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Ranvir Singh vs State of Uttarakhand and Others

Uttarakhand High Court · Decided on 8 November 2010 · Citation: (2010) 11 UK CK 0064

HON’BLE JUDGES
V.K. Bist, J
CASE NUMBER
Writ Petition No. 384 of 2010 (S/S)
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Judgment

7 paragraphs · 353 words

V.K. Bist, J.—Heard learned Counsel for the parties.

2.

This petition has been filed by the petitioner for a direction to the respondents to permit the petitioner to work as a coordinator of the B.R.C. Gadarpur, District Udham Singh Nagar, till the regular coordinator joins the post. Further prayer has been made for restraining the respondent No. 3 from interfering in the peaceful working of the petitioner as a coordinator of the B.R.C. Gadarpur, District Udham Singh Nagar.

3.

The case of the petitioner is that the petitioner is a senior most Assistant Coordinator in Block Resource Centre (for short B.R.C.) and is entitled to work as an officiating coordinator. It is submitted by the learned Counsel for the petitioner that in view of the fact that the petitioner is senior most, he was earlier given charge of the coordinator, but now respondent No. 3 is interested to give charge to respondent No. 4 and petitioner is being deprived of his due claim.

4.

On 10th June, 2010, the Standing Counsel for the State was granted three weeks time for filing the counter affidavit, but no counter affidavit has been filed till date.

5.

Today, during the course of argument, the learned Counsel for the petitioner confined his prayer that the representation filed by him before the respondent No. 2 on 03.05.2010 (Annexure No. 9 to the writ petition) may be decided at the earliest and in terms of the same the writ petition be disposed of finally. The learned Standing Counsel for the State, Shri Dinesh Gahatori, states that the respondents have no objection, in case such direction is issued.

6.

In view of the statement of the learned Counsel for the parties, the writ petition is disposed of with a direction to the respondent No. 2 to decide the representation of the petitioner in accordance with the relevant Government Order by reasoned order, within a period of four weeks from the date of production of certified copy of the order.

7.

Interim relief application (CLMA No. 4010 of 2010) and Misc. application (CLMA No. 9171 of 2010) also stands disposed of.