WPMS/3320/2025
2025 Latest Caselaw 5885 UK

Uttarakhand High Court

WPMS/3320/2025 on 1 December, 2025

Author: Manoj Kumar Tiwari

Bench: Manoj Kumar Tiwari

                                                                    2025:UHC:10685
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                               WPMS/3320/2025
                               Hon'ble Manoj Kumar Tiwari, J
                               1.    Mr. Navnish Negi, learned counsel
                               for the petitioner.
                               2.    Mr. Devesh Ghildiyal, learned Brief
                               Holder for the State of Uttarakhand.

                               3.   This writ petition is filed by
                               Committee of Management of Inter
                               College Dhaundkhal, Pauri Garhwal.
                               According to petitioner, there are large
                               number of vacancies on teaching and
                               non-teaching posts in the said college,
                               which is receiving financial aid from
                               State    Government,      however,   the
                               Competent Authority is not granting
                               permission for advertising the vacancies,
                               which is necessary, as per Regulations
                               framed under Uttarakhand Schools
                               Education Act, 2006.

                               4.    By means of this writ petition,
                               petitioner has sought the following
                               relief:-

                               (i) Issue writ, order or direction in the nature of
                                   Mandamus directing the Respondents to

Initiate the Selection process for the Post of Teaching and Non Teaching Staff in the Dhaundkhal Inter College Pauri Garhwal Expeditiously within the time frame of 3 months as provided under the Regulation framed under the School Education Act 2006.

5. Learned counsel for the petitioner refers to judgment dated 03.09.2025 rendered by this Court in WPMS No. 2839 of 2023. In para 19 of the said judgment, direction was issued to take decision on the application made by Management for advertising vacancies, 2025:UHC:10685

within four weeks.

6. Having regard to the facts of the case, the writ petition is disposed of with a direction to Chief Education Officer, Pauri Garhwal to take decision on petitioner's application dated 14.06.2024 (annexure no. 1 to the writ petition), as per law, within four weeks from the date of presentation of certified copy of this order.

(Manoj Kumar Tiwari, J) 01.12.2025 Aswal NITI RAJ SINGH Digitally signed by NITI RAJ SINGH ASWAL DN: c=IN, o=HIGH COURT OF UTTARAKHAND, ou=HIGH COURT OF UTTARAKHAND, 2.5.4.20=eacc6757ee7881e933ff8934f07477005aa85f9802a3a08b08d1369512ea

ASWAL 30f3, postalCode=263001, st=UTTARAKHAND, serialNumber=44EB54CBF00B7698CB6F10C2CE3D26F5C22DACF4F4610C1FE58A 58531726FBB0, cn=NITI RAJ SINGH ASWAL Date: 2025.12.01 04:18:08 -08'00'