WPSS/578/2026
2026 Latest Caselaw 1501 UK

Uttarakhand High Court

WPSS/578/2026 on 25 February, 2026

Author: Manoj Kumar Tiwari

Bench: Manoj Kumar Tiwari

                                                                     2026:UHC:1292
              Office Notes,
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                               WPSS/578/2026
                               Hon'ble Manoj Kumar Tiwari, J
                               1.  Mr. Birendra Singh Adhikari, learned
                               counsel for the petitioner.

                               2.    Mr. R.C. Joshi, learned Brief Holder
                               for the State of Uttarakhand.

                               3.    Petitioner is serving as Assistant
                               Teacher in a Government Primary School
                               in District Udham Singh Nagar. He was
                               placed under suspension vide order
                               dated 20.01.2026 passed by District
                               Education Officer concerned. Thus,
                               feeling     aggrieved,   petitioner  has
                               approached this Court, seeking the
                               following reliefs:-

                               (i)   A writ order or direction in the nature of
                                     Certiorari quashing the impugned suspension
                                     order dated 20.01.2026 (Annexure-I) and the
                                     consequential     order   dated   21.1.2026
                                     (Annexure-4)

                               (ii) A writ or direction in the nature of Mandamus
                                    directing the respondents to also expedite the

enquiry contemplated against the petitioner by considering this close retirement date.

4. After arguing for a while, learned counsel for the petitioner submits that petitioner has made representation against his suspension to the District Education Officer on 04.02.2026, therefore, the concerned Authority be directed to examine the issue raised by petitioner in his representation.

5. Learned State Counsel submits that petitioner has been put under suspension in contemplation of disciplinary enquiry 2026:UHC:1292

and charge-sheet is likely to be issued in near future. He, however, submits that he has no objection, if the writ petition is disposed of in terms of prayer made by learned counsel for the petitioner.

6. Accordingly, the writ petition is disposed of with a direction to District Education Officer (Elementary), Udham Singh Nagar to consider petitioner's representation and pass appropriate order, as per law, within three weeks from the date of presentation of certified copy of this order.

(Manoj Kumar Tiwari, J) 25.02.2026 Aswal NITI RAJ SINGH Digitally signed by NITI RAJ SINGH ASWAL DN: c=IN, o=HIGH COURT OF UTTARAKHAND, ou=HIGH COURT OF UTTARAKHAND, 2.5.4.20=eacc6757ee7881e933ff8934f07477005aa85f9802a3a08b08d1369512ea3

ASWAL 0f3, postalCode=263001, st=UTTARAKHAND, serialNumber=44EB54CBF00B7698CB6F10C2CE3D26F5C22DACF4F4610C1FE58A 58531726FBB0, cn=NITI RAJ SINGH ASWAL Date: 2026.02.25 04:14:11 -08'00'