Uttarakhand High Court
State Of Uttarakhand & Others vs Balbeer Panwar on 10 November, 2014
Bench: V.K. Bist, U.C. Dhyani
CLMA No.11469/2014 (Delay Condonation Appl.) In SPA No. 580 of 2014 Hon'ble V.K. Bist, A.C.J. Hon'ble U.C. Dhyani, J.
Mr. P.C. Bisht, Standing Counsel for the State of Uttarakhand/appellants.
Mr. Niranjan Bhatt, Advocate for the respondent.
Heard.
There is 77 days delay in filing this special appeal. Delay condonation, being unopposed by the respondent, is allowed.
After hearing learned counsel for the parties, we are of the prima facie opinion that the Government Order dated 31.01.2004, which provides that whosoever is residing in the State of Uttarakhand and belongs to Ranwalta/Jaunpuri community shall also be issued OBC certificate, is applicable to the case of respondent.
After considering learned counsel for the parties, the stay application no.11470/2014 is rejected.
Appeal is admitted.
List this matter along with SPA No.544 of 2014 on 24.12.2014 in Daily Cause List.
In the meanwhile, it is directed that the appointment of the respondent under the OBC category shall be subject to the decision of present Special Appeal.
(U.C. Dhyani, J.) (V.K. Bist, A.C.J.) 10.11.2014 Arpan