MANOJ KUMAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This Special Appeal has been filed against the judgment dtd. 15/12/2021, passed by the Learned Single Judge in Writ Petition (M/S) No. 2653 of 2021, "Ravindra Kumar vs. State of Uttarakhand and Others", whereby the writ petition has been disposed of with a direction to the Secretary Education, respondent no.1, to decide the representation of the respondent no.6-writ petitioner Ravindra Kumar.

(2.) On 23/2/2022, leave was granted to file the Special Appeal.

(3.) Heard Mr. Parikshit Saini, the learned counsel for the appellant, Mr. Anil Kumar Bisht, the learned Additional Chief Standing Counsel for the State and Mr. Rajendra Dobhal, learned Senior Advocate assisted by Mr. I.P. Gairola, the learned counsel for the respondent no.6.