Km. Lalita Chauhan vs State Of Uttarakhand And Others
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Uttarakhand High Court

Km. Lalita Chauhan vs State Of Uttarakhand And Others on 22 December, 2025

                                                                  2025:UHC:11476
      HIGH COURT OF UTTARAKHAND AT NAINITAL
        HON'BLE SRI JUSTICE SUBHASH UPADHYAY
                         22ND DECEMBER, 2025
          WRIT PETITION (S/S) NO. 2250 OF 2025

Km. Lalita Chauhan                                             ...Petitioner.

                                     Versus

State of Uttarakhand and Others                            ...Respondents.
Counsel for the petitioner       :       Mr. Dushyant Mainali, learned counsel.
Counsel for the respondent       :       Mr. N.S. Pundir, learned Deputy
                                         Advocate General for the State of
                                         Uttarakhand.




JUDGMENT:

(per Mr. Subhash Upadhyay, J.)

Heard the learned counsel for the petitioner

and learned Deputy Advocate General for the State.

2. Learned counsel for the petitioner has filed this

petition with the following prayers:

"i) Issue a the writ of certiorari quashing order/communication dated 16.01.2025 (Annexure No. 1 to the writ petition) issued by the respondent no.3, whereby, a direction has been issued to the respondent no. 4 to take departmental as well as legal action against the Assistant Teachers, who have obtained their D.El.Ed training from the State of Uttar Pradesh, so far as it relates to the petitioner.

ii) Issue a writ of certiorari quashing the consequential notice of departmental proceeding dated 04.11.2025 (Annexure No. 2 to the writ petition) as well as the consequential proceedings pursuant thereto, which contemplate initiation of disciplinary inquiry on completely untenable and unfounded reasons, wherein a direct warning of termination from services has been issued in an atrocious manner.

iii) Issue any other or further writ, order or direction which this Hon'ble Court may deem fit and proper in the circumstances of the case.

iv) To award the cost of the petition in favour of the petitioners."

3. Learned counsel for the petitioner submits that

the similar notices were issued to Assistant Teachers

2025:UHC:11476 working in the School and the same was challenged in

WPSS No.2076 of 2025 and batch and the said writ

petitions were decided by the Co-ordinate Bench in WPSS

No.2076 of 2025 on 01.12.2025.

4. Learned counsel for the petitioner submits that

the issue involved in the present writ petition is similar to

that of WPSS No.2076 of 2025 and the batch decided by

the Co-ordinate Bench of this Court and as such he prays

that the present writ petition may also be disposed of in

the similar terms.

5. Learned Deputy Advocate General for the State

does not dispute the said facts and submits that the

present writ petition can be disposed of in terms of order

dated 01.12.2025.

6. The submissions of learned counsel for the

parties are placed on record.

7. The writ petition is disposed of in terms of

order dated 01.12.2025 passed by Co-ordinate Bench in

WPSS No.2076 of 2025 and the batch.

8. As a sequel thereto, the miscellaneous

applications, if any pending, shall stand closed.

___________________ SUBHASH UPADHYAY, J.

Dt: 22nd December, 2025 Sukhbant

SUKHBANT

DN: c=IN, o=HIGH COURT OF UTTARAKHAND, ou=HIGH COURT OF

2.5.4.20=71978f9c61bfde0ba69967c787b1764ea7bc7dd129a8a6380d49

SINGH b1885e628615, postalCode=263001, st=UTTARAKHAND, serialNumber=2D8B71B8D8E345F6B7F95B1DD4FB4BEBD2B7D72C42261 361AED33172F152148D, cn=SUKHBANT SINGH Date: 2025.12.24 10:25:44 +05'30'