UTTAR PRADESH JAL VIDYUT Vs. BALBIR SINGH

JUDGEMENT

(1.) Leave granted. Feeling aggrieved and dissatisfied with the impugned judgment and order dated 26.11.2019 passed by the High Court of Uttarakhand at Nainital in Writ Petition No.1314 of 2014 (M/S) by which the High Court has dismissed the said writ petition preferred by the appellants herein without entering into the merits of the case, the original writ petitioner has preferred the present appeal.

(2.) The facts leading to the present appeal in nutshell are as under:-­

(3.) Having heard the learned counsel appearing for the respective parties and considering the impugned order passed by the High Court of Uttarakhand, we are of the opinion that the impugned order passed by the High Court dismissing the writ petition without entering into the merits of the case is unsustainable.