WPSS/298/2026
2026 Latest Caselaw 633 UK

Citation : 2026 Latest Caselaw 633 UK
Judgement Date : 4 February, 2026

[Cites 0, Cited by 0]

Uttarakhand High Court

WPSS/298/2026 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                            WPSS No.298 of 2026
                                            Hon'ble Siddhartha Sah, J.

Mr. Anil Kumar Joshi, learned counsel for the petitioner.

2. Mr. C. S. Rawat, learned C.S.C. assisted by Mr. N. K. Papnoi, learned Standing Counsel for the State.

3. Heard.

4. Learned State Counsel prays for and is granted three weeks' time to file counter affidavit.

5. The present petitioners are similarly situated to the petitioner in WPSS No. 202 of 2026, wherein an interim order has been granted by the Coordinate Bench of this Court vide order dated 29.01.2026. Hence, a similar interim order is called for.

6. Learned counsel for the State submits that the selection process has already been completed, appointment letters have been issued, and most of the selected candidates have joined their duties; therefore, any interim order at this stage would vitiate the entire selection process. However, it is also submitted that interim protection has already been granted to similarly situated candidates.

7. List on 27.02.2026.

8. In the meanwhile, one post of Assistant Teacher (Science), Government Primary School, shall be kept vacant in District Uttarkashi, in case the posts are not filled up.

9. Urgency application and interim relief application (IA Nos.1 & 2 of 2026) stand disposed of accordingly. [[

(Siddhartha Sah, J.) Vacation Judge 04.02.2026 BS