Prem Lata Baudai & Ors. ---- Petitioners vs State Of Uttarakhand & Ors
2026 Latest Caselaw 2690 UK

Uttarakhand High Court

Prem Lata Baudai & Ors. ---- Petitioners vs State Of Uttarakhand & Ors on 6 April, 2026

                      Office Notes,
                   reports, orders or
SL.                 proceedings or
         Date                                           COURT'S OR JUDGES'S ORDERS
No                   directions and
                   Registrar's order
                    with Signatures
      06.04.2026                        WPSB No. 362 of 2022
                                        Prem Lata Baudai & ors.                   ----    petitioners
                                                                        Vs
                                        State of Uttarakhand & ors.               ----    respondents

                                        Along with connected matters

                                        Hon'ble Manoj Kumar Gupta, C.J.

Hon'ble Subhash Upadhyay, J.

1. Mr. S.S. Yadav, learned counsel for the petitioners in WPSB No. 362 of 2022.

2. Mr. Rajendra Dobhal, learned Senior Counsel assisted by Mr. Hari Mohan Bhatia, learned counsel for the petitioners in WPSB No. 763 of 2024.

3. Mr. Puran Singh Bisht, learned Chief Standing Counsel with Mr. Gajendra Tripathi, learned Standing Counsel for the State.

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

5. Mr. Kailash Chandra Tiwari, learned counsel for the caveator in WPSB No. 362 of 2022, 51 of 2023, 69 of 2023.

6. Mr. Lalit Samant, learned counsel for private respondents in WPSB No. 362 of 2022, 477 of 2023 and 481 of 2023.

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

8. Mr. B.D. Upadhyaya, learned Senior Counsel assisted by Mr. Tushar Upadhyaya, learned counsel for respondent No. 4 in WPSB No. 763 of 2024.

9. Mr. Pankaj Miglani, learned counsel for the UKPSC through video conferencing.

10. Learned Standing Counsel seeks further time to file affidavit on behalf of State Government clarifying whether the seniority has been given to teachers appointed before 01.10.1990 extending the benefit of the law laid down in Special Appeal No. 28 of 2005, State of Uttarakhand Vs Bhuwan Chandra Kandpal, also upheld by the Supreme Court in Civil Appeal No. 3396 of 2006 and, in case, the benefit has been given, to demonstrate the same by bringing on record the seniority list.

11. List after four weeks along with connected matters.

(Subhash Upadhyay, J.) (Manoj Kumar Gupta, C.J.) 06.04.2026 06.04.2026 Negi