Uttarakhand High Court
WPSS/223/2026 on 10 March, 2026
Author: Manoj Kumar Tiwari
Bench: Manoj Kumar Tiwari
2026:UHC:1547
Office Notes,
reports, orders
or proceedings
SL.
Date or directions COURT'S OR JUDGE'S ORDERS
No.
and Registrar's
order with
Signatures
WPSS/223/2026
Hon'ble Manoj Kumar Tiwari, J
Mr. G.D. Joshi, Advocate for the
petitioner.
2. Mr. G.S. Negi, Additional Chief
Standing Counsel for the State of
Uttarakhand.
3. By means of this writ petition,
petitioner has sought the following relief:-
"A. Issue a writ, order or direction in the
nature of Mandamus commanding the respondents
to forthwith grant and accord the petitioner his promotional posting against the duly sanctioned and subsisting vacant post of Junior Assistant in the office of the State Advisory Contract Labour Board, Uttarakhand, Dehradun, which continues to remain unfilled by any regular employee, strictly in accordance with the applicable service rules, statutory provisions, and settled principles of service jurisprudence."
4. Learned State Counsel, however, submits that no one can claim posting at a particular place as a matter of right. He, however, submits that if petitioner has any grievance regarding place of posting, then he can approach the competent authority, by making representation.
5. The writ petition is, accordingly, disposed of with liberty to petitioner to make representation to the competent authority. If he makes representation within two weeks from today, decision thereupon shall be taken, as per law, within six weeks thereafter.
(Manoj Kumar Tiwari, J) 10.03.2026 Navin NAVEEN Digitally signed by NAVEEN CHANDRA DN: c=IN, o=HIGH COURT OF UTTARAKHAND, ou=HIGH COURT OF UTTARAKHAND, 2.5.4.20=3be23325146e76a0642bdf4943fb9046f487df006da82a131 CHANDRA bb4e4403d3c0a15, postalCode=263001, st=UTTARAKHAND, serialNumber=18167EEFB5CA8CFFD421A103819DA875643AF56D6 53D095C6ED9A86DAAB21CE5, cn=NAVEEN CHANDRA Date: 2026.03.10 18:20:20 +05'30'