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Ankit Kumar vs State Of Uttarakhand And Others
2025 Latest Caselaw 4561 UK

Citation : 2025 Latest Caselaw 4561 UK
Judgement Date : 23 September, 2025

Uttarakhand High Court

Ankit Kumar vs State Of Uttarakhand And Others on 23 September, 2025

Author: Ravindra Maithani
Bench: Ravindra Maithani
                                          2025:UHC:8667-DB


IN THE HIGH COURT OF UTTARAKHAND AT NAINITAL

               Special Appeal No.349 of 2021
Ankit Kumar                                    ...... Appellant

                                  Vs.

State of Uttarakhand and others          ......Respondents
                              With
               Special Appeal No.348 of 2021
Nutan Kumar                                    ...... Appellant

                                  Vs.

State of Uttarakhand and others          ......Respondents
                              With
               Special Appeal No.350 of 2021
Raj Kishor                                     ...... Appellant

                                  Vs.

State of Uttarakhand and others          ......Respondents
                              With
               Special Appeal No.351 of 2021
Arvind Kumar Tomar                             ...... Appellant

                                  Vs.

State of Uttarakhand and others          ......Respondents
                              With
               Special Appeal No.352 of 2021
Sudhir Kumar Rathore                           ...... Appellant

                                  Vs.

State of Uttarakhand and others          ......Respondents
                              With
               Special Appeal No.353 of 2021
Rajesh Kumar                                   ...... Appellant

                                  Vs.

State of Uttarakhand and others          ......Respondents
                              With
                                   2



                                            2025:UHC:8667-DB


                 Special Appeal No.354 of 2021
Arjun Singh Barnala                              ...... Appellant

                                  Vs.

State of Uttarakhand and others            ......Respondents
                              With
                 Special Appeal No.355 of 2021
Vishal Kumar Chauhan                             ...... Appellant

                                  Vs.

State of Uttarakhand and others            ......Respondents
                              With
                 Special Appeal No.356 of 2021
Praveen Singh                                    ...... Appellant

                                  Vs.

State of Uttarakhand and others            ......Respondents
                              With
                 Special Appeal No.357 of 2021
Virendra Singh                                   ...... Appellant

                                  Vs.

State of Uttarakhand and others            ......Respondents
                              With
                 Special Appeal No.358 of 2021
Pramod Singh                                     ...... Appellant

                                  Vs.

State of Uttarakhand and others            ......Respondents
                              With
                 Special Appeal No.359 of 2021
Ankit Sharma                                     ...... Appellant

                                  Vs.

State of Uttarakhand and others            ......Respondents
                              With
                 Special Appeal No.360 of 2021
                                    3



                                                      2025:UHC:8667-DB

Sachin Kumar Singh                                      ...... Appellant

                                   Vs.

State of Uttarakhand and others                     ......Respondents
                                  With
                 Special Appeal No.361 of 2021
Rakesh Singh Negi                                       ...... Appellant

                                   Vs.

State of Uttarakhand and others                     ......Respondents




Presence:
Mr. Aditya Singh, learned counsel for the appellants.
Mr. J. C. Pandey, learned Standing Counsel for the State.



Coram: Hon'ble Ravindra Maithani, J.

Hon'ble Alok Mahra, J.

Hon'ble Ravindra Maithani, J. (Oral)

The instant appeals are preferred against the judgment

dated 09.09.2020 passed by the learned Single Judge in WPSS

No.3434 of 2018, Ankit Kumar Vs. State of Uttarakhand and others,

along with bunch of cases ("the writ petitions"), by which the writ

petitions of the appellants have been dismissed by a common

judgment. The challenge is also made to judgment and final order

dated 29.10.2020 passed by the learned Single Judge, whereby

review applications filed by the appellants were dismissed.

