WPSS/239/2026

Citation : 2026 Latest Caselaw 963 UK
Judgement Date : 12 February, 2026

[Cites 0, Cited by 0]

Uttarakhand High Court

WPSS/239/2026 on 12 February, 2026

Author: Manoj Kumar Tiwari
Bench: Manoj Kumar Tiwari
                                                                        2026:UHC:833
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                               WPSS/239/2026
                               Hon'ble Manoj Kumar Tiwari, J.

Mr. T.A. Khan, Senior Advocate assisted by Mr. Dharmendra Barthwal, Mr. Karmanya Pandey and Mr. Mohd. Shafy, Advocates for the petitioners.

Mr. Vipul Sharma, Advocate for respondent Nos. 1, 2, 24 and 25.

Mr. Shobhit Saharia, Advocate for private respondents.

2. Petitioners have challenged an order dated 15.01.2026, passed by Managing Director, Uttarakhand Krishi Utpadan Vipdan Board, Rudrapur, District Udham Singh Nagar. By the said order, the competent authority was directed to issue a tentative seniority list of Mandi Inspectors within one week.

3. Learned Senior Counsel for the petitioners contends that the impugned order is unsustainable, as settled seniority of Mandi Inspector cannot be unsettled after long lapse of time.

4. This Court is not inclined to entertain the writ petition, as the petitioners would have an opportunity to file objection as and when tentative seniority list is published. The seniority of the petitioners has not been disturbed as yet and if the competent authority 2026:UHC:833 proposes to revise the settle seniority, then petitioners can raise contentions against such revision supported by the law of the land, as declared by Hon'ble Supreme Court.

5. Petitioners can approach a judicial forum only upon finalisation of the seniority list, which stage has not yet come.

6. Accordingly, the writ petition is dismissed as premature, with liberty to petitioners to approach the appropriate forum as and when cause of action arises.

7. Mr. T.A. Khan, learned Senior Counsel submits that tentative seniority list has been published and objections were invited and petitioners have submitted their objections. If that is so, then the competent authority shall consider all objections received pursuant to the tentative seniority list and finalise the seniority list, as per law, within three months. Copy of the revised final seniority list shall be uploaded in the website before undertaking any exercise for making promotion.

(Manoj Kumar Tiwari, J.) 12.02.2026 Mahinder/ Digitally signed by MAHINDER SINGH MAHINDER SINGH DN: c=IN, o=HIGH COURT OF UTTARAKHAND, ou=HIGH COURT OF UTTARAKHAND, 2.5.4.20=da6212e6e78d94ed3134842bc6a8d6ca168979ca7b8c2f031a92d1a18b089 23c, postalCode=263001, st=UTTARAKHAND, serialNumber=AB77B7C5B240908B392BE84F5CDD4C2AF35DC4626D305B1BC9EA4 BABA43D2B8F, cn=MAHINDER SINGH Date: 2026.02.12 17:11:47 +05'30'