CLCON/232/2025
2026 Latest Caselaw 1239 UK

Uttarakhand High Court

CLCON/232/2025 on 19 February, 2026

Author: Alok Kumar Verma

Bench: Alok Kumar Verma

                      Office Notes,
                   reports, orders or
SL.                 proceedings or
         Date                                            COURT'S OR JUDGES'S ORDERS
No                   directions and
                   Registrar's order
                    with Signatures
      19.02.2026                        CLCON No.232 of 2025
                                        Hon'ble Alok Kumar Verma, J.

Mr. Lalit Samant, learned counsel for the petitioner.

2. Mr. J.S. Bisht, learned Standing Counsel for the respondent.

3. Mr. Ajay Kumar Nautiyal, Director (Elementary) Education, the respondent no.1, is present through video conferencing.

3. Mr. Ajay Kumar Nautiyal submitted that the matter is pending before the Finance Department for consideration. He has sought 15 days' time.

4. The said request has not been opposed by Mr. Lalit Samant, Advocate.

5. Time is granted.

6. List on 16.03.2026 at 10.30 a.m.

7. Mr. Ajay Kumar Nautiyal, Direction (Elementary) Education, the respondent no.1, is directed to file his personal affidavit. He is further directed to remain present through video conferencing before this Court on 16.03.2026 at 10:30 a.m.

(Alok Kumar Verma, J.) 19.02.2026

JKJ/Pant