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CLCON/447/2025
2026 Latest Caselaw 1249 UK

Citation : 2026 Latest Caselaw 1249 UK
Judgement Date : 19 February, 2026

[Cites 0, Cited by 0]

Uttarakhand High Court

CLCON/447/2025 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.447 of 2025
                                        Hon'ble Alok Kumar Verma, J.

Mr. Anil Kumar Joshi, learned counsel for the petitioners.

2. Mr. J.S. Bisht, learned Standing Counsel assisted by Mr. Devesh Ghildiyal, learned Brief Holder for the respondents.

3. Mr. Ravinath Raman, Secretary School Education, the respondent no.1, is present through video conferencing.

4. Mr. Ravinath Raman, Secretary submitted that an order has been passed by the Division Bench in Special Appeal No.186 of 2025. He has sought time to file a copy of the said order.

5. Mr. J.S. Bisht, Standing Counsel, submitted that he shall file a copy of the order, passed in the said Special Appeal.

6. On the request of both the parties, list on 26.02.2026.

7. Personal appearance of Mr. Ravinath Raman, Secretary School Education, the respondent no.1, is dispensed with.

(Alok Kumar Verma, J.) 19.02.2026

JKJ/Pant

 
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