WPSS/128/2026
2026 Latest Caselaw 1084 UK

Uttarakhand High Court

WPSS/128/2026 on 16 February, 2026

Author: Manoj Kumar Tiwari

Bench: Manoj Kumar Tiwari

                                                                                                                                   2026:UHC:954
              Office Notes,
             reports, orders
             or proceedings
SL.
      Date    or directions                                                                            COURT'S OR JUDGE'S ORDERS
No.
             and Registrar's
               order with
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                               WPSS/128/2026
                               Hon'ble Manoj Kumar Tiwari, J
                               1.

Mr. Sunder Dhauni, learned counsel for the petitioner.

2. Mr. S.S. Chaudhary, learned Standing Counsel for the State of Uttarakhand.

3. Learned counsel for the petitioner submits that subsequent to the filing of writ petition, petitioner has been given a regular appointment as an Assistant Teacher in a Government Elementary School. He thus submits that in view of subsequent development, the writ petition has become infructuous.

4. In view of the statement made by learned counsel for the petitioner, the writ petition is dismissed as infructuous.

(Manoj Kumar Tiwari, J) 16.02.2026 Aswal

DN: c=IN, o=HIGH COURT OF UTTARAKHAND,

NITI RAJ SINGH ou=HIGH COURT OF UTTARAKHAND, 2.5.4.20=eacc6757ee7881e933ff8934f07477005aa85f9 802a3a08b08d1369512ea30f3, postalCode=263001,

ASWAL st=UTTARAKHAND, serialNumber=44EB54CBF00B7698CB6F10C2CE3D26F 5C22DACF4F4610C1FE58A58531726FBB0, cn=NITI RAJ SINGH ASWAL Date: 2026.02.16 03:40:16 -08'00' 2026:UHC:954