UTTARAKHAND TRANSPORT CORPORATION Vs. KAMLESH DIWEDI

JUDGEMENT

(1.) Application to condone the delay of 74 days in preferring the appeal is not opposed and the delay is, therefore, condoned. Delay Condonation Application stands disposed of.

(2.) This appeal is preferred against the order passed by the learned Single Judge in Writ Petition (S/S) No.2953 of 2017 dtd. 17/12/2018.

(3.) The respondent-writ petitioner had filed Writ Petition (S/S) No.2953 of 2017 seeking a writ of certiorari to quash the order dtd. 18/7/2017 passed by the Divisional Manager (Operations), Uttarakhand Tansport Corporation, and the consequential order dtd. 19/7/2017 passed by the Assistant General Manager; a writ of certiorari to quash the proceedings dtd. 29/7/2017 passed by the Divisional Manager (Operations); and a writ of mandamus directing the respondents-authorities to forthwith return/reimburse the deducted amount of benefits granted under the third Assured Career Progression (for short "ACP") to the petitioner.