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WPSS/1068/2022
2026 Latest Caselaw 818 UK

Citation : 2026 Latest Caselaw 818 UK
Judgement Date : 9 February, 2026

[Cites 0, Cited by 0]

Uttarakhand High Court

WPSS/1068/2022 on 9 February, 2026

Author: Manoj Kumar Tiwari
Bench: Manoj Kumar Tiwari
                     Office Notes, reports,
SL.                orders or proceedings or
          Date                                                        COURT'S OR JUDGES'S ORDERS
No                 directions and Registrar's
                     order with Signatures


      09.02.2026
                                                WPSS No. 1068 of 2022
                                                Hon'ble Manoj Kumar Tiwari, J.

Mr. Himanshu Joshi, Advocate holding brief of Mr. Prashant Khanna, Advocate for the petitioner.

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

Mr. Pankaj Miglani, Advocate for the Selecting Body.

2. Mr. Pankaj Miglani, learned counsel appearing for Selecting Body makes statement at the Bar that writ petition has become infructuous, inasmuch as all the candidates, recommended by Selecting Body, have been appointed and now no vacancy is left to be filled.

3. Mr. Himanshu Joshi, learned counsel holding brief of Mr. Prashant Khanna, learned counsel appearing for petitioner does not dispute said submission.

4. In such view of the matter, the writ petition is dismissed as infructuous.

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

(Manoj Kumar Tiwari, J.) 09.02.2026 Mahinder/

 
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