Kailash Mani vs State Of Uttarakhand And Others

Ravindra Maithani, J

Instant writ petition has been filed by the petitioner seeking directions that the process for recruitment to the post of Lecturer in Sociology in Inter

College Devikhal (Bhanyasu), District Pauri Garhwal (for short “the College), as initiated by an advertisement dated 05.02.2016 be concluded as

expeditiously as possible. Related reliefs have also been sought in the writ petition.

Heard learned counsel for the petitioner and learned State counsel and perused the record.

This is really a strange case. According to the writ petition, the respondent no.3 advertised the posts of Lecturer in Sociology in the College on

05.02.2016, but for one or the another reason, the process could not move further and the date for interview has yet not been fixed. In fact, directions

have also been sought that respondent no.2 may be directed to consider and decided the representation dated 23.12.2020 submitted by the petitioner

whereby it was requested that the process for interview may be concluded.

The matter was listed on 15.01.2021 when on behalf of the State time was sought for seeking instructions to explain as to why the process is so

delayed.

Today, learned counsel for the State would submit that the process has moved ahead now and the date for interview has already been fixed for

05.03.2021. Learned State counsel would submit that this statement is given on the basis of instructions received from the Chief Education Officer,

Pauri Garhwal.

The statements made by learned counsel for the State is placed on record.

In view of the statements, nothing survives and the writ petition stands disposed of.