Uttarakhand High Court
Ramesh Chandra Joshi vs State Of Uttarakhand And Another on 19 February, 2020
Author: R.C. Khulbe
Bench: Ramesh Ranganathan, R.C. Khulbe
IN THE HIGH COURT OF UTTARAKHAND AT NAINITAL
Writ Petition (S/B) No.642 of 2013
Ramesh Chandra Joshi ......... Petitioner.
Vs.
State of Uttarakhand and another ......... Respondents.
Dated: 19th February, 2020
Coram: Hon'ble Ramesh Ranganathan, C.J.
Hon'ble R.C. Khulbe, J.
Hon'ble Ramesh Ranganathan, C.J. (Oral) Heard Mr. Alok Mahra and Mr. Manish Bisht, learned Counsel for the petitioner, and Mr. B.S. Parihar, learned Standing Counsel for the State Govt.
2. Both Mr. Alok Mehra, learned counsel for the petitioner and Mr. B.S. Parihar, learned Standing Counsel for the State Govt., would agree that, since the validity of the order of the Tribunal in Claim Petition No.30/NB of 2008 dated 18.10.2011, setting aside the order impugned therein dated 11.10.2003, has resulted in the earlier regularization order dated 22.12.2001 continuing to remain in force, the action of the first respondent, in again seeking to regularize the services of the petitioner by proceeding dated 14.02.2013, is illegal.
3. As counsel of the either side are in agreement, and as the order of the Tribunal in Claim Petition No.30/NB of 2008 dated 18.10.2011 has been affirmed by us, in our order in WPSB No.162 of 2013 dated 19.02.2020, the impugned order dated 14.02.2013 is set aside. The writ petition is allowed. However, in the circumstances, without costs.
(R.C. Khulbe, J.) (Ramesh Ranganathan, C.J.) 19.02.2020 Balwant/Sukhbant