WPSB/62/2026
2026 Latest Caselaw 1381 UK

Uttarakhand High Court

WPSB/62/2026 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-
05                                WPSB No.62 of 2026
                                  WPSB No.66 of 2026
                                  Hon'ble Ravindra Maithani, J.

Hon'ble Ashish Naithani, J.

Mr. T.A. Khan, Senior Advocate assisted by Mr. Mohd. Shafy, Advocate for the petitioners.

Mr. S.N. Babulkar, Advocate General assisted by Mr. Gajendra Tripathi, Standing Counsel for the State.

Mr. Pankaj Miglani, Advocate for the respondent no.2.

On 19.02.2026, the Court had directed issuance of notice to the learned Advocate General, as a joint request appears to have been made on that date before the Court by the parties.

Today, learned Advocate General is present before the Court. He submits that since vires of Uttarakhand Public Service Commission (Procedure and Conduct of Business) Rules, 2013, is under challenge, State has nothing to do with those rules because the Uttarakhand Public Service Commission is a separate entity under Constitution; a constitutional body independent of the State's interference.

The Court records this statement given by learned Advocate General.

Learned Senior Counsel appearing for the petitioners submits that the matter may be posted during the course of the week.

List this matter on 25.02.2026, as afresh case.

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