WPSS/977/2026
2026 Latest Caselaw 2844 UK

Uttarakhand High Court

WPSS/977/2026 on 8 April, 2026

Author: Manoj Kumar Tiwari

Bench: Manoj Kumar Tiwari

                                                                                                                                   2026:UHC:2491
              Office Notes,
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      Date    or directions                                                                                COURT'S OR JUDGE'S ORDERS
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                                WPSS/977/2026
                                Hon'ble Manoj Kumar Tiwari, J
                                1.

Mr. Anil Anthwal, learned counsel for the petitioner.

2. Mr. K.N. Joshi, learned Deputy Advocate General for the State of Uttarakhand.

3. Petitioner is serving as Forest Guard in Department of Forest. Punishment of withholding of increments was imposed upon him by the Disciplinary Authority. Challenging the punishment order, petitioner has filed an appeal, which is said to be pending before Appellate Authority since 02.04.2025. Thus, feeling aggrieved, petitioner has approached this Court.

4. Learned State Counsel submits that he has no objection, if Appellate Authority is directed to expedite disposal of the appeal.

5. The writ petition is, accordingly, disposed of by directing Appellate Authority to take decision on the pending appeal filed by petitioner within three months from the date of presentation of certified copy of this order.

(Manoj Kumar Tiwari, J) 08.04.2026 Aswal NITI RAJ

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

2.5.4.20=eacc6757ee7881e933ff8934f07477005aa85f9802a3a08b08

SINGH ASWAL d1369512ea30f3, postalCode=263001, st=UTTARAKHAND, serialNumber=44EB54CBF00B7698CB6F10C2CE3D26F5C22DACF4F 4610C1FE58A58531726FBB0, cn=NITI RAJ SINGH ASWAL Date: 2026.04.08 05:43:21 -07'00' 2026:UHC:2491