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Nishikant Singh vs State Of Uttarakhand & Others

Uttarakhand High Court · Decided on 15 December 2022 · Citation: (2022) 12 UK CK 0056

HON’BLE JUDGES
Vipin Sanghi, CJ · Manoj Kumar Tiwari, J
RESULT
Disposed Of
CASE NUMBER
Writ Petition (S/B) No. 676 Of 2022
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Judgment

6 paragraphs · 146 words

Vipin Sanghi, CJ

1) Counsel for the respondent states that the enquiry report has been tendered by the Enquiry Officer to the State Government for its consideration on 14.12.2022. He has tendered in Court documents in this regard with copy to the counsel for the petitioner.

2) In the light of the aforesaid, we dispose of this petition.

3) The respondent should take the final decision in the matter within the next three months. It goes without saying that in case any decision is taken adverse to the interest of the petitioner, it shall be open to him to agitate the same before the appropriate forum.

4) In case, the decision is not taken within three months, it shall be open to the petitioner to press relief No. (II) before the appropriate forum.

5) Interim Relief Application (IA No. 01 of 2022) also stands disposed of.