WPMS/279/2026
2026 Latest Caselaw 782 UK

Citation : 2026 Latest Caselaw 782 UK
Judgement Date : 6 February, 2026

[Cites 1, Cited by 0]

Uttarakhand High Court

WPMS/279/2026 on 6 February, 2026

                  Office Notes,
                 reports, orders
                 or proceedings
SL. No.   Date    or directions                            COURT'S OR JUDGE'S ORDERS
                 and Registrar's
                   order with
                   Signatures


                                   WPMS No.279 of 2026
                                   Hon'ble Siddhartha Sah, J.

Mr. Pankaj Kumar Sharma, Advocate for the petitioner.

2. Mr. Suyash Pant, S.C. for the State.

3. By means of the present writ petition, petitioner has sought quashing of the order dated 14.10.2025 (annexure no.1) issued by the Under Secretary, Higher Education, Dehradun, Uttarakhand and the order dated 26.11.2025 (annexure no.2) issued by Director, Higher Education, Uttarakhand.

4. Heard learned counsel for the parties and perused the record.

5. In the facts and circumstances of the case, a counter affidavit be filed by the State, positively, within a period of ten days.

6. In the counter-affidavit, the State shall specifically advert to all the contentions relating to Section 19 of the Right to Information Act, 2005

7. List this case on 19.02.2026.

8. Urgency Application (IA No.1 of 2026) stands disposed of accordingly.

(Siddhartha Sah, J.) Vacation Judge 06.02.2026 SK