WPSB/50/2026
2026 Latest Caselaw 613 UK

Citation : 2026 Latest Caselaw 613 UK
Judgement Date : 4 February, 2026

[Cites 0, Cited by 0]

Uttarakhand High Court

WPSB/50/2026 on 4 February, 2026

                   Office Notes, reports,
                   orders or proceedings
SL.
         Date        or directions and                     COURT'S OR JUDGES'S ORDERS
No                 Registrar's order with
                        Signatures
      04.02.2026                            WPSB No.50 of 2026
                                            Hon'ble Siddhartha Sah, J.

Mr. Abhishek Pant, learned counsel for the petitioners through V.C.

2. Mr. J. S. Bisht and Mr. S.S. Chaudhari, learned Standing Counsel for the State/respondents.

3. Heard.

4. Learned counsel for the petitioners submits that the petitioners are the retired employees, who are being paid pension under the Old Pension Scheme. By the impugned order dated 16.01.2026, more particularly Clause 3 Kha (v), the pension of the petitioners is being stopped with immediate effect.

5. Learned counsel for the petitioners submits that prior to issuance of the impugned order, which is general in nature, no opportunity of hearing has been provided to the petitioners and the pension is being stopped with immediate effect.

6. Learned State Counsel prayed for and is granted four weeks' time to file counter affidavit.

7. List on 12.03.2026.

8. In the meanwhile, the effect and operation of the impugned order dated 16.01.2026 shall remain stayed qua the petitioners.

9. Interim relief application and urgency application (IA Nos.1 & 2 of 2026) stand disposed of.

(Siddhartha Sah, J.) Vacation Judge 04.02.2026 BS