WPSS/314/2026
2026 Latest Caselaw 683 UK

Uttarakhand High Court

WPSS/314/2026 on 5 February, 2026

              Office Notes,
       Date      reports,
                orders or                COURT'S OR JUDGE'S ORDERS
              proceedings
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               Registrar's
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D/45                          WPSS No.314 of 2026
                              Hon'ble Siddhartha Sah, J.

Mr. Vikas Pande, Advocate for the petitioners.

Mr. C.S. Rawat assisted by Mr. Gajendra Tripathi, Standing Counsel for the State/respondents.

Heard.

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

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.

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. List on 27.02.2026.

In the meanwhile, one post of Assistant Teacher (Arts) in Government Primary School, in District Bageshwar or Pithoragarh and one post of Assistant Teacher (Science) in Government Primary School in OBC Category shall be kept vacant in District Pithoragarh, in case, the posts are not filled up. Urgency Application (IA) No.1 of 2026 and Interim Relief Application (IA) No.2 of 2026 stand disposed of accordingly.

(Siddhartha Sah, J.) Vacation Judge 05.02.2026 Sanjay