Uttarakhand High Court
Unknown vs State Of Uttarakhand on 25 February, 2026
Author: Manoj Kumar Tiwari
Bench: Manoj Kumar Tiwari
Office
Notes,
reports,
orders or
proceedings
SL.
Date or COURT'S OR JUDGE'S ORDERS
No.
directions
and
Registrar's
order with
Signatures
WPSS/569/2026
Diksha Negi
--Petitioner
Versus
State Of Uttarakhand
--Respondent
With WPSS/570/2026 WPSS/571/2026 WPSS/572/2026 WPSS/573/2026 WPSS/574/2026 WPSS/575/2026 WPSS/580/2026 WPSS/581/2026 WPSS/583/2026 WPSS/584/2026 WPSS/589/2026 WPSS/593/2026 WPSS/594/2026 Hon'ble Manoj Kumar Tiwari, J
1. Mr. Ankit Bisht, Advocate holding brief of Mr. Vinay Kumar, learned counsel for the petitioners.
2. Mr. Pradeep Hairiya, learned Standing Counsel for the State of Uttarakhand.
3. Learned State Counsel prays for and is granted four weeks time to file counter affidavit(s).
4. List these cases on 02.04.2026.
5. Till further orders, petitioner(s) shall not be discontinued from service and he shall be permitted to serve as before and shall be paid remuneration; however, this interim order will not come in the way of joining of the regularly selected candidates.
6. Interim relief applications (IA No. 1 of 2026) stand disposed of.
(Manoj Kumar Tiwari, J) 25.02.2026 Aswal