Unknown vs State Of Uttarakhand And Others
2026 Latest Caselaw 2928 UK

Uttarakhand High Court

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

Author: Pankaj Purohit

Bench: Pankaj Purohit

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                                      WPSS No.1019 of 2026
                                      Dinesh Chandra Pant
                                                                                 --Petitioner
                                                           Versus
                                      State of Uttarakhand and Others
                                                                                 --Respondents
                                      Hon'ble Pankaj Purohit, J.

Mr. Bhagwat Mehra, learned counsel for petitioner.

2. Mr. K.N. Joshi, learned D.A.G. for the State of Uttarakhand/respondents.

3. Present writ petition has been filed by petitioner challenging the impugned communication/letter dated 06.04.2026 issued by respondent No.2 (Annexure No.1) and further a direction to respondents to consider and regularize the services of petitioner on the post of Junior Clerk Cum Data Entry Operator/Computer Operator.

4. It is contended by learned counsel for petitioner that petitioner is working with respondents-department since 02.02.2009 on contractual basis as Junior Clerk Cum Data Entry Operator/Computer Operator and there is apprehension that petitioner would be relieved from his services.

5. Put up as fresh on 15.04.2026.

6. Till then, petitioner shall not be relieved from his services.

(Pankaj Purohit, J.) 10.04.2026 PN