ARVIND LAL Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard Mr. Anil Anthwal, learned counsel for the appellant, Mr. B.P.S. Mer, learned Brief Holder for the State Government and Mr. M.S. Bhandari, learned counsel for the seventh respondent and, with their consent, the Special Appeal is disposed of at the stage of admission.

(2.) The appellant herein filed Writ Petition (S/S) No. 2189 of 2018 seeking a writ of mandamus directing the Chief Education Officer, Narendra Nagar, District Tehri Garhwal to grant approval on the selection, which was conducted by the Committee of Management, as per the select/merit list dated 12.09.2006; and for a mandamus directing the respondents to issue appointment letter to the petitioner, as per the selection dated 12.09.2006, with all consequential benefits.

(3.) The appellant-writ petitioner invoked the jurisdiction of this Court, seeking the relief sought for in Writ Petition (S/S) No. 2189 of 2018, twelve years after the selection was held on 12.09.2006. Since the Writ Petition is still pending on the file of this Court, we may not be justified, in an intra-Court appeal preferred against an interlocutory order, to examine whether or not the writ petition suffers from undue delay and laches, for these are all matters for the learned Single Judge to consider in accordance with law.