WPSS/337/2026
2026 Latest Caselaw 759 UK

Citation : 2026 Latest Caselaw 759 UK
Judgement Date : 6 February, 2026

[Cites 0, Cited by 0]

Uttarakhand High Court

WPSS/337/2026 on 6 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
      06.02.2026                            WPSS No.337 of 2026
                                            Hon'ble Siddhartha Sah, J.

Mr. Vinay Kumar, learned counsel for the petitioner.

2. Mr. N.K. Papnoi, learned Standing Counsel for the State.

3. The Registry has pointed out defects regarding small font size on certain pages.

4. On a query put to the learned counsel for the State, it is stated that the same does not form part of the impugned order.

5. In view of the above, the said defect is overlooked.

6. Heard.

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

8. The present petitioner is similarly situated to the petitioner in WPSS No. 184 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.

9. List on 27.02.2026.

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

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

(Siddhartha Sah, J.) Vacation Judge 06.02.2026 BS