WPSS/179/2026
2026 Latest Caselaw 385 UK

Uttarakhand High Court

WPSS/179/2026 on 29 January, 2026

              Office Notes, reports,
       Date   orders or proceedings
                or directions and                            COURT'S OR JUDGE'S ORDERS
              Registrar's order with
                    Signatures
D/21                                   WPSS No.179 of 2026
                                       With
                                       Urgency Application (IA) No.1 of 2026
                                       Interim Relief Application (IA) No.2 of 2026
                                       Hon'ble Subhash Upadhyay, J.

Mr. Vinod Tiwari and Mr. Tribhuwan Chandra Pandey, Advocates for the petitioners.

Mr. Rajeev Singh Bisht, AGA with Mr. Sachin Mohan Singh Mehta, 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 12.03.2026.

In the meanwhile, the effect and operation of the impugned order dated 16.01.2026 qua the petitioners is stayed. Interim relief application and urgency application stand disposed of.

(Subhash Upadhyay, J.) Vacation Judge 29.01.2026 Sanjay