WPMS/2931/2025
2025 Latest Caselaw 5043 UK

Uttarakhand High Court

WPMS/2931/2025 on 28 October, 2025

Author: Manoj Kumar Tiwari

Bench: Manoj Kumar Tiwari

                                                                  2025:UHC:9478
              Office Notes,
             reports, orders
             or proceedings
SL.
      Date    or directions               COURT'S OR JUDGE'S ORDERS
No.
             and Registrar's
               order with
               Signatures
                               WPMS/2929/2025
                               With
                               WPMS/2930/2025
                               WPMS/2931/2025
                               Hon'ble Manoj Kumar Tiwari, J.

Mr. Nagesh Aggarwal, Advocate for the petitioner.

Mr. Ganesh Dutt Kandpal, Deputy Advocate General for the State.

2. Since common questions of law and fact are involved in these petitions, therefore they are heard together and are being decided by a common judgment. However, for the sake of brevity, facts of Writ Petition No. 2929 of 2025 (MS) alone are being discussed and considered.

3. Petitioner was appointed as Notary in Tehsil Vikasnagar District Dehradun in the year 2010. His certificate of practice was renewed from time to time. On 09.04.2025, petitioner submitted application for renewal of his certificate of practice. His application for renewal was rejected by Principal Secretary (Law)/Legal Remembrancer, Government of Uttarakhand vide order dated 09.08.2025 in view of policy decision taken by the State Government not to grant renewal to a Notary beyond tenure of 10 years.

4. Learned State Counsel submits that said decision was taken by the State Government to 2025:UHC:9478 grant opportunity to fresh and more energetic candidates to serve as Notary.

5. Learned counsel for the petitioner has placed reliance upon a judgment dated 08.10.2025 rendered by this Court in Writ Petition No. 7 of 2025 (MS), Sunil Kumar Goyal Vs. State of Uttarakhand and another. He submits that since the issues involved in these petitions have already been decided in the said judgment, therefore, these petitions deserve to be decided in terms of the judgment rendered in WPMS No. 7 of 2025.

6. Learned State Counsel concedes that the issue involved in these petitions have been dealt with by this Court in WPMS No. 7 of 2025, therefore, he has no objection if these petitions are decided in terms of the judgment rendered in aforesaid writ petition.

7. In such view of the matter, all the three petitions are decided in terms of the judgment dated 08.10.2025 rendered in WPMS No. 7 of 2025.

8. Pending application(s), if any, stand disposed of.

(Manoj Kumar Tiwari, J.) 28.10.2025 Mahinder/

MAHINDER SINGH DN: c=IN, o=HIGH COURT OF UTTARAKHAND, ou=HIGH COURT OF UTTARAKHAND, 2.5.4.20=da6212e6e78d94ed3134842bc6a8d6ca168979ca7b8c2f031a92d1a18b0892 3c, postalCode=263001, st=UTTARAKHAND, serialNumber=AB77B7C5B240908B392BE84F5CDD4C2AF35DC4626D305B1BC9EA4B ABA43D2B8F, cn=MAHINDER SINGH Date: 2025.10.28 17:46:56 +05'30' 2025:UHC:9478