WPSS/1499/2025
2026 Latest Caselaw 1100 UK

Uttarakhand High Court

WPSS/1499/2025 on 16 February, 2026

Author: Manoj Kumar Tiwari

Bench: Manoj Kumar Tiwari

                                                                            2026:UHC:985
              Office Notes,
             reports, orders
             or proceedings
SL.
      Date    or directions                     COURT'S OR JUDGE'S ORDERS
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             and Registrar's
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                               WPSS 1499/2025
                               Hon'ble Manoj Kumar Tiwari, J.

Mr. M.C. Kandpal, Senior Advocate, assisted by Mr. Devesh Kandpal, Advocate for the petitioner.

                                        Mr.    N.K.     Papnai,   Standing
                               Counsel, for the State.
                               (2)        Petitioner is serving as Assistant

Accountant. She is posted in the O/o Divisional Forest Officer, Almora. In this writ petition, she has challenged the order dated 6.8.2025, passed by DFO, Almora, whereby respondent no. 4 was handed over the charge of post of Accountant till further orders.

(3) Learned Senior Counsel appearing for the petitioner submits that respondent no. 4 has now been transferred to O/o Conservator of Forest, Almora. He further submits that petitioner has also been granted regular promotion to the post of Accountant upon her clearing a departmental examination. Thus he submits that in view of these two developments, the impugned order cannot be sustained in the eyes of law.

(4) Learned State Counsel, however, submits that since there were serious complaints received against the petitioner and DFO concerned had also issued warnings to the petitioner, therefore, in view of administrative exigencies, respondent no. 4 was handed over charge of Accountant. He, however, submits that if petitioner makes representation in view of her regular promotion as Accountant and also in view of transfer of respondent no. 4, 2026:UHC:985

competent authority shall take decision on the same, as per law.

(5) Writ petition is, accordingly, disposed of with liberty to petitioner to make representation to Conservator of Forest, Almora. If she makes representation within one week from today, decision thereupon shall be taken, as per law, within three weeks thereafter.

(Manoj Kumar Tiwari, J.) 16.2.2026 Pr PRABODH

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

2.5.4.20=3a082a00a95aff911a9559743af8f21c50602ff6eae4e61af3aeab198

KUMAR d462503, postalCode=263001, st=UTTARAKHAND, serialNumber=0DC111E8D8CA66E16B940EFDF806ACCC1AB588052DF6FC A58C67F3C91957BE53, cn=PRABODH KUMAR Date: 2026.02.16 17:23:23 +05'30' 2026:UHC:985