Unknown vs State Of Uttarakhand And Others
2026 Latest Caselaw 2918 UK

Uttarakhand High Court

Unknown vs State Of Uttarakhand And Others on 10 April, 2026

Author: Pankaj Purohit

Bench: Pankaj Purohit

                Office Notes, reports,
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                                          WPSS No.777 of 2026
                                          Shri Prasad Nautiyal
                                                                                      --Petitioner
                                                               Versus
                                          State of Uttarakhand and Others
                                                                                 --Respondents

                                          Hon'ble Pankaj Purohit, J.

Mr. Deep Chandra Joshi, learned counsel for petitioner.

2. Mr. G.S. Negi, learned Additional C.S.C. for the State of Uttarakhand/ respondent Nos.1, 5, 6 and 7.

3. Mr. I.D. Paliwal, learned Additional C.S.C. for the State of U.P./respondent Nos.2, 3 and 4.

4. Mr. Rajesh Sharma, learned C.G.S.C. for the Union of India/respondent No.9.

5. Amendment Application (IA/1/2026) has been filed by petitioner substituting respondent No.8-Solicitor General, Uttar Pradesh, Lucknow as respondent No.8- Accountant General (A&E), Uttarakhand, Dehradun, in the memo of parties.

6. There is no objection from the side of respondents.

7. Accordingly, Amendment Application (IA/1/2026) is allowed.

8. Let respondent No.8-Accountant General (A&E), Uttarakhand, Dehradun, be substituted in place of respondent No.8-Solicitor General, Uttar Pradesh, Lucknow in the writ petition, by filing the amended memo of parties within a week.

9. Put up as fresh on 20.04.2026.

(Pankaj Purohit, J.) 10.04.2026 PN