Supreme Court - Daily Orders
Asha Ram Chamoli vs The State Of Uttarakhand on 10 October, 2023
Author: J.K. Maheshwari
Bench: J.K. Maheshwari
ITEM NO.22 COURT NO.13 SECTION X
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) Nos. 27802-27807/2018
(Arising out of impugned final judgment and order dated 28-06-2018
in SA No. 7/2017 28-06-2018 in SA No. 4/2017 28-06-2018 in SA No.
5/2017 28-06-2018 in SA No. 3/2017 28-06-2018 in SA No. 6/2017 28-
06-2018 in SA No. 8/2017 passed by the High Court of Uttarakhand at
Nainital)
ASHA RAM CHAMOLI Petitioner(s)
VERSUS
THE STATE OF UTTARAKHAND & ORS. Respondent(s)
Date : 10-10-2023 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE J.K. MAHESHWARI
HON'BLE MR. JUSTICE K.V. VISWANATHAN
For Petitioner(s)
Mr. Dushyant Parashar, AOR
Mr. Dinesh Pandey, Adv.
Mr. Manu Parashar, Adv.
Mrs. Neha Shanker, Adv.
For Respondent(s)
Mr. Vishwa Pal Singh, AOR
Mr. Vikas Negi, Adv.
Mr. Mukesh Kumar, Adv.
Mr. Bharpur Singh, Adv.
Mr. Shubham Saxena, Adv.
Mr. Shreyansh Singh, Adv.
Ms. Akrati Gupta, Adv.
UPON hearing the counsel the Court made the following
O R D E R
After hearing learned counsel appearing on behalf of both the parties and considering the tenor of the order Signature Not Verified Digitally signed by Nidhi Ahuja Date: 2023.10.14 dated 19.07.2012 and also the order dated 26.10.2018 passed 09:40:14 IST Reason: by this Court by which the six posts have been kept vacant, 1 SLP (C) Nos. 27802-27807/2018 we are primarily of the view that the order dated 12.10.2012 is in the teeth of the order of the Division Bench dated 19.07.2012. Therefore, the State Government has to work out the situation and accommodate the petitioners.
As prayed, eight weeks’ time is allowed. List the matter after eight weeks.
(NIDHI AHUJA) (VIRENDER SINGH)
AR-cum-PS BRANCH OFFICER
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