Unknown vs State Of Uttarakhand
2026 Latest Caselaw 2843 UK

Uttarakhand High Court

Unknown vs State Of Uttarakhand on 8 April, 2026

Author: Manoj Kumar Tiwari

Bench: Manoj Kumar Tiwari

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                            WPSS/971/2026

                            Rama
                                                                    --Petitioner
                                                Versus
                            State Of Uttarakhand
                                                              --Respondent

Hon'ble Manoj Kumar Tiwari, J

1. Mr. Sandeep Tiwari, learned counsel for the petitioner.

2. Mr. R.C. Joshi, learned Brief Holder for the State of Uttarakhand.

3. According to petitioner, she was engaged on contract for discharging duty as Group 'C' employee in Government Industrial Training Institute, Maldhanchowd, Ramnagar (Nainital) w.e.f. 13.03.2012; she served continuously in that capacity till 31.03.2026, however, her engagement is not being extended under the garb of a Government Order.

4. It is contended that work and post is available, therefore, non-extension of engagement of the petitioner is unjustified. Reliance is placed upon order passed by this Court in WPSS No. 340 of 2026.

5. Let counter affidavit be filed by the respondents within four weeks.

6. List this case on 26.05.2026 along with WPSS No. 340 of 2026.

7. In the meantime, if work and post is available, petitioner shall be permitted to continue as contractual employee, as before.

8. Interim relief application (IA No. 1 of 2026) stands disposed of.

(Manoj Kumar Tiwari, J) 08.04.2026 Aswal