Harish Gulati vs State Of Uttarakhand And Others

Ravindra Maithani, J

By means of the instant petition, the petitioner seeks the following reliefs:-

“i. Issue a writ, order or direction in the nature of mandamus, commanding the respondents to provide time extension to the petitioner’s school to complete the recruitment that had earlier been stayed by the order dated 10th November 2022 (Annexure No.8), that has already been quashed and set aside by this Hon’ble Court in WPSS 62 of 2023 on 16th August 2023 (Annexure No.9).

ii. Issue a writ, order or direction in the nature of mandamus commanding the respondents to act upon the letter dated 31st January 2024, as issued by the directorate as well as the report dated 19th February 2024 (Annexure No.13) in the light of the final order and judgment dated 16th August 2023 as pronounced by this Hon’ble court in WPSS 62 of 2023 (Annexure No.9), and this Hon’ble Court’s order dated 7th April 2025 in WPMS No.947 of 2025 (Annexure No.16).

iii. Pass any other order, writ or direction which this Hon’ble Court may deem fit in the interest of Justice, Equity and Good Conscience.”

Heard learned counsel for the parties and perused the record.

At the very outset, learned counsel for the petitioner would submit that the matter is squarely covered by the judgment dated 07.04.2025, passed by this Court in WPMS No.947 of 2025, Committee of Management, Janta Inter College, Kamalpur Sanglakoti vs. State of Uttarakhand and others.

Learned counsel for the respondents admits this fact.

The matter is covered, therefore, instant petition is decided in terms of the judgment dated 07.04.2025, passed by this Court in WPMS No.947 of 2025, Committee of Management, Janta Inter College, Kamalpur Sanglakoti vs. State of Uttarakhand and others.