WPSB/86/2026
2026 Latest Caselaw 1397 UK

Uttarakhand High Court

WPSB/86/2026 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-
11                                WPSB No.86 of 2026
                                  Hon'ble Ravindra Maithani, J.

Hon'ble Ashish Naithani, J.

Mr. M.C. Pant, Advocate for the petitioner.

Mr. Gajendra Tripathi, Advocate for the State.

Heard.

Admit.

Learned C.S.C. takes notices for the respondent nos. 1 to 7.

Respondents may file counter affidavit within four weeks.

Two weeks, thereafter, rejoinder affidavit, if any, may be filed.

List thereafter for final hearing along with WPSB No.63 of 2026.

Heard on Interim Relief Application, IA No.1 of 2026.

Learned counsel for the petitioner submits that the petitioner was being paid pension; his pension has been unlawfully stopped. He further submits that in identical matter, i.e. in WPSB No.63 of 2026, on 06.02.2026, this Court has already considered the matter while considering the interim relief application , and had stayed the effect and operation of the impugned order/office memorandum dated 16.01.2026, till the next date of listing.

It is not disputed.

Having considered, as an interim measure, till the next date of listing, the effect and operation of the impugned order/office memorandum dated 16.01.2026, shall remain in abeyance.

Interim Relief Application stands disposed of, accordingly.

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