Sudama Prasad vs G.B. Pant University Of Agriculture And Technology, Pantnagar And Others

Alok Kumar Verma, J

Present Writ Petition has been filed under Article 226 of the Constitution of India with the following prayers:-

“(i) Issue a writ, order or direction in the nature of Mandamus directing the respondents to regularize the services of the petitioner considering the past continuous services rendered by petitioner since year 1996 with the respondent University.

(ii) To pass any other/further suitable order which this Hon’ble Court may deem fit and proper in the circumstances of the case.

(iii) Award the cost of writ petition to the petitioner.”

Heard Mr. Saurabh Kumar Padney, learned counsel for petitioner and Mr. Shubhang Dobhal, learned counsel for respondents.

As per submission of learned counsel for the parties, the present matter is covered by the order dated 06.01.2025, passed by the coordinate Bench of this Court in WPSS No.436 of 2024, “Ajay Kumar and Others Vs. State of Uttarakhand and Others”, and batch.

On the request of learned counsel for the parties, the present Writ Petition (S/S No.1759 of 2020) is disposed of in terms of the Order dated 06.01.2025, passed by the coordinate Bench of this Court in WPSS No.436 of 2024, “Ajay Kumar and Others Vs. State of Uttarakhand and Others”, and batch.