WPSB/69/2023
2025 Latest Caselaw 5517 UK

Uttarakhand High Court

WPSB/69/2023 on 13 November, 2025

                   Office Notes,
                      reports,
                     orders or
                   proceedings
SL.
        Date       or directions                     COURT'S OR JUDGES'S ORDERS
No
                        and
                    Registrar's
                    order with
                    Signatures
      13.11.2025                   WPSB No. 362 of 2022
                                   With
                                   WPSB No. 51 of 2023
                                   WPSB No. 59 of 2023
                                   WPSB No. 475 of 2023
                                   WPSB No. 476 of 2023
                                   WPSB No. 477 of 2023
                                   WPSB No. 479 of 2023
                                   WPSB No. 481 of 2023
                                   WPSB No. 482 of 2023
                                   WPPIL No. 168 of 2025
                                   Hon'ble G. Narendar, C.J.

Hon'ble Subhash Upadhyay, J.

Ms. Jasmeet Kaur, learned counsel holding brief of Mr. S.S. Yadav, learned counsel for the petitioners in WPSB No.362 of 2022.

2. Mr. C.S. Rawat, learned Chief Standing Counsel with Mr. Gajendra Tripathi, learned Standing Counsel for the State.

3. Mr. Lalit Samant, learned counsel for respondent no.

4. Ms. Devika Tiwari, learned counsel for respondent no.38 in WPSB No.362 of 2022.

5. Mr. Kailash Chandra Tiwari, learned counsel the caveator in WPSB Nos. 362 of 2022, 51 of 2023, 69 of 2023.

6. Mr. Lalit Samant, learned counsel for the private respondent(s) in WPSB No.362 of 2022, 477 of 2023 and 481 of 2023.

7. Mr. Ravi Babulkar, learned counsel for respondent no.4 in WPPIL No.168 of 2025.

8. Mr. K.P. Upadhyay, learned Senior Counsel assisted by Mr. Hemant Pant and Ms. Himani Upadhyay, learned counsels for the applicants in Intervention Application (IA No.02 of 2025) in WPPIL No.168 of 2025.

9. It is clarified that the order dated 18.09.2025 in no way bars the learned Single Judge from hearing the writ petitions pending before the learned Single Judge.

10. Heard learned Chief Standing Counsel for the State and learned counsels for the respondents.

11. Learned Chief Standing Counsel submits that all such persons, who were appointed as Assistant Teachers (LT) Grade/ Lecturers, their seniority would be counted from the date of appointment, i.e. 01.10.1990.

12. The submission is placed on record.

13. In that view, the issue regarding the seniority of persons appointed on 01.10.1990 shall be counted from 01.10.1990 in terms of the earlier judgment of the learned Single Judge, affirmed by the Division Bench and further affirmed by the Hon'ble Apex Court in Civil Appeal No(s).3396 of 2006.

14. Compliance within two weeks.

15. List on 28.11.2025.

(Subhash Upadhyay, J.) (G. Narendar, C.J.) 13.11.2025 13.11.2025 NISHANT