WPSB/51/2026
2026 Latest Caselaw 673 UK

Citation : 2026 Latest Caselaw 673 UK
Judgement Date : 5 February, 2026

[Cites 0, Cited by 0]

Uttarakhand High Court

WPSB/51/2026 on 5 February, 2026

              Office Notes,
             reports, orders
             or proceedings
SL.
      Date    or directions                 COURT'S OR JUDGES'S ORDERS
No
             and Registrar's
                order with
               Signatures
                               WPSB No.51 of 2026

                               Hon'ble Siddhartha Sah, J.

Mr. Abhishek Pant and Ms. Tulika Sharma (through V.C.), learned counsel holding brief of Mr. M.C. Pant, learned counsel for the petitioner.

2. Mr. S.S. Chaudhary, Standing Counsel for the State/respondents.

3. Heard learned counsel for the parties.

4. Learned counsel for the petitioner has drawn the attention of this Court to an order dated 29.01.2026 passed by the Coordinate Bench of this Court in WPSS No.212 of 2026.

5. On a query, the counsel for the respondents does not deny that the petitioner is identically placed, hence, there shall be an interim order in terms of the order passed by the Coordinate Bench of this Court.

6. In that view of the matter, there will be an interim order in terms of the order dated 29.01.2026.

7. 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.

8. 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.

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

10. List on 12.03.2026.

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

12. Interim Relief Application (IA No.1 of 2026) and Urgency Application (IA No.2 of 2026) stand disposed of.

[

(Siddhartha Sah, J.) Vacation Judge 05.02.2026

Ravi