Uttarakhand High Court
WPSS/2519/2019 on 3 January, 2022
Author: Sharad Kumar Sharma
Bench: Sharad Kumar Sharma
Office Notes,
reports, orders or
proceedings or
sl. No Date COURT'S OR JUDGES'S ORDERS
directions and
Registrar's order
with Signatures
WPSS No.2519 of 2019
Hon'ble Sharad Kumar Sharma, J.
Ms. Chetna Latwal, Advocate, for the petitioner.
Mr. Manoj Kumar, CGSC, for the Union of India.
The respondents have issued the Standing Orders while exercising their powers under the ITBP Act, Pioneer Cadre Group B and C Posts Recruitment Rules, 2010.
It has been argued by the learned counsel for the respondent that the Standing Order on which the petitioner places reliance i.e. dated 06.06.2002, was superseded by the Standing Order No.02 of 2012, and particularly, the reference has been made to paragraph No.V(n), of the Standing Order. If paragraph No.V (n) of the Standing Order is read in correlation to the supersession made by the Standing Order of 2012, in fact it was superseding the Standing Order No.05 of 2004, dated 28.12.2004, and not the Standing Order dated 06.06.2002.
Learned counsel for the respondent is directed to place on record the Rules of 2010, and the Standing Orders which had an effect of superseding the Standing Order of 06.06.2002, if any.
Put up this writ petition on 13.01.2022.
(Sharad Kumar Sharma, J.) 03.01.2022 NR/