SHOORBIR SINGH PUNDIR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Petitioner was appointed as Public Notary for Tehsil Kir t i Nagar, District Tehri Gar hw al for a period of five year s vide t he Notary Certificate of Practice No. 04(08) / 2003, which was renewed from time to time. He applied for renewal of his Certificate of Practice. He deposited t he prescribed fee. The District and Sessions Judge, Tehri Garhwal had forwarded his recommendation for renewal of Notary Certificate of Practice of the petitioner. The petitionerapplication for renew al of t he Notary Certificate of Practice has been rejected vide impugned order dtd. 9/12/2024. As per the impugned order dtd. 9/12/2024, it is not binding to renew t he Notary Certificate of Practice. Therefore, t he application for renew al of the Notary Certificate of Practice of the petitioner has been rejected in view of giving opportunity to a new worthy energetic person.

(2.) Heard Mr. Vikas Kumar Guglani, learned counsel for the petitioner and Mr. Suyash Pant, learned Standing Counsel for the respondent.

(3.) Mr. Vikas Kumar Guglani, Advocate, has contended t hat the application for renew al of t he petitionercertificate cannot be rejected in an arbitrary manner. He relies upon a judgment rendered by the Division Bench of this Court in Special Appeal No. 616 of 2019, judgment dtd. 16/7/2024, passed by the co-ordinate Bench of this Court in WPMS No. 1874 of 2024, and the judgment dtd. 11/2/2025, passed by this Court in WPMS No.190 of 2025.