WPSS/2358/2024
2025 Latest Caselaw 4728 UK

Uttarakhand High Court

WPSS/2358/2024 on 8 October, 2025

Author: Ravindra Maithani

Bench: Ravindra Maithani

                Office Notes,
             reports, orders or
SL.           proceedings or
      Date                                    COURT'S OR JUDGES'S ORDERS
No             directions and
             Registrar's order
              with Signatures

1                                 WPSS No. 2358 of 2024
                                   Hon'ble Ravindra Maithani, J.

Ms. Anita Pandey, petitioner present in person.

Mr. G.S.Negi, Additional C.S.C. for the State.

Mr. Vipul Sharma, Advocate for the respondent nos. 2 to 4.

In this matter, arguments have already been heard.

Today, the matter was fixed for orders. But, during the course of arguments, learned counsel for the respondents nos. 2 to 4 has made reference to Section 3A of the Information Technology Act, 2000 ("the Act"). It was not clear as to whether e-signatures were ever obtained by the respondents/authorities to allegedly accept the resignation of the petitioner and if it was authenticated by any electronic authentication technique, what was that technique? Therefore, on those issues the matter was to be re-heard.

Today, argument was to be heard, therefore, judgment could not be pronounced today.

Further arguments heard on applicability of the Section 3A of the Act. But, learned counsel for the respondent nos. 2 to 4 seeks some more time to argument the matter.

List this matter on 09.10.2025.

(Ravindra Maithani, J.) 08.10.2025 Jitendra