WPSB/230/2020
2026 Latest Caselaw 1043 UK

Citation : 2026 Latest Caselaw 1043 UK
Judgement Date : 13 February, 2026

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Uttarakhand High Court

WPSB/230/2020 on 13 February, 2026

Author: Pankaj Purohit

Bench: Manoj Kumar Tiwari, Pankaj Purohit

                                                                      2026:UHC:913-DB
                Office Notes,
             reports, orders or
SL.           proceedings or
      Date                                      COURT'S OR JUDGES'S ORDERS
No             directions and
             Registrar's order
              with Signatures
                                  WPSB No.230 of 2020
                                  Hon'ble Manoj Kumar Tiwari, J.

Hon'ble Pankaj Purohit, J. Mr. Akshay Pradhan, learned counsel for petitioner.

2. Mr. Pradeep Hairiya, learned Standing Counsel for the State of Uttarakhand/respondents.

3. By means of the present writ petition, petitioner has sought for the following relief:-

1. To issue writ, order or direction in the nature of mandamus directing the respondents to not to proceed with the departmental enquiry started pursuant to the charge-sheet dated 06.06.2019 in the light of the fact that the charge-

sheet has already been set aside by the department itself vide order dated 28.11.2019.

4. The relief claimed by the petitioner cannot be granted. Once charge-sheet is issued against the government servant, then the disciplinary enquiry must be brought to its logical end as early as possible.

5. Thus, the writ petition is thoroughly misconceived, therefore, the same is dismissed.

(Pankaj Purohit, J.) (Manoj Kumar Tiwari, J.) 13.02.2026 PN