Jeewan Singh Bora And Another Vs State Of Uttarakhand And Others
.... -34,800/- in the years 2006 and 2008 respectively. Subsequently the petitioners have also been granted IIIrd ACP in Grade Pay of ₹4800. This is where dispute is lying between the parties that the petitioners are entitled to get IIIrd ACP at the Grade Pay of ₹5400/- in view of Governme ...
Uttarakhand High Court
Poonam Lata Viksit Alias Poonam Lata And Another Vs State Of Uttarakhand
.... erim relief in WPCRL No.478 of 2020 by this Court. A sum of Rs.2,88,000/-(Rupees two lakh eighty eight thousand) was deposited by the applicants in compliance of the order of this Court, passed in the said writ petition. Applicants do not have any criminal antecedents. They are permanent residen ...
Uttarakhand High Court
Chandra Mohan Bhatt Vs State Of Uttarakhand And Others
.... ated 26.04.2023, by setting aside the impugned orders and the matter was remitted back to the Principal of the respondent-Institute to pass appropriate order afresh, in accordance with law, within a period of eight weeks’ from the date of production of certified copy of this order i.e.26.04.2023 ...
Uttarakhand High Court
Rohit Singh Vs Chairman, Uttarakhand Public Service Commission, Haridwar
.... , which is available to the differently-abled persons. 5. Learned counsel for the respondent-Commission has submitted that the petitioner has never that claim for reservation by filing the on-line application, and, therefore, at this belated stage, the same cannot be given to him. 6. ...
Uttarakhand High Court
Sheshnath Rai Vs State Of Uttarakhand & Others
.... n is being decided with the consent of the learned counsel for the parties. 8. In the written instructions, it has been stated that the petitioner was appointed on a Supernumerary post of Supervisor with the respondent-department. But, on the pointed query of the Court as to why petitioner ...
Uttarakhand High Court
Arun Agarwal Vs State Of Uttarakhand
.... The informant is also represented by his learned counsel. On being asked, he would submit that the applicant had a share in the property to the extent, which he sold to the informant. But, he would submit that the applicant has saved his property and sold some other property. He admits that the K ...
Uttarakhand High Court
Shramik Sanyukta Morcha Through Its Secretary And Another Vs State Of Uttarakhand And Others
.... n-Pantnagar, District-Udham Singh Nagar regarding as to whether permission is to be given or not. 4. On calling upon the said report, the In-charge, Police Post, SIDCUL submitted a report saying that permission should not be granted in view of Model Code of Conduct being operational due to ...
Uttarakhand High Court
Julfan Vs State Of Uttarakhand
.... Gangnahar Roorkee, District Haridwar. Therefore, offence under Section 307 IPC and Section 3/25 of the Act in this FIR are duplicate in the instant FIR. They fall for investigation in FIR No. 124 of 2024, Police Station Gangnahar Roorkee, District Haridwar. 5. In fact, on 25.04.2024, when ...
Uttarakhand High Court
Ashok Kumar Chauhan Vs State Of Uttarakhand And Others
.... of the investigation. He had deposited Rs.50 Lakh in compliance of the order dated 13.03.2020, passed by this Court in the said writ petition. The case of the prosecution rests on the documentary evidence. All the relevant documents have been taken by the Investigating Officer. The charge-sheet ...
Uttarakhand High Court
Aashma And Another Vs State Of Uttarakhand And Others
.... ate respondent nos. 3 to 8. They need protection from respondent nos. 3 to 8, who are the family members of Smt. Aashma. A representation in this regard has also been given to the Senior Superintendent of Police, District Haridwar on 30.04.2024 (Annexure No. 4). 3. Notice of motion. 4 ...
Uttarakhand High Court
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