2. Heard learned counsel for the parties and perused the file.

3. The writ petitions were filed by the appellants for quashing

an inquiry report dated 13.04.2018 and also seeking mandamus

commanding the respondents in the writ petitions, to issue

2025:UHC:8667-DB

appointment letters to the petitioners on the Post of Forest Guard in

Rajaji National Park. The writ petitions were dismissed on

09.09.2020 along with bunch of other writ petitions of similar

nature. Thereafter, the writ petitioners did file the review

applications in the writ petitions, which were dismissed on

29.10.2020. Both these judgments are impugned.

4. It is admitted fact that the writ petitions were decided

along with WPPS No.3345 of 2018 and WPSS No.3349 of 2018. In

both those writ petitions, review applications were filed and both

review applications were dismissed by the common order dated

29.10.2020. The orders passed in WPPS No.3345 of 2018 and WPSS

No.3349 of 2018 as well as the order passed on review in those writ

petitions were challenged in the SPA No.359 of 2020 (the First

Special Appeal). The First Special Appeal was decided by the

Coordinate Bench of this Court on 09.09.2021. In paragraph nos.9,

10 & 11, the Coordinate Bench observed as follows:-

"9. A bare perusal of the said provision clearly reveals that there are different grounds for reviewing the order, namely, (a) if there is a discovery of new and important matters or evidence which, after the exercise of due diligence, and which was not within the knowledge of the applicant; (b) if such important matter or evidence could not be produced by the applicant at the time when the decree was passed or order made; and (c) on account of some mistake or error apparent on the face of the record or any other sufficient reason.

10. Therefore, the learned Single Judge is not justified in observing that "since there is no error apparent on the face of the record, the Review Petition deserves to be dismissed". Since a new document, namely the final report dated 23.07.2019, was brought on record, which was not available with the appellant despite due diligence, the learned Single Judge was required to consider the said document, and if necessary, to review the order dated 09.09.2020. However, this exercise has not been carried out by the learned Single Judge.

11. For the reasons stated above, this Court set-asides the order dated 29.10.2020, passed by the learned Single Judge in Review Application (MCC No.537 of 2020), and remands the case back to the learned Single Judge with a direction to consider the final report dated 23.07.2019, and to pass the necessary order in accordance with law."

2025:UHC:8667-DB

5. Learned counsel appearing for the appellants submits that

the State has concealed the material facts in the writ petitions; they

had concealed the report dated 23.07.2019 of Chief Conservator of

Forest , which had great bearing in the merit of the writ petitions. It

is also submitted that, in fact, the review applications that were filed

by the appellants were dismissed, observing that there is no error

apparent on the face of record. It is submitted that, in fact, the

appellants have taken various other grounds in their review

applications, which were never addressed in the impugned judgment

dated 29.10.2020.

6. Learned counsel for the State submits that the writ

petitions were decided along with WPSS No.3345 of 2018 and WPSS

No.3349 of 2018 by the common judgment dated 09.09.2021. He

submits that in the writ petitions different review applications were

filed and they all were dismissed on 29.10.2020. He submits that

since in the First Special Appeal, the matter has already been

remanded back to the learned Single Judge, the instant matter also

deserves to be remanded back, as per order dated 09.09.2021

passed in the First Special Appeal.

7. The First Special Appeal was against the common

judgment passed in the petitions. Having considered the grounds

taken in the First Special Appeal, the Coordinate Bench of this Court

has remanded back two connected writ petitions for hearing to the

learned Single Judge. This Court, at this stage, may not take a

different view, therefore, this Court set asides the impugned common

order dated 29.10.2020 passed by the learned Single Judge in review

applications and remands the case back to the learned Single Judge

2025:UHC:8667-DB

with a direction to consider the Final Report dated 23.07.2019 and

to pass the necessary order, in accordance with law.

8. The Special Appeals stand disposed of accordingly.

(Alok Mahra, J.)                                                (Ravindra Maithani, J.)
  23.09.2025                                                         23.09.2025
BS
BALWANT

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

2.5.4.20=fbbd191c8bdb8b16e8ca7937deaf72a17c02fe 2eacbf28cdf4ba7ce8640c5820, postalCode=263001,

SINGH st=UTTARAKHAND, serialNumber=04E141DF4614F9A4D5F48346EB553DE 5185F418755DC00A7A13C14A680C3FA90, cn=BALWANT SINGH Date: 2025.09.25 18:56:23 +05'30'

 
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