WPSS/1543/2025
2025 Latest Caselaw 4411 UK

Uttarakhand High Court

WPSS/1543/2025 on 18 September, 2025

Author: Manoj Kumar Tiwari

Bench: Manoj Kumar Tiwari

                                                                                                                                               2025:UHC:8332
              Office Notes,
             reports, orders
             or proceedings
SL.
      Date    or directions                                                                                        COURT'S OR JUDGE'S ORDERS
No.
             and Registrar's
               order with
               Signatures
                               WPSS 1543/2025
                               Hon'ble Manoj Kumar Tiwari, J.

Mr. M.K. Ray, Advocate, for the petitioner.

Mr. Dinesh Bankoti, Brief Holder, for the State.

(2) Learned Counsel for the parties are unanimous that the issue involved in this writ petition has been decided by this Court in WPSS No. 1426 of 2025. (3) Accordingly, the writ petition is disposed of in terms of the judgment dated 3.9.2025, rendered in WPSS No. 1426 of 2025. Petitioner shall be at liberty to make representation to the competent authority, if recovery has started from him. In case petitioner makes representation upon recovery of the amount, then the competent authority shall look into his grievance and take decision, as per law, within four months from the date of receipt of such representation.

(Manoj Kumar Tiwari, J.)

18.9.2025 Pr PRABODH

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

2.5.4.20=3a082a00a95aff911a9559743af8f21c50602ff6eae4e61af3aeab198d4625

KUMAR 03, postalCode=263001, st=UTTARAKHAND, serialNumber=0DC111E8D8CA66E16B940EFDF806ACCC1AB588052DF6FCA58C6 7F3C91957BE53, cn=PRABODH KUMAR Date: 2025.09.18 18:27:03 +05'30' 2025:UHC:8332