GIRISH CHANDRA MAIKOTA Vs. COMMITTEE OF MANAGEMENT

JUDGEMENT

(1.) This is a bunch of the Special Appeals. The appellants have assailed the order passed by the learned Single Judge in Writ Petition (M/S) Nos. 1100 of 2015, 1101 of 2015, 1102 of 2015, whereby the writ applications seeking quashing of order dtd. 18/4/2015 passed by the Appellate Authority/Secretary Co-operative Societies Department Secretariat, Dehradun has been sought to be challenged on various grounds including the ground of lack of jurisdiction.

(2.) The learned Senior Advocate appearing in the writ cases would submit that the ratio decided in earlier cases is not applicable in this case in view of the peculiar facts of the case. However, we rely upon the judgment of this Court in Salman Badar and Others vs. State of Uttarakhand and Others, Special Appeal No. 125 of 2022 decided on 10/6/2022 by a Division Bench of this Court, in which one of us, namely, Sri S.K. Mishra, J, was a member. In that case, the Division Bench, after taking into consideration, the amended Rule 5 of Chapter VIII of The Allahabad High Court Rules, 1952 has held as follows:-

(3.) In that view of the matter, we are of the opinion that the Special Appeal, or the intra-court appeal, is not maintainable. Hence, all the Special Appeals are hereby dismissed.