STATE OF UTTARAKHAND Vs. KAILASH SINGH RAWAT

JUDGEMENT

(1.) Delay Condonation Application No. 13251 of 2019 in Special Appeal No. 889 of 2019 : Delay of 251 days, in preferring Special Appeal No. 889 of 2019, is not opposed by Mr. Devesh Upreti, learned counsel for the respondent-writ petitioner; and the delay is, therefore, condoned. Delay Condonation Application is, accordingly, disposed of.

(2.) Heard Mr. Vikas Pande, learned Standing Counsel for the State of Uttarakhand-appellants in Special Appeal No. 889 of 2019, Mr. Navnish Negi, learned counsel for the appellant in Special Appeal No. 36 of 2019 and Mr. Devesh Upreti, learned counsel for the respondent-writ petitioner, in both the Special Appeals.

(3.) These two Special Appeals have been filed by the first and the sixth respondent in Writ Petition (S/S) No. 524 of 2014. The respondent-writ petitioner had invoked the jurisdiction of this Court seeking a writ of certiorari to quash the order dated 29.05.2013, and to direct the respondents to promote him to the post of Lecturer (History) w.e.f. 27.01.2010; a writ of certiorari to quash the order dated 27.06.2013, and to direct the respondents to regularize his services in accordance with the order dated 25.08.2011; and a writ of certiorari to quash the order dated 01.02.2011, whereby the appellant-sixth respondent was appointed as a PTA teacher in history.