Unknown vs State Of Uttarakhand
2026 Latest Caselaw 1515 UK

Uttarakhand High Court

Unknown vs State Of Uttarakhand on 25 February, 2026

Author: Manoj Kumar Tiwari

Bench: Manoj Kumar Tiwari

                 Office
                 Notes,
                reports,
               orders or
             proceedings
SL.
      Date         or                     COURT'S OR JUDGE'S ORDERS
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              directions
                  and
              Registrar's
              order with
              Signatures
                            WPSS/569/2026

                            Diksha Negi
                                                                      --Petitioner
                                                Versus
                            State Of Uttarakhand
                                                                --Respondent

With WPSS/570/2026 WPSS/571/2026 WPSS/572/2026 WPSS/573/2026 WPSS/574/2026 WPSS/575/2026 WPSS/580/2026 WPSS/581/2026 WPSS/583/2026 WPSS/584/2026 WPSS/589/2026 WPSS/593/2026 WPSS/594/2026 Hon'ble Manoj Kumar Tiwari, J

1. Mr. Ankit Bisht, Advocate holding brief of Mr. Vinay Kumar, learned counsel for the petitioners.

2. Mr. Pradeep Hairiya, learned Standing Counsel for the State of Uttarakhand.

3. Learned State Counsel prays for and is granted four weeks time to file counter affidavit(s).

4. List these cases on 02.04.2026.

5. Till further orders, petitioner(s) shall not be discontinued from service and he shall be permitted to serve as before and shall be paid remuneration; however, this interim order will not come in the way of joining of the regularly selected candidates.

6. Interim relief applications (IA No. 1 of 2026) stand disposed of.

(Manoj Kumar Tiwari, J) 25.02.2026 Aswal