Uttarakhand High Court
Badri Singh Bhainsora vs State Of Uttarakhand & Others on 8 December, 2014
Author: Sudhanshu Dhulia
Bench: Sudhanshu Dhulia
MCC No.897 of 2014 (Modification Application) In WPSS No.1204 of 2014 Hon'ble Sudhanshu Dhulia, J.
Mr. Yogesh Pacholia, Advocate, present for the petitioner.
Mr. N.P. Shah, learned Standing Counsel, present for the State of Uttarakhand/respondents.
A clarification/modification application has been filed by the petitioner seeking modification in the order dated 27.10.2014.
The learned Standing Counsel, Mr. N.P. Sah, who represents the State has apprised this Court that he has already apprised the Director, Sarv Shiksha Abhiyan, Uttarakhand that such Coordinators of Cluster Resource Centers and Block Resource Centers who were earlier duly selected will only be repatriated on a case to case basis and not on the basis that now a new policy has come into force. Subject to this, the modification (MCC No.897 of 2014) application stands disposed.
(Sudhanshu Dhulia, J.) 08.12.2014 ML