Uttarakhand High Court
WPSS/312/2026 on 5 February, 2026
Office Notes,
reports, orders
or proceedings
SL.
Date or directions COURT'S OR JUDGES'S ORDERS
No
and Registrar's
order with
Signatures
WPSS No.312 of 2026
Hon'ble Siddhartha Sah, J.
Mr. Harendra Belwal (through V.C.), learned counsel for the petitioners.
2. Mr. S.S. Chaudhary, Standing Counsel for the State.
3. By means of the present writ petition, the petitioners have sought following reliefs:-
"(i) Issue a writ, order or direction in the nature of certiorari to quash order/office memo dated 16.01.2026 issued by the respondent no.1, so far it relates to the Clause 3 Kha(v) whereby the petitioners' family pension is being stopped with immediate effect and a process are being taken to bring them under NPS or UPS (Annexure No.3).
(ii) Issue a writ, order or direction in the nature of mandamus commanding and directing the respondents to continue pay the pension/family pension to the petitioners as being paid them earlier under old pension scheme."
4. Learned counsel for the petitioners has, in fact drawn the attention of the Court towards an interim order dated 29.01.2026 passed by the Coordinate Bench of this Court in WPSS No.209 of 2026.
5. Learned counsel for the respondents does not dispute the same.
6. In view of the above, there will be an interim order in view of the order passed by the Coordinate Bench of this Court in WPSS No.209 of 2026. Accordingly, the effect and operation of the impugned order dated 16.01.2026 shall remain stayed qua the petitioners.
7. Stay Application (IA No.2 of 2026) and Urgency Application (IA No.1 of 2026) stand disposed of accordingly.
8. List this case along with WPSS No.209 of 2026.
[ (Siddhartha Sah, J.) Vacation Judge 05.02.2026 Ravi