WPSS/1425/2016
2025 Latest Caselaw 5541 UK

Uttarakhand High Court

WPSS/1425/2016 on 17 November, 2025

Author: Pankaj Purohit

Bench: Pankaj Purohit

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                                  WPSS No.1425 of 2016
                                  Hon'ble Pankaj Purohit, J.

Mr. G.P. Awasthi, Advocate for the petitioner.

2. Mr. B.S. Koranga, Brief Holder for the State-review applicant.

3. The State has filed the Review Application along with the Delay Condonation Application. On being satisfied with the reasons, so furnished, Delay Condonation Application (IA No.17115 of 2025) is allowed. Delay in filing the Review Application (MCC No.17114 of 2025) is condoned.

4. Also perused the grounds taken in the Review Application (MCC No.17114 of 2025) as also the objection filed to the same by way of miscellaneous application (IA No.17116 of 2025).

5. Having heard the learned counsel for the review applicant as well as perusal of the judgment and order sought to be reviewed, there is no ground, much less reasonable, to interfere with the said judgment. The Court has only directed to consider the services rendered by the petitioner in the Government Aided School prior to its provincialization along with other service benefits. The State has a remedy of filing the appeal before the appellate court under the High Court Rules. It is well settled that the review cannot take shape of an appeal. The State is trying to achieve something indirectly which it could not get directly.

6. In the opinion of this Court, there is no error in the

judgment sought to be reviewed. The Review Application fails and the same is, accordingly, dismissed.

7. The objection filed by the petitioner stands disposed of accordingly.

(Pankaj Purohit, J.) 17.11.2025 Ravi