Virender Singh Ravi vs Union Of India And Others
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Uttarakhand High Court

Virender Singh Ravi vs Union Of India And Others on 1 September, 2025

Author: Ravindra Maithani

Bench: Ravindra Maithani

                                                           2025:UHC:7735-DB


     IN THE HIGH COURT OF UTTARAKHAND AT NAINITAL

           HON'BLE JUSTICE SHRI RAVINDRA MAITHANI
                                    AND
              HON'BLE JUSTICE SHRI ALOK MAHRA

                          1st September, 2025

              WRIT PETITION (S/B) NO.88 OF 2020


Virender Singh Ravi                                           ...... Petitioner

                                     Vs.

Union of India and others                                  ......Respondents


Presence:
Ms. Jasmeet Kaur, learned counsel holding brief of Mr. M.C. Pant,
learned counsel for the petitioner.
Mr. Manoj Kumar, learned counsel for the Union of India.



(Per: Shri Alok Mahra, J.)

              Petitioner has approached this Court seeking the following

relief:-

              "(i) Issue writ rule or direction in the nature of certiorari to
              quash and set-aside the impugned judgment and order
              dated 11.02.2020 passed by Learned Tribunal in Original
              Application No.331 /00015/2015 "Virendra Singh Ravi vs.
              Union of India and others" (contained as Annexure No.1 to
              this writ petition), along with its effect and operation also,
              after calling entire records from the respondents and allow
              the Original Application in toto with all consequential
              benefits, keeping in view the facts highlighted in the body of
              the writ petition."


2.            Petitioner was appointed as Mali (Gardner) on daily wages in

the year 1989 with the respondents; that, on 03.04.1998, the services of

the petitioner were terminated; that, thereafter, petitioner approached

the    Assistant   Labour    Commissioner,     (Central)   Kaulagrah   Road,
                                                                   2
                                                                                                  2025:UHC:7735-DB

Dehradun challenging the termination order on 20.04.2010, but that

claim   was                   dismissed;                         thereafter,   the   petitioner    challenged   his

termination by filing AO No.331/00015/2015 before the Central

Administrative Tribunal Allahabad, Circuit Bench, Nainital, wherein the

claim petition of the petitioner has also been dismissed vide order dated

11.02.2020. Hence, the present writ petition.

3.                   Learned counsel for the petitioner would submit that the

petitioner has passed away, during the pendency of this writ petition.

4.                   Since the petitioner has passed away, therefore, the prayer

sought in the writ petition does not survive.

5.                   Accordingly, the writ petition is dismissed.




                                                                                RAVINDRA MAITHANI, J.

ALOK MAHRA, J.

Dated: 01.09.2025 BS BALWANT

DN: c=IN, o=HIGH COURT OF UTTARAKHAND, ou=HIGH

2.5.4.20=fbbd191c8bdb8b16e8ca7937deaf72a17c02fe2eacb f28cdf4ba7ce8640c5820, postalCode=263001,

SINGH st=UTTARAKHAND, serialNumber=04E141DF4614F9A4D5F48346EB553DE5185F 418755DC00A7A13C14A680C3FA90, cn=BALWANT SINGH Date: 2025.09.01 17:10:00 +05'30'