Unknown vs State Of Uttarakhand
2026 Latest Caselaw 1443 UK

Uttarakhand High Court

Unknown vs State Of Uttarakhand on 24 February, 2026

Author: Manoj Kumar Tiwari

Bench: Manoj Kumar Tiwari

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                            WPSS/554/2026

                            Madan Lal
                                                                     --Petitioner
                                                Versus
                            State Of Uttarakhand
                                                               --Respondent

With WPSS No. 555 of 2026 WPSS No. 556 of 2026 Hon'ble Manoj Kumar Tiwari, J

1. Mr. Harshit Sanwal, learned counsel for the petitioners.

2. Mr. Rajeev Singh Bisht, learned Additional C.S.C. for the State of Uttarakhand.

3. According to the petitioners, they served as contractual employee in Social Welfare Department continuously since 2010; however, their services have been disengaged w.e.f. 31.01.2026. The order passed by Director, Social Welfare Department is on record as Annexure 2 to the writ petition in which a stipulation is made that petitioners' engagement is being extended only till 31.01.2026.

4. Learned counsel for the petitioners submits that petitioners have served for nearly fifteen years continuously, therefore, the manner in which their services were disengaged is unjust. He submits that work and post is still available, therefore, there is no reason whatsoever for discontinuing the engagement of the petitioners.

5. Let counter affidavit be filed within four weeks.

6. List these cases on 20.04.2026.

7. In the meantime, if work and post is available, petitioners' shall be permitted to continue as before and they shall also be paid their due remuneration.

(Manoj Kumar Tiwari, J) 24.02.2026 Aswal