Uttarakhand High Court
WPSS/313/2026 on 5 February, 2026
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D/44 WPSS No.313 of 2026
Hon'ble Siddhartha Sah, J.
Mr. Vikas Pande, Advocate for the petitioner.
Mr. C.S. Rawat assisted by Mr. Gajendra Tripathi, Standing Counsel for the State/respondents.
Heard.
Learned State Counsel prays for and is granted three weeks' time to file counter affidavit.
The present petitioner is similarly situated to the petitioner in WPSS No.202 of 2026, wherein an interim order has been granted by the Coordinate Bench of this Court vide order dated 29.01.2026. Hence, a similar interim order is called for.
Learned Counsel for the State submits that the selection process has already been completed, appointment letters have been issued, and most of the selected candidates have joined their duties; therefore, any interim order at this stage would vitiate the entire selection process. However, it is also submitted that interim protection has already been granted to similarly situated candidates. List on 27.02.2026.
In the meanwhile, one post of Assistant Teacher (Science) in Scheduled Caste Category, Government Primary School, shall be kept vacant in District Uttarkashi, in case, the posts are not filled up.
Urgency Application (IA) No.1 of 2026 and Interim Relief Application (IA) No.2 of 2026 stand disposed of accordingly.
(Siddhartha Sah, J.) Vacation Judge 05.02.2026 Sanjay