WPSS/203/2026
2026 Latest Caselaw 377 UK

Uttarakhand High Court

WPSS/203/2026 on 29 January, 2026

              Office Notes,
       Date      reports,
                orders or                  COURT'S OR JUDGE'S ORDERS
              proceedings
              or directions
                   and
               Registrar's
               order with
               Signatures
D/38                          WPSS No.203 of 2026
                              With
                              Urgency Application (IA) No.1 of 2026
                              Interim Relief Application (IA) No.2 of 2026
                              Hon'ble Subhash Upadhyay, J.

Mr. Ashish Joshi and Mr. Shobhit Joshi, Advocates for the petitioners. Mr. Naveen Tiwari, Brief Holder for the State.

Notices for respondent nos.1 to 6 have been accepted by the learned State Counsel. Heard.

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.

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

List on 27.02.2026.

In the meanwhile, the effect and operation of the impugned order shall be stayed qua the petitioners.

Interim relief application and urgency application stand disposed of.

(Subhash Upadhyay, J.) Vacation Judge 29.01.2026 Sanjay