HARISH CHANDRA SUNAL Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) By means of this Writ Petition, petitioner has sought the following reliefs:-

(2.) Petitioner had earlier filed Writ Petition (M/S) No. 983 of 2016 as Power of Attorney holder of Mr. Dinesh Chandra Bhagat and Mr. Shankar Dutt Bhagat (petitioners in the said writ petition), which was disposed of with a direction to District Magistrate, Nainital to take decision on representation moved by the petitioner. Another Writ Petition (M/S) No. 3282 of 2017 was also filed by the petitioner as Power of Attorney holder of Mr. Dinesh Chandra Bhagat and Mr. Shankar Dutt Bhagat, seeking a direction to District Magistrate, Nainital to conclude the inquiry pursuant to order passed in Writ Petition (M/S) No. 983 of 2016. The said writ petition was dismissed vide order dtd. 26/7/2018. Operative portion of the said order is reproduced below:-

(3.) Pursuant to order passed by this Court in Writ Petition (M/S) No. 983 of 2016, Additional District Magistrate, Nainital was appointed as Inquiry Officer by District Magistrate, Nainital. Now, Additional District Magistrate (Administration), Nainital has concluded the inquiry and held that the allegation made by the petitioner in his representation, that the order dtd. 16/11/1981 in Mutation Case No. 30/94 (80-81) does not exist is incorrect.