WPSS/1910/2025
2025 Latest Caselaw 6367 UK

Uttarakhand High Court

WPSS/1910/2025 on 16 December, 2025

Author: Manoj Kumar Tiwari

Bench: Manoj Kumar Tiwari

              Office Notes,
             reports, orders
             or proceedings
SL.
      Date    or directions                COURT'S OR JUDGE'S ORDERS
No.
             and Registrar's
               order with
               Signatures
                               WPSS No. 1910 of 2025
                               Hon'ble Manoj Kumar Tiwari, J.

Mr. B.D. Pande, Advocate, holding brief of Mr. Harshit Sanwal, Advocate for the petitioner.

2. Mr. Atul Bhatt, Standing Counsel for the Union of India / respondents.

3. Petitioner was employed as casual worker (temporary status) in Regional Sericultural Research Station, Sahaspur, Dehradun. According to him, as per his conditions of service, he is entitled to serve till he attains age of 58 years, however, he was made to retire at the age of 55 years on 5.12.2025. Thus, feeling aggrieved, petitioner has approached this Court.

4. Learned counsel for the petitioner relies upon a judgment rendered by Hon'ble Karnataka High Court in Writ Petition No. 24585 of 2025. He submits that the issue is covered by the said judgment. He also submits that coordinate Bench has also passed interim order in similar matters where a casual work was made to retire at the age of 55 years.

5. List this petition on 18.02.2026, along with WPSS No. 916 of 2025.

6. Counter affidavit, if any, be filed in the meantime.

7. Till the next date of listing, as an interim measure, petitioner shall be permitted to discharge duties and shall also be paid salary for the work done by him.

of 2025) stands disposed of.

(Manoj Kumar Tiwari, J.) 16.12.2025 Navin