SANTOSH GAURAV Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard Mr. C.D. Bahuguna, learned Senior Counsel for the appellant-writ petitioner and Mr. Anil Kumar Bisht, learned Standing Counsel for the State of Uttarakhand and, with their consent, the Special Appeal is disposed of at the stage of admission.

(2.) This Special Appeal is preferred by the appellant-writ petitioner against the order passed by the learned Single Judge, in Writ Petition (M/S) No. 684 of 2019 dated 10.06.2019, dismissing the Writ Petition.

(3.) The appellant-writ petitioner was appointed as the Vice- Chairperson of the Uttarakhand State Safai Karamchari Commission on 22.04.2015 for a period of three years. His appointment was prematurely cancelled by order dated 29.03.2017. The appellant-writ petitioner questioned the said order by way of Writ Petition (M/S) No. 710 of 2017. Initially an interim order was passed, in favour of the appellant- writ petitioner, on 10.04.2017 and the said Writ Petition was, thereafter, allowed by order dated 11.07.2017; and the order, impugned in the writ petition, was quashed.