WPMS/262/2026
2026 Latest Caselaw 528 UK

Uttarakhand High Court

WPMS/262/2026 on 2 February, 2026

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                                   WPMS No.262 of 2026
                                   Hon'ble Siddhartha Sah, J.

Mr. Ajay Veer Pundir, Advocate for the petitioner, through video conferencing.

2. Mr. N.K. Papnoi and Mr. Suyash Pant, S.C.s' for the State.

3. Learned counsel for the petitioner makes a statement at bar that he does not want to press for prayer no.1.

4. The writ petition is dismissed as not pressed insofar as prayer no. 1 is concerned.

5. Learned counsel for the petitioner confines his prayer to prayer no. 2 of the writ petition.

6. With the consent of learned counsel for the State, the writ petition stands disposed of with a direction to the respondents-Competent Authority to decide the representation of the petitioner dated 07.01.2026, annexure no. 4 to the writ petition, by a speaking and reasoned order within a period of six weeks from the date of production of certified copy of this order.

(Siddhartha Sah, J.) Vacation Judge 02.02.2026 SK