Vikas Kumar vs State Of Uttarakhand And Others
2026 Latest Caselaw 2919 UK

Uttarakhand High Court

Vikas Kumar vs State Of Uttarakhand And Others on 10 April, 2026

Author: Pankaj Purohit

Bench: Pankaj Purohit

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                                  WPSS No.975 of 2026
                                  Vikas Kumar                                                 ............Petitioner
                                                            Vs.
                                  State of Uttarakhand and others                            ..........Respondents

                                  Hon'ble Pankaj Purohit, J.

Mr. Shailendra Nauriyal, learned counsel for the petitioner.

2. Mr. G.S. Negi, learned Addl. C.S.C. for the State.

3. Mr. Manish Bisht, learned counsel holding brief of Mr. Vipul Sharma, learned counsel for respondent nos.2 to 4.

4. Grievance of the petitioner is only limited to the extent that an Appeal filed by the petitioner on 11.06.2024 under Rule 11of the U.P. Government Servant (Discipline and Appeal) Rules, 2003, has been preferred by the petitioner before the Chief Secretary/Chairman of S.I.I.D.C.U.L. against her dismissal form service.

5. The said appeal was preferred on 11.06.2024 and till date nothing has been done on it.

6. Learned counsel for the State shall apprise this Court about the progress made in the said appeal by the respondent- S.I.I.D.C.U.L.

7. List this case on 18.04.2026 as fresh.

(Pankaj Purohit, J.) 10.04.2026 SK