PATEL B RAI Vs. ADDL DISTRICT JUDGE

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) THE instant writ petition has been filed for quashing the order-dated 22.5.2009 passed by the respondent no.1-Addl. District Judge (FTC-I), Dehradun in Civil Appeal No.15/2007, whereby the regular First Appeal filed by the petitioner was dismissed and the judgment and order dated 15.2.2007 passed by the trial court in O.S. No.115/1984 Patel B. Rai Vs. THE Principal Velhams Boys School, was made affirmed.

(3.) IN view of what has been stated above, I am not inclined to entertain the instant writ petition on the ground of efficacious alternate remedy available to the petitioner. The writ petition is accordingly dismissed. However, it is provided that the petitioner would be at liberty to file the second appeal, if he so wishes.