Citation : 2026 Latest Caselaw 1187 UK
Judgement Date : 18 February, 2026
2026:UHC:1084
Office Notes,
reports, orders
or proceedings
SL.
Date or directions COURT'S OR JUDGE'S ORDERS
No.
and Registrar's
order with
Signatures
WPSS/384/2026
Hon'ble Manoj Kumar Tiwari, J.
Mr. Harendra Belwal, Advocate for the petitioner.
Mr. S.S. Lingwal, Advocate for the respondents through video conferencing.
2. Petitioner's husband was employed as regular employee in Group-D, who died in harness on 09.05.2024. Petitioner has made application for compassionate appointment on 06.11.2024; however, decision thereupon has not been taken.
3. By means of this writ petition, petitioner has sought a direction to the competent authority to take decision on pending application.
4. Learned counsel for the petitioner has drawn attention of this Court to a letter dated 16.12.2025, issued by Establishment Officer to the In-charge Officer, University Library, whereby request was made to forward the proposal regarding petitioner's compassionate appointment at an early date.
5. Learned counsel for the petitioner submits that proposal in terms of the said letter has not been submitted so far.
6. Having regard to the facts of the case, the 2026:UHC:1084 writ petition is disposed of with a direction to the Establishment Officer to take decision on petitioner's application, as per law, within four weeks from date of presentation of certified copy of this order.
(Manoj Kumar Tiwari, J.) 18.02.2026 Mahinder/
MAHINDER SINGH DN: c=IN, o=HIGH COURT OF UTTARAKHAND, ou=HIGH COURT OF UTTARAKHAND, 2.5.4.20=da6212e6e78d94ed3134842bc6a8d6ca168979ca7b8c2f031a92d1a18b08923c, postalCode=263001, st=UTTARAKHAND, serialNumber=AB77B7C5B240908B392BE84F5CDD4C2AF35DC4626D305B1BC9EA4BABA43 D2B8F, cn=MAHINDER SINGH Date: 2026.02.19 17:42:02 +05'30'
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