RANVIR SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) THIS petition has been filed by the petitioner for a direction to the respondents to permit the petitioner to work as a coordinator of the B.R.C. Gadarpur, District Udham Singh Nagar, till the regular coordinator joins the post. Further prayer has been made for restraining the respondent no.3 from interfering in the peaceful working of the petitioner as a coordinator of the B.R.C. Gadarpur, District Udham Singh Nagar.

(3.) TODAY, during the course of argument, the learned counsel for the petitioner confined his prayer that the representation filed by him before the respondent no.2 on 03.05.2010 (Annexure no.9 to the writ petition) may be decided at the earliest and in terms of the same the writ petition be disposed of finally. The learned Standing Counsel for the State, Shri Dinesh Gahatori, states that the respondents have no objection, in case such direction is issued.