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High CourtsSingle Bench(2024) 08 UK CK 0111

Kishan Dutt Semalti & Others vs State Of Uttarakhand & Others

Uttarakhand High Court · Decided on 23 August 2024

HON’BLE JUDGES
Pankaj Purohit, J
RESULT
Disposed Of
CASE NUMBER
Writ Petition (S/S) No. 1563 Of 2024
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Judgment

6 paragraphs · 187 words

Pankaj Purohit, J

1.

Heard learned counsel for the parties.

2.

By means of this writ petition, petitioners have challenged the Government Orders dated 08.12.2017 and 13.12.2017, annexure-10 to the writ petition, 16.12.2017 and 19.07.2018, annexure-8 & 9 to the writ petition as well as the order dated 04.11.2019, passed by Regional Additional Director Education, Pauri Garhwal, annexure-12 to the writ petition.

3.

Learned counsel for the petitioners submits that the controversy has been set at rest by this Court vide judgment and order dated 12.12.2023 in WPSS No.2086 of 2022 relying upon the earlier judgment of a Co-ordinate Bench dated 13.12.2021. He further submits that the Special Appeals against the aforesaid judgments have also been dismissed.

4.

Learned State Counsel submits that the controversy is squarely covered by the judgment dated 12.12.2023 rendered by this Court in WPSS No.2086 of 2022.

5.

In this view of the matter, the writ petition is disposed of in terms of the judgment and order dated 12.12.2023 passed by this Court in WPSS No.2086 of 2022. The case of the petitioners shall abide by the judgment and order dated 12.12.2023.