SPA/35/2026
2026 Latest Caselaw 1373 UK

Uttarakhand High Court

SPA/35/2026 on 23 February, 2026

Author: Ravindra Maithani

Bench: Ravindra Maithani

                Office Notes,
             reports, orders or
SL.           proceedings or
      Date                                        COURT'S OR JUDGES'S ORDERS
No             directions and
             Registrar's order
              with Signatures
D1-
03                                SPA No.35 of 2026
                                  Hon'ble Ravindra Maithani, J.

Hon'ble Ashish Naithani, J.

Mr. Ashish Joshi, Advocate for the appellants.

Mr. M.C. Kandpal, Senior Advocate (through video conferencing), assisted by Mr. Kunal Verma, Advocate holding brief of Mr. Devesh Kandpal, Advocate for the respondent.

Heard.

Admit.

List after six weeks for final hearing. Heard on Stay Application, IA No.1 of

The challenge in this appeal is made to the judgment and order dated 10.01.2026, passed in WPSS No.101 of 2017, Smt. Ganga Joshi Vs. Uttarakhand Parivahan Nigam and Others, by this Court. By it, the order terminating the services of the respondent has been quashed; with other reliefs.

Learned counsel for the appellants submits that, in fact, the respondent was appointed on contract basis; she was given a show-cause notice before his services were terminated on the ground of misconduct; she was not a regular employee.

Learned Senior Counsel appearing for the respondent submits that the order terminating the services of the respondent is stigmatic in nature.

Having considered, as an interim measure, till the next date of listing, the operation of the impugned order shall remain in abeyance.

Stay application stands disposed of, accordingly.

(Ashish Naithani J.) (Ravindra Maithani J.) 23.02.2026 RV