WPSS/949/2026
2026 Latest Caselaw 2836 UK

Uttarakhand High Court

WPSS/949/2026 on 8 April, 2026

Author: Manoj Kumar Tiwari

Bench: Manoj Kumar Tiwari

                                                                           2026:UHC:2486
              Office Notes,
             reports, orders
             or proceedings
SL.
      Date    or directions                    COURT'S OR JUDGE'S ORDERS
No.
             and Registrar's
               order with
               Signatures
                               WPSS 949/2026
                               WPSS 950/2026
                               WPSS 951/2026
                               WPSS 954/2026
                               WPSS 955/2026
                               WPSS 956/2026
                               Hon'ble Manoj Kumar Tiwari, J.

Mr. Devang Dobhal, Advocate, for the petitioners.

Mr. G.S. Negi, Additional CSC, for the State.

(2) Since the issue involved in all these writ petitions is identical, therefore, these are being heard and decided together by this common judgment. However, for

of 2026 alone are being considered and discussed here.

(3) Petitioner was appointed as Pharmacist in Ayush Deparment of the State on 8.6.2006. Since benefit of Old Pension Scheme has not been given to him, therefore, he has filed this writ petition (4) Learned Counsel for the petitioner contends that vacancies on the post of Pharmacist in Ayush Deparment was not advertised between 1991 to 2000; on 30.9.2000, State of U.P. advertised 550 vacancies on the said post, however due to State reorganisation, selection process could not be brought to its logical end and after creation of State of Uttarakhand, vacancies were re-advertised on 29.11.2005. It is contended that since the vacancies were old and the advertisement was also issued in 2005, therefore, candidates, who had applied pursuant to 2026:UHC:2486

earlier advertisement issued in 2000, were given age relaxation in the subsequent selection, held in 2005. Learned Counsel thus contends that anyone who was appointed in 2006, pursuant to selection which was held in 2005, is entitled to benefit of Old Pension Scheme. Reliance is placed on Government Order dated 7.11.2023 in support of this contention. (5) Learned State Counsel submits that petitioner has sought a writ of mandamus and he has also made representation, therefore he has no objection if the competent authority is asked to take decision thereupon. (6) Learned Counsel for the petitioner submits that petitioner be permitted to make fresh representation highlighting his grievance.

(7) Writ petitions are, accordingly, disposed of by permitting the petitioners to make fresh representation. If petitioners make such representation within ten days from today, decision thereupon shall be taken, as per law, within four months thereafter.

(Manoj Kumar Tiwari, J.) 8.4.2026 Pr PRABODH

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

2.5.4.20=3a082a00a95aff911a9559743af8f21c50602ff6eae4e61af

KUMAR 3aeab198d462503, postalCode=263001, st=UTTARAKHAND, serialNumber=0DC111E8D8CA66E16B940EFDF806ACCC1AB5880 52DF6FCA58C67F3C91957BE53, cn=PRABODH KUMAR Date: 2026.04.08 18:15:47 +05'30' 2026:UHC:2486