WPSS/122/2026
2026 Latest Caselaw 1118 UK

Uttarakhand High Court

WPSS/122/2026 on 17 February, 2026

Author: Manoj Kumar Tiwari

Bench: Manoj Kumar Tiwari

                                                                      2026:UHC:1013
              Office Notes,
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      Date    or directions                COURT'S OR JUDGE'S ORDERS
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             and Registrar's
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                               WPSS/122/2026
                               Hon'ble Manoj Kumar Tiwari, J
                               1.  Mr.     Dinesh     Gahatori,           learned
                               counsel for the petitioner.

                               2.   Mr. G.S. Negi, learned Additional
                               C.S.C. for the State of Uttarakhand.

                               3.    Petitioner is serving as Registrar
                               Kanoongo in Joshiyara Tehsil of District
                               Uttarkashi. By means of this writ
                               petition, he has sought the following
                               reliefs:-

                               (i) Issue a writ in the nature of certiorari calling
                                   for record and quashing the recommendation
                                   dated 5.12.2025 (Annexure No. 1) sent by
                                   the respondent no. 3 ignoring the petitioner

being Registrar Kanoongo.

(ii) Issue a writ in the nature of mandamus directing the respondents to sent requisition for promotion from amongst Registrar Kanoongo under the quota fixed for it, otherwise the petitioner shall suffer irreparable loss and injury at his verge of retirement.

4. Challenge thrown by the petitioner is to an inter-departmental letter issued by the Secretary, Board of Revenue to the Secretary, Revenue Department. By the said letter, a request has been made to send requisition for supplying available vacancies to hold promotion exercise for promoting Revenue Inspector to the post of Naib Tehsildar.

5. Petitioner contends that requisition for promotion of Registrar Kanoongo should also be simultaneously sent; otherwise, they will become junior to the 2026:UHC:1013

persons who will be promoted as Naib Tehslidar from the post of Revenue Inspector.

6. This Court does not find any reason to interfere with the inter-departmental communication. However, having regard to the facts and circumstances of the case, this Court thinks that ends of justice would be met, if petitioner is permitted to approach the Competent Authority by making representation.

7. Learned counsel for the petitioner submits that petitioner has already made a representation to the Secretary, Board of Revenue.

8. The writ petition is, accordingly, disposed of with a direction to the Secretary, Board of Revenue to take decision on petitioner's representation dated 18.11.2025, as per law, within six weeks from the date of presentation of certified copy of this order.

(Manoj Kumar Tiwari, J) 17.02.2026 Aswal NITI RAJ Digitally signed by NITI RAJ SINGH ASWAL DN: c=IN, o=HIGH COURT OF UTTARAKHAND, ou=HIGH COURT OF UTTARAKHAND, 2.5.4.20=eacc6757ee7881e933ff8934f07477005aa85f9802a3a08b08d1369512ea30f3, postalCode=263001, st=UTTARAKHAND,

SINGH ASWAL serialNumber=44EB54CBF00B7698CB6F10C2CE3D26F5C22DACF4F4610C1FE58A5853 1726FBB0, cn=NITI RAJ SINGH ASWAL Date: 2026.02.17 05:41:45 -08'00' 2026:UHC:1013