Amit Kumar Jakhmola And Others ... vs State Of Uttarakhand And Others
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Uttarakhand High Court

Amit Kumar Jakhmola And Others ... vs State Of Uttarakhand And Others on 5 May, 2025

Author: Ravindra Maithani

Bench: Ravindra Maithani

    HIGH COURT OF UTTARAKHAND AT NAINITAL
                     Writ Petition (S/S) No.124 of 2025

Amit Kumar Jakhmola and others                               ...Petitioners

                                      Versus


State of Uttarakhand and others                          ....Respondents


Present:
             Mr. Mukesh Rawat, Advocate for the petitioner.
             Mr. Ganesh Kandpal, D.A.G. for the State/respondents.

Hon'ble Ravindra Maithani, J.(Oral)

By means of instant petition, the petitioners have sought

the following reliefs:-

"(i) Issue a writ order or direction in the nature of mandamus or any other writ or direction, directing the respondents to consider the candidature of the petitioners for the post of Assistant Teacher, Government Primary School against the advertisement dated 11.06.2024 (annexure no.2) as per the directions and observations made by the Hon'ble Supreme Court in order dated 10.12.2024 (annexure no.1) passed in Review Petition (C) Diary No. 4961/2024, as the number of posts, so advertised vide aforesaid advertisement, are still laying vacant in the department.

(ii) Issue a writ, order or direction in the nature of mandamus commanding the respondents to conduct the counselling of the petitioners for the post of Assistant Teacher, Government Primary Schools, against the available vacancies.

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

(iv) Cost of petition may be awarded in favour of 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 in WPSS No. 91 of 2024, Lalit Mohan Arya

Vs. State of Uttarakhand and others, another connected matters.

4. This fact is admitted by the learned State counsel.

5. Since the matter is covered, instant petition is decided in

terms of the judgment dated 29.04.2025, passed in WPSS No. 91 of

2024, Lalit Mohan Arya Vs. State of Uttarakhand and others, another

connected matters.

(Ravindra Maithani, J.) 05.05.2025 Jitendra