgment dated 29.04.2025, passed by this Court in WPSS No.91 of 2025, Lalit Mohan Arya Vs. State of Uttarakhand and Others, and connected cases.

(Ravindra Maithani J.) 15.05.2025 RV