Uttarakhand High Court
WPSS/533/2026 on 23 February, 2026
Author: Alok Kumar Verma
Bench: Alok Kumar Verma
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23.02. WPSS No.533 of 2026
2026 Hon'ble Alok Kumar Verma, J.
This Writ Petition has been filed under Article 226 of the Constitution of India with the following prayers:-
"(i)Issue a writ, order or directions in the nature of certiorari quashing the communication/ order dated 19.12.2025 passed by the respondent no. 2 annexed as Annexure no. 10 & 11 to the Writ Petition as well as the consequential order dated 24-1-
2026 and 06th February, 2026 passed during the vacation vide which it has been directed that the services of similarly situated person like the Petitioner shall come to an end and he'll be disengaged with effect from 11.02.2026.
(ii) Issue a writ, order or direction in the nature of mandamus commanding the respondent no. 1 to consider the regularization of services of the Petitioner on the post of Junior Engineer against which they are working since 2013 in light of the law laid down by the Hon'ble Apex Court in series of Judgments, latest being Bhola Nath v. State of Jharkhand and others SLP (Civil) No.30762 of 2024 delivered on 30-01-2026.
(iii) Pass any suitable order or direction of any nature which this Hon'ble Court may deem fit and proper in the present circumstance of the case.
(iv) Award the cost of the Writ Petition."
2. Heard Mr. Vinay Kumar, learned counsel for the petitioner and Mr. Pradeep Hairiya, learned Standing Counsel for the respondents.
3. Mr. Vinay Kumar, Advocate, contended that the present matter is squarely covered by the order dated 09.02.2026, passed by the Co- ordinate Bench of this Court in WPSS No.321 of 2026.
4. Learned counsel for the respondents has not disputed this fact. He has sought four weeks' time to file counter affidavit.
5. Time is granted.
6. List along with the record of WPSS No.321 of 2026.
7. Till further orders, petitioner shall not be discontinued from service and he shall be permitted to serve as before and shall be paid remuneration. This interim order shall last only till completion of the ongoing selection process.
8. Interim Relief Application (IA No.1 of 2026) stands disposed of accordingly.
(Alok Kumar Verma, J.) 23.02.2026 Pant/