Alok Kumar Verma, J
1. Petitioner was appointed as Public Notary for Tehsil Kir t i Nagar, District Tehri Gar hw al for a period of five year s vide t he Notary Certificate
of Practice No. 04(08) / 2003, which was renewed from time to time. He applied for renewal of his Certificate of Practice. He deposited t he
prescribed fee. The District and Sessions Judge, Tehri Garhwal had forwarded his recommendation for renewal of Notary Certificate of Practice of
the petitioner. The petitioner’s application for renew al of t he Notary Certificate of Practice has been rejected vide impugned order dated
09.12.2024. As per the impugned order dated 09.12.2024, it is not binding to renew t he Notary Certificate of Practice. Therefore, t he application for
renew al of the Notary Certificate of Practice of the petitioner has been rejected in view of giving opportunity to a new worthy energetic person.
2. Heard Mr. Vikas Kumar Guglani, learned counsel for the petitioner and Mr. Suyash Pant, learned Standing Counsel for the respondent.
3. Mr. Vikas Kumar Guglani, Advocate, has contended t hat the application for renew al of t he petitioner’s certificate cannot be rejected in an
arbitrary manner. He relies upon a judgment rendered by the Division Bench of this Court in Special Appeal No. 616 of 2019, judgment dated
16.07.2024, passed by the co-ordinate Bench of this Court in WPMS No. 1874 of 2024, and the judgment dated 11.02.2025, passed by this Court in
WPMS No.190 of 2025.
4. Mr. Suyash Pant, Advocate has opposed the submissions of Mr. Vikas Kumar Guglani, Advocate. However, he has conceded that the present
matter is covered by the said judgment rendered in Special Appeal No. 616 of 2019, the judgment dated 16.07.2024 and the judgment dated
11.02.2025.
5. Having considered t he submissions of learned counsel for t he parties, the present writ pet it ion is disposed of with a direction to t he respondent to
re-consider the petitioner’s request for renewal of his Notary Certificate of Practice, as per law, within a period of three weeks’ from the
date of production of the certified copy of this order.
6. Till decision is taken on the petitioner’s request, appointment of Notary, if already not made, shall not be made.
7. It is made clear that this Court has not expressed any opinion on the merit of the case.