Sunil Kumar Pokhriyal vs State Of Uttarakhand
2026 Latest Caselaw 1092 UK

Uttarakhand High Court

Sunil Kumar Pokhriyal vs State Of Uttarakhand on 16 February, 2026

                      Office Notes,
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SL.                 proceedings or
         Date                                                   COURT'S OR JUDGES'S ORDERS
No                   directions and
                   Registrar's order
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      16.02.2026                        WPSB No. 241 of 2025
                                        Sunil Kumar Pokhriyal
                                                                              --Petitioner
                                                                  Versus
                                        State Of Uttarakhand
                                                                              --Respondent
                                        Hon'ble Manoj Kumar Gupta, C.J.

Hon'ble Subhash Upadhyay, J.

1. Mr. Vinay Kumar, learned counsel for the petitioners.

2. Mr. B.S. Parihar, learned Additional Chief Standing Counsel for the State of Uttarakhand/ respondent no. 1.

3. Ms. Shirin Khajuria, learned Senior Counsel assisted by Mr. Piyush Garg and Mr. Dharmendra Barthwal, learned counsel for respondent nos. 2 to 4.

4. Let notices be issued to private respondent nos. 5 to 33. Petitioners are permitted to serve these private respondents by speed post, by taking steps within three days. In addition, these respondents would also be served by the Uttarakhand Power Corporation Ltd., as these private respondents are under its employment.

5. List this case on 26.02.2026.

(Subhash Upadhyay, J.) (Manoj Kumar Gupta, C.J.) 16.02.2026 16.02.2026 Rahul