BHIM SINGH NAINWAL Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard Mr. M.S. Pal, Senior Advocate assisted by Mr. T.P.S. Takuli, Advocate for the petitioners, Mr. B.D. Upadhyay, Additional Advocate General for the State of Uttarakhand/respondent Nos. 1 to 4 and 7, Ms. Beena Pande, Standing Counsel present for the State of Uttar Pradesh/respondent Nos. 5 and 6. Kumaon University was earlier not a party in this case. During the course of hearing though it transpired that the University must be heard before any order could have been passed. Mr. B.D. Upadhyay, the learned counsel for the University was served with a copy of the petition and the University was formally made a party in this petition vide order dated 26.7.2011. Learned counsel for the University has very fairly stated before this Court that he need not file a counter affidavit in this case and submissions will be made only on the basis of record which is already before this Court.

(2.) Heard learned counsel for the petitioners as well as learned counsel for the respondents.

(3.) The three petitioners before this Court are working on Group-C post in the Kumaon University at Nainital.