TARUN KUMAR DHIMAN Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard Sri S.S. Yadav, learned counsel for the petitioner, Sri Lalit Samant, learned Standing Counsel for the second respondent and Sri Bhupesh Kandpal, learned counsel for the third respondent and, with their consent, this writ petition is being disposed of at the stage of admission.

(2.) This is the third round of litigation. The petitioner has filed this writ petition seeking a writ of mandamus directing the third respondent to permit him to submit an application form for fresh recruitment against the advertisement issued by the third respondent; a writ of mandamus directing the second and the third respondents to give him some bonus and relaxation marks in the regular selection, taking into consideration his five years satisfactory service in the institution; and a writ of mandamus directing the second and the third respondents to take a sympathetic decision on the fresh representation of the petitioner.

(3.) A Division Bench of this Court had earlier, by its order in Writ Petition (S/B) No. 568 of 2017 and batch dtd. 31/5/2018, quashed the order impugned in the said writ petition. Aggrieved thereby, the third respondent filed Special Leave to Appeal (C) Nos.18848-18867/2017, and when the said SLPs were listed on 25/9/2018, certain directions were issued by the Supreme Court. The petitioner also preferred a Special Leave petition against the order of the Division Bench in Writ Petition (S/B) No. 125 of 2014, which was disposed of in terms of the order passed by the Supreme Court on 25/9/2018.