Nandi Adhikari vs State Of Uttarakhand And Others
2026 Latest Caselaw 2921 UK

Uttarakhand High Court

Nandi Adhikari vs State Of Uttarakhand And Others on 10 April, 2026

Author: Pankaj Purohit

Bench: Pankaj Purohit

                Office Notes,
             reports, orders or
SL.           proceedings or
      Date                                                     COURT'S OR JUDGES'S ORDERS
No             directions and
             Registrar's order
              with Signatures



                                  WPSS No.998 of 2026
                                  Nandi Adhikari                                             ............Petitioner
                                                            Vs.
                                  State of Uttarakhand and others                           ..........Respondents

                                  Hon'ble Pankaj Purohit, J.

Mr. Dushyant Mainali, learned counsel for the petitioner.

2. Mr. Sushil Vashistha, learned S.C. for the State.

3. Mr. Neeraj Garg, learned counsel for respondent no.7.

4. By means of the present writ petition, the petitioner has challenged the impugned order dated 28.03.2026, whereby the services of the petitioner has been terminated by respondent no.4.

5. It is contended by learned counsel for the petitioner that the petitioner is an outsource employee and is working as Bhojan Mata with the respondent-Netaji Subhash Chandra Bose Awasiya Chatrawas, Sitarganj, Udham Singh Nagar run by State Education Department.

6. Per contra, learned counsel for the State submits that as yet no termination order has been passed; however, it has been stated in the order impugned that a meeting shall be convened to make arrangement in place of the petitioner for cooking in the Hostel.

7. Learned counsel for the respondent(s) pray for and are granted three weeks' time for filing counter affidavit(s).

8. List this case on 20.05.2026.

(Pankaj Purohit, J.) 10.04.2026 SK