Uttarakhand High Court
WPSS/390/2026 on 20 February, 2026
Author: Ravindra Maithani
Bench: Ravindra Maithani
Office Notes,
reports, orders or
SL. proceedings or
Date COURT'S OR JUDGES'S ORDERS
No directions and
Registrar's order
with Signatures
S1-
03 WPSS No.390 of 2026
Hon'ble Ravindra Maithani, J.
Ms. Shruti Joshi, Advocate for the petitioner.
Mr. M.S. Bisht, Brief Holder for the State.
Ms. Devika Tiwari, Advocate for the respondent no.3.
Mr. Gaurav Nagpal, Advocate holding brief of Mr. Ramji Shrivastava, Advocate for the respondent no.4.
Heard.
Admit.
Learned C.S.C. takes notices for the respondent nos. 1 and 2.
Ms. Devika Tiwari, Advocate for the respondent no.3.
Mr. Gaurav Nagpal, Advocate takes notices for the respondent no.4.
Respondents may file counter affidavit within four weeks.
Two weeks, thereafter, rejoinder affidavit, if any, may be filed.
List this matter for final hearing on 24.04.2026.
Heard on Interim Relief Application It is the case of the petitioner that he is a qualified MBBS doctor. The respondent no.4, the Uttarakhand Medical Services Selection Board ("the Board"), advertised vacancies in the Government Medical Colleges. One of the conditions was permanent registration certificate provided by the respondent no.3/The Uttarakhand Medical Council ("the Council"). There was some issue with regard to fee, which went into litigation. It is only thereafter, the petitioner could be provided his documents, under the orders of the Court.
Learned counsel for the petitioner submits that, in fact, the petitioner had applied for permanent registration certificate from the Council; he was provided provisional certificate, which he submitted on time, and, subsequently, he also received the permanent registration certificate, which has been submitted, but he is not being permitted to participate in the interview.
Learned counsel for the Board submits that interviews are still going on, and they will continue uptil 23.02.2026.
Having considered, as an interim measure, the Board is directed to permit the petitioner to participate in the interview, but not to declare his result without the orders of the Court.
The Court requests learned counsel for the Board to communicate this order to the Board, who shall take all the steps, and inform the petitioner, accordingly.
Interim Relief Application stands disposed of, accordingly.
Let a certified copy of this order be provided to learned counsel for the parties, today itself, as per rules.
(Ravindra Maithani J.) 20.02.2026 RV