Uttarakhand High Court
WPSS/2050/2023 on 10 February, 2026
Author: Manoj Kumar Tiwari
Bench: Manoj Kumar Tiwari
Office Notes,
reports, orders
Wpss
or proceedings
noSL. Date COURT'S OR JUDGES'S ORDERS
or directions and
No
Registrar's order
with Signatures
WPSS No. 2040 of 2024
With
WPSS No. 2050 of 2024
WPSS No. 2051 of 2024
Hon'ble Manoj Kumar Tiwari, J
1. Mr. D.K. Joshi, learned counsel for the
petitioners.
2. Mr. Narayan Dutt, learned Standing
Counsel for the State of Uttarakhand.
3. Petitioners have sought benefit of
past services rendered in KUMTRON for pay
fixation and other monetary benefits.
4. Coordinate Bench granted time for
filing counter affidavit on 25.10.2024.
Counter affidavit of respondent no. 4 alone
has been filed, while respondent nos. 1 to 3 are yet to file counter affidavits.
5. Let counter affidavit(s) of respondent nos. 1 & 2 be filed within four weeks. Along with counter affidavit(s) to be filed, Absorption Rules, if any, framed by State Government for the purpose of absorption of retrenched employee shall also be enclosed.
6. List these cases on 24.03.2026.
7. In the meantime, respondent nos. 3 may also file counter affidavit, if so advised.
8. Urgency applications (IA Nos. 3 of 2025) stand disposed of.
(Manoj Kumar Tiwari, J) 10.02.2026 Aswal