Uttarakhand High Court
WPSS/1376/2025 on 31 March, 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. 1067 of 2025
With
WPSS No. 1149 of 2025 WPSS No. 1153 of 2025
WPSS No. 1179 of 2025 WPSS No. 1180 of 2025
WPSS No. 1205 of 2025 WPSS No. 1269 of 2025
WPSS No. 1270 of 2025 WPSS No. 1325 of 2025
WPSS No. 1340 of 2025 WPSS No. 1341 of 2025
WPSS No. 1347 of 2025 WPSS No. 1352 of 2025
WPSS No. 1373 of 2025 WPSS No. 1376 of 2025
WPSS No. 1423 of 2025 WPSS No. 1424 of 2025
WPSS No. 1425 of 2025 WPSS No. 1518 of 2025
WPSS No. 1527 of 2025 WPSS No. 1529 of 2025
WPSS No. 1552 of 2025 WPSS No. 1556 of 2025
WPSS No. 1569 of 2025
Hon'ble Manoj Kumar Tiwari, J
1. Mr. C.D. Bahuguna, learned Senior
Counsel assisted by Mr. C.S. Dalakoti with
Mr. Vinay Kumar, Mr. T.P.S. Takuli, Mr.
M.K. Ray and Mr. Shivam Rana, learned
counsel for the petitioners.
2. Mr. P.S. Bisht, learned Chief Standing
Counsel with Mr. Ganesh Kandpal, learned
Additional Advocate General, appearing for
the State of Uttarakhand.
3. Mr. Shashank Upadhyaya, learned
counsel for the respondent in WPSS No.
1527 of 2025.
4. In sequel to order 24.03.2026, Ms. Kanchan Devrari, Director (Elementary Education) is present in person before the Court. She refers to certain Government Orders in support of her contentions.
5. Let a detailed supplementary counter affidavit be filed for bringing on record all relevant Government Orders/Notifications issued by NCET.
6. List these cases on 27.04.2026.
7. Personal appearance of Director, Elementary Education is dispensed with for the next date of hearing.
8. Interim order(s), if any, to continue till then.
WPSS NO. 838 of 2026
1. Mr. Shivam Rana, learned counsel for the petitioner.
2. Mr. P.S. Bisht, learned Chief Standing Counsel with Mr. Ganesh Kandpal, learned Additional Advocate General, appearing for the State of Uttarakhand.
3. List this case on 27.04.2026.
4. Appointment, if any, made shall by outcome of this writ petition.
(Manoj Kumar Tiwari, J) 31.03.2026 Aswal