VIVEK GAUTAM AND OTHERS vs STATE OF UTTARAKHAND AND OTHERS

K.M. Joseph, C.J. (Oral)

Petitioners have approached this Court feeling aggrieved by they not being promoted to the posts of Principal. It is their case that there are large

number of vacancies, but the promotional exercise is not being undertaken.

We heard Mr. Bhagwat Mehra, learned counsel for the petitioners, Mr. Vikas Pandey, learned Standing Counsel for the State of Uttarakhand /

respondent nos. 1 & 2 and Mr. B.D. Kandpal, learned counsel for respondent no. 3.

After hearing the learned counsel for the parties, we are of the view that a decision must be directed to be taken on the representation of the

petitioners, which is already pending.

Accordingly, we dispose of the writ petition by directing the first respondent to consider and take a decision on Annexure-5 representation of the

petitioners in accordance with law within a period of four weeks from the date of production of a certified copy of this judgment. We also leave it

open to the petitioners to approach this Court again, if it is found necessary, seeking the same reliefs.