Sukesh Prasad Bhatt vs State Of Uttarakhand
2026 Latest Caselaw 1342 UK

Uttarakhand High Court

Sukesh Prasad Bhatt vs State Of Uttarakhand on 20 February, 2026

Author: Pankaj Purohit

Bench: Pankaj Purohit

                  Office Notes, reports,
                 orders or proceedings or
SL. No.   Date        directions and
                  Registrar's order with
                                                                            COURT'S OR JUDGE'S ORDERS
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                                                                                                             2026:UHC:1140
                                            WPSS No.498 of 2026
                                            Sukesh Prasad Bhatt
                                                                                --Petitioner
                                                                   Versus
                                            State Of Uttarakhand
                                                                                --Respondent
                                            Hon'ble Pankaj Purohit, J.

Mr. Gulshan Pandey, learned counsel for the petitioner.

2. Mr. S.S. Chaudhary, learned S.C. for the State.

3. It is contended by learned counsel for the petitioner that in the selection process of Assistant Teacher (Primary, petitioner secured 81.89 quality point marks while the candidate namely Anant Dobhal having only 81.59 quality point marks was selected in District Pauri Garhwal.

4. Perusal of the writ petition reflects that petitioner has not impleaded Mr. Anant Dobhal as party respondent.

5. Learned counsel for the petitioner prays for and is granted three days' time to move an appropriate application to implead Mr. Anant Dobhal has respondent no.4 who is going to be affected in the event writ petition is allowed.

6. List on 27.02.2026 as fresh.

(Pankaj Purohit, J.) 20.02.2026 R.Dang