WPSS/1811/2025
2025 Latest Caselaw 5298 UK

Uttarakhand High Court

WPSS/1811/2025 on 6 November, 2025

Author: Manoj Kumar Tiwari

Bench: Manoj Kumar Tiwari

                                                                   2025:UHC:9785
              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. 1805 of 2025
                               With
                               WPSS No. 1806 of 2025
                               WPSS No. 1807 of 2025
                               WPSS No. 1808 of 2025
                               WPSS No. 1810 of 2025
                               WPSS No. 1811 of 2025
                               WPSS No. 1812 of 2025
                               WPSS No. 1814 of 2025
                               WPSS No. 1815 of 2025
                               WPSS No. 1817 of 2025
                               WPSS No. 1818 of 2025
                               WPSS No. 1820 of 2025
                               WPSS No. 1821 of 2025
                               WPSS No. 1822 of 2025
                               Hon'ble Manoj Kumar Tiwari, J
                               1.

Mr. Nivesh Bahuguna & Mr. Niranjan Bhatt, Advocates for the petitioners.

2. Mr. Narayan Dutt, learned Standing Counsel for the State of Uttarakhand.

3. Since common questions of fact and law are involved in these petitions, therefore, these petitions are clubbed together and decided by this common judgment. However, for the sake of brevity and convenience, facts of WPSS No. 1805 of 2025 alone are being considered and discussed.

4. Petitioner has made a representation for benefit of Selection Grade. According to her, the same has not been decided so far, therefore, petitioner has filed this writ petition seeking a direction to the Competent Authority to take decision in the matter.

5. Learned State Counsel submits that representation, enclosed as annexure 8 to the writ petition, is a joint representation by more than nine 2025:UHC:9785

persons and it would be difficult for the Competent Authority to examine the claim of all the Teachers, who have made such representation, separately in a joint representation.

6. Having regard to the facts of the case, the writ petitions are disposed of with liberty to petitioners to make separate fresh representations to Director, Secondary Education. If petitioners make separate representations within two weeks from today, Director Secondary Education shall examine the claim staked by petitioners and pass appropriate order, as per law, within six months from the date of presentation of certified copy of this order.

(Manoj Kumar Tiwari, J) 06.11.2025 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=eacc6757ee7881e933ff8934f07477005aa85f9802a3a08b08d1369512e

ASWAL a30f3, postalCode=263001, st=UTTARAKHAND, serialNumber=44EB54CBF00B7698CB6F10C2CE3D26F5C22DACF4F4610C1FE58 A58531726FBB0, cn=NITI RAJ SINGH ASWAL Date: 2025.11.06 04:18:33 -08'00' 2025:UHC:9785