Citation : 2025 Latest Caselaw 4784 UK
Judgement Date : 10 October, 2025
2025:UHC:9014-DB
HIGH COURT OF UTTARAKHAND AT NAINITAL
HON'BLE THE CHIEF JUSTICE MR. G. NARENDAR
AND
HON'BLE SRI JUSTICE SUBHASH UPADHYAY
10TH OCTOBER, 2025
WRIT PETITION (S/B) NO. 443 OF 2025
Suresh Pal ......Petitioner
Versus
State of Uttarakhand and others. ..Respondents
Counsel for the petitioner : Mr. M.C. Pant, learned counsel.
Counsel for the respondents : Mr. C.S. Rawat, learned Chief Standing
Counsel with Mr. J.S. Bisht, learned
Standing Counsel for the State.
JUDGMENT :
(per Mr. G. Narendar, C.J.)
The instant writ petition is directed against an internal communication / recommendation, which, in our considered view, would not constitute a cause of action.
2. In that view, learned counsel for the petitioner prays leave to withdraw the writ petition, with liberty to file a fresh after the order is passed and re-agitate some of the other prayers sought for by the petitioner.
3. The submission is placed on record.
4. The instant writ petition is dismissed as withdrawn, with liberty as above.
5. In sequel thereto, pending application, if any, also stands dismissed.
________________
G. NARENDAR, C.J.
___________________ SUBHASH UPADHYAY, J.
Dt: 10th October, 2025 Rathour
PRAVINDRA Digitally signed by PRAVINDRA SINGH RATHOUR DN: c=IN, o=HIGH COURT OF UTTARAKHAND, ou=HIGH
COURT OF UTTARAKHAND,
SINGH 2.5.4.20=23699ccc2fd40ad81b6fd13323779d9e3aeb109 7d17dbb53d481cabd25946eed, postalCode=263001, st=UTTARAKHAND, serialNumber=1F65499E931DF71CDAF92A40CC6179B8E
RATHOUR 010331BA695239171F906FD5C45C4E8, cn=PRAVINDRA SINGH RATHOUR Date: 2025.10.13 11:30:37 +05'30'
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