Unknown vs State Of Uttarakhand And Others
2026 Latest Caselaw 2992 UK

Uttarakhand High Court

Unknown vs State Of Uttarakhand And Others on 15 April, 2026

Author: Pankaj Purohit

Bench: Pankaj Purohit

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                                      WPMS No.877 of 2026
                                      Committee of Management Lions Public Purv
                                      Madhyamik Vidhyalaya
                                                                       --Petitioner
                                                           Versus
                                      State of Uttarakhand and Others
                                                                      --Respondents
                                      Hon'ble Pankaj Purohit, J.

Mr. Deep Chandra Joshi, learned counsel for petitioner.

2. Ms. Swati Verma, learned Brief Holder for the State of Uttarakhand/respondents.

3. Vide order dated 09.04.2026, this Court granted three days' time to learned State Counsel to seek instructions as to why permission for fresh appointment of the Teachers is not granted to petitioner-Institution.

4. Today, on instructions, it is submitted by learned State Counsel that the matter is pending before Director, Secondary Education, Dehradun and it is regarding 29 Schools of the State. But learned State Counsel is not in a position to submit since when the proposal is pending with the Director Secondary Education and how much time the Director Secondary Education would take to resolve the issue.

5. Learned State Counsel prays for and is granted further three days' time to seek instruction regarding the aforesaid fact and further to make a statement before this Court within which time proposal is to be finalized at the level of Director Secondary Education Dehradun.

6. Put up as fresh on 20.04.2026.

(Pankaj Purohit, J.) 15.04.2026 PN