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WPMS/3466/2025
2025 Latest Caselaw 6211 UK

Citation : 2025 Latest Caselaw 6211 UK
Judgement Date : 15 December, 2025

[Cites 0, Cited by 0]

Uttarakhand High Court

WPMS/3466/2025 on 15 December, 2025

Author: Manoj Kumar Tiwari
Bench: Manoj Kumar Tiwari
                                                                2025:UHC:11155
              Office Notes,
             reports, orders
             or proceedings
SL.
      Date    or directions             COURT'S OR JUDGE'S ORDERS
No.
             and Registrar's
               order with
               Signatures
                               WPMS/3466/2025
                               Hon'ble Manoj Kumar Tiwari, J
                               1.

Mr. Sanjay Bhatt, 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 the Government Aided School in District Champawat. Petitioner is aggrieved by communication dated 08.12.2025, issued by District Education (Elementary) Champawat. By the said communication, Management of different Aided Schools were informed that Director General, School Education has imposed ban on fresh appointments in Government Aided Institutions, vide letter dated 10.11.2022.

4. Learned counsel for the petitioner has drawn attention of this Court to judgment dated 03.09.2025 rendered in WPMS No. 2839 of 2023 and the consequential Government Order, issued by Secretary, Education on 26.09.2025.

5. Perusal of the aforesaid judgment and the Government Order dated 26.09.2025 reveal that the ban imposed earlier, on fresh selection is no more in existence, therefore, the communication issued by District Education Officer, wherein he relies upon Director's letter dated 10.11.2022, is factually incorrect and therefore unsustainable.

2025:UHC:11155

6. In view of judgment dated 03.09.2025 rendered in WPMS No. 2839 of 2023, the present writ petition is decided with a direction to the Competent Authority to consider petitioner's request for permission to advertise vacancies, as per law, within four weeks from the date of presentation of certified copy of this order.

(Manoj Kumar Tiwari, J) 15.12.2025 Aswal NITI RAJ Digitally signed by NITI RAJ SINGH ASWAL DN: c=IN, o=HIGH COURT OF UTTARAKHAND, ou=HIGH COURT OF

SINGH UTTARAKHAND, 2.5.4.20=eacc6757ee7881e933ff8934f07477005aa85f9802a3a08b08d1 369512ea30f3, postalCode=263001, st=UTTARAKHAND, serialNumber=44EB54CBF00B7698CB6F10C2CE3D26F5C22DACF4F46 10C1FE58A58531726FBB0, cn=NITI RAJ SINGH ASWAL

ASWAL Date: 2025.12.15 02:42:05 -08'00' 2025:UHC:11155

 
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