Bhagat Singh Rawat And Others ... vs Engineering In Chief And Head Of
2026 Latest Caselaw 2783 UK

Uttarakhand High Court

Bhagat Singh Rawat And Others ... vs Engineering In Chief And Head Of on 7 April, 2026

Author: Pankaj Purohit

Bench: Pankaj Purohit

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                                  WPMS No.766 of 2026
                                  Bhagat Singh Rawat and others    ............Petitioners
                                                            Vs.
                                  Engineering in Chief and Head of
                                  the Department and another       ..........Respondents
                                  Hon'ble Pankaj Purohit, J.

Mr. Sandeep Kothari, learned counsel for the petitioners.

2. Mr. Yogesh Pandey, learned D.A.G. with Mr. Manoj Bhatt, learned B.H. for the State.

3. Petitioners, in the present writ petition, are Junior Engineer, Executive Engineer and Assistant Engineer working with the State of Uttarakhand in the Department of Irrigation; however petitioner no.3 has already been retired from service.

4. By means of the present writ petition the petitioners have challenged certain recovery to be made from the petitioners for some irregularity having been committed in the construction of a Motor Road at Patoli Kalaun, District- Pauri Garhwal.

5. Since the petitioners are Government Servants, therefore, in the opinion of this Court this writ petition would lie before the service Bench.

6. Registry is directed to place this writ petition before the service bench as per Roaster.

(Pankaj Purohit, J.) 07.04.2026 SK