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WPSS/577/2026
2026 Latest Caselaw 1516 UK

Citation : 2026 Latest Caselaw 1516 UK
Judgement Date : 25 February, 2026

[Cites 0, Cited by 0]

Uttarakhand High Court

WPSS/577/2026 on 25 February, 2026

Author: Manoj Kumar Tiwari
Bench: Manoj Kumar Tiwari
                                                                                                                                 2026:UHC:1294
              Office Notes,
             reports, orders
             or proceedings
SL.
      Date    or directions                                                                       COURT'S OR JUDGE'S ORDERS
No.
             and Registrar's
               order with
               Signatures
                               WPSS/577/2026
                               Hon'ble Manoj Kumar Tiwari, J
                               1.    Mr. Sandeep Tiwari, learned counsel
                               for the petitioner.
                               2.    Mr. P.C. Bisht, learned Additional
                               C.S.C. for the State of Uttarakhand.
                               3.    Mr. Ravi Bisht, Advocate holding brief
                               of Mr. Aditya Pratap Singh, learned counsel
                               for the respondent - Uttarakhand Seed and

Tarai Development Corporation.

4. By means of this writ petition, petitioner has sought the following relief:-

(i) Issue a writ, order or direction in the nature of mandamus commanding the respondent to release the salary of the petitioner for the month of January 2026 and further direct that the salary of the subsequent months shall not be withheld or stopped.

5. Learned counsel for Uttarakhand Seed & Tarai Development Corporation, on instructions, submits that salary for the month of January 2026 would be paid to the petitioner positively within one week from today; he further assures that salary for the month of February 2026 shall be released to petitioner in the first week of March 2026. He further submits that salary for future months would be paid to the petitioner from the Office of Corporation at Haldi.

6. The writ petition is, accordingly, disposed of by taking the statement, made by learned counsel for Uttarakhand Seed & Tarai Development Corporation, on record.

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

SINGH UTTARAKHAND, 2.5.4.20=eacc6757ee7881e933ff8934f07477005aa85f9802a3a08b08d1 369512ea30f3, postalCode=263001, st=UTTARAKHAND, serialNumber=44EB54CBF00B7698CB6F10C2CE3D26F5C22DACF4F46 10C1FE58A58531726FBB0, cn=NITI RAJ SINGH ASWAL

ASWAL Date: 2026.02.25 04:09:08 -08'00'

 
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