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Kanta Prasad vs State Of Uttarakhand And Others
2025 Latest Caselaw 4853 UK

Citation : 2025 Latest Caselaw 4853 UK
Judgement Date : 14 October, 2025

Uttarakhand High Court

Kanta Prasad vs State Of Uttarakhand And Others on 14 October, 2025

                                                           2025:UHC:9118-DB


       HIGH COURT OF UTTARAKHAND AT NAINITAL
     HON'BLE THE CHIEF JUSTICE MR. G. NARENDAR
                        AND
       HON'BLE SRI JUSTICE SUBHASH UPADHYAY
                  14TH OCTOBER, 2025
           SPECIAL APPEAL NO. 320 OF 2025
Kanta Prasad                           ...Appellant
Versus
State of Uttarakhand and others.       ..Respondents

Counsel for the appellant     :    Mr. Amar Murti Shukla and Mr. Ankurit
                                   Raj David, learned counsel.
Counsel for the respondents   :    Mr. P.C. Bisht, learned Additional Chief
                                   Standing Counsel for the State of
                                   Uttarakhand / respondent Nos. 1 to 3.
                                   Mr. Shivam Raturi, learned counsel
                                   holding brief of Mr. Shailendra Nauriyal,
                                   learned counsel for respondent No. 4.



JUDGMENT :

(per Mr. G. Narendar, C.J.)

Heard learned counsel for the appellant.

2. It is the case of the appellant that by oversight the

Government Order dated 08.07.2022, more particularly

Paragraph-2, which prescribes five years' service as a criteria

for being eligible to avail of study leave has not been

challenged and that merely the rejection order, i.e. the

proceedings, rejecting the Application for NOC and study

leave alone has been challenged.

3. In that view, learned counsel for the appellant

prays leave to withdraw the Appeal and file a fresh and

comprehensive petition challenging both the impugned order

and Paragraph-2 of the Government Order dated 08.07.2022.

4. Reserving such liberty, the Appeal stands dismissed

2025:UHC:9118-DB

as withdrawn.

5. Pending application, if any, also stands dismissed

accordingly.

________________

G. NARENDAR, C.J.

___________________ SUBHASH UPADHYAY, J.

Dt: 14th 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=23699ccc2fd40ad81b6fd13323779d9e3aeb1 097d17dbb53d481cabd25946eed, postalCode=263001, st=UTTARAKHAND, serialNumber=1F65499E931DF71CDAF92A40CC6179

RATHOUR B8E010331BA695239171F906FD5C45C4E8, cn=PRAVINDRA SINGH RATHOUR Date: 2025.10.16 10:45:05 +05'30'

 
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