Citation : 2026 Latest Caselaw 58 UK
Judgement Date : 3 January, 2026
2026:UHC:102
Office Notes,
reports, orders
or proceedings
SL.
Date or directions COURT'S OR JUDGE'S ORDERS
No.
and Registrar's
order with
Signatures
WPMS/3774/2025
Hon'ble Manoj Kumar Tiwari, J
1.
Ms. Ruchika Negi, Advocate holding brief of Mr. Sandeep Kothari, learned counsel for the petitioner.
2. Mr. N.S. Pundir, learned Deputy Advocate General for the State of Uttarakhand.
3. Learned Counsel for the parties are ad idem that the issue involved in this writ petition was considered by this Court in Writ Petition (M/S) No. 3466 of 2025.
4. In view of consensus between the parties, writ petition is decided in terms of the judgment rendered in Writ Petition (M/S) No. 3466 of 2025. Competent