LAWS(UTN)-2019-7-151

MAHESH CHANDRA PANT Vs. STATE OF UTTARAKHAND

Decided On July 12, 2019
Mahesh Chandra Pant Appellant
V/S
STATE OF UTTARAKHAND Respondents

JUDGEMENT

(1.) By means of present writ petition, petitioner has sought the following reliefs:-

(2.) On 24/6/2019, Mr. Kuber Singh Bisht, District Forest Officer, Almora Forest Division was present in the Court and made statement that some posts are lying vacant in the Department.

(3.) Ms. Seema Sah, learned counsel appearing for the State has furnished the details of the posts lying vacant in the Almora Forest Division, Almora. Same is taken on record.