CLCON/34/2021
2026 Latest Caselaw 3021 UK

Uttarakhand High Court

CLCON/34/2021 on 15 April, 2026

Author: Alok Kumar Verma

Bench: Alok Kumar Verma

                      Office Notes,
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      15.04.2026                        CLCON No. 34 of 2021
                                        With
                                        Impleadment Application (IA No. 8 of 2026)
                                        Hon'ble Alok Kumar Verma, J.

Mr. Bhuwnesh Joshi, learned counsel for the petitioner.

2. Mrs. Rajni Supyal, learned counsel holding brief of Mr. C.S. Rawat, learned counsel for the respondent no.2.

3. Heard on the Impleadment Application (IA No. 8 of 2026).

4. Impleadment Application (IA No. 8 of 2026) is allowed.

5. Mr. Bhuwnesh Joshi, Advocate, has sought one week's time to file an amended memo of cause title.

6. Mr. Deepak Singh, the Divisional Forest Officer, Almora, is present through video conferencing. He submitted that the pension matter of the petitioner is pending before the Government.

7. Mr. Deepak Singh, the Divisional Forest Officer, Almora has sought ten days' time to get further instructions from the Government.

8. Notice is being issued to Mr. R.K. Sudhanshu, Principal Secretary, Forest Department.

9. Mr. Bhuwnesh Joshi, Advocate, has sought three days' time to take steps.

10. List on 04.05.2026.

11. Mr. R.K. Sudhanshu, Principal Secretary and Mr. Deepak Singh, the Divisional Forest Officer, are directed to remain present before this Court through video conferencing on 04.05.2026 at 10:30 a.m.

(Alok Kumar Verma, J.) 15.04.2026 Shiv/