SURENDRA SINGH NEGI Vs. STATE OF UTTARANCHAL

JUDGEMENT

(1.) HEARD Sri Atul Bahuguna, Advocate for the petitioners as well as Sri K.P. Upadhyay, Additional Chief Standing Counsel for the State of Uttarakhand/respondents.

(2.) THE petitioners before this Court are the legal heirs of one Sri Surendra Singh Negi who as a Junior Engineer in the Public Works Department, Uttarakhand, had filed this writ petition in the year 2006 against the order of his compulsory /pre -mature retirement from service. During the pendency of the writ petition Sri Surendra Singh Negi (the petitioner) had passed away and consequently vide orders of this Court his legal heirs have been substituted who are presently before this Court as petitioner No. 1, 2 and 3 i.e. widow and the sons of the petitioner, respectively.

(3.) CONSEQUENT to the said letter of the petitioner dated 23.9.2005, a letter was sent by the senior staff officer of the department dated 23.11.2005 to the Chief Engineer, Garhwal Zone in which it was said that the matter of the petitioner regarding his voluntary retirement has been consigned to record. The said letter is annexed as Annexure RA -2 to the rejoinder affidavit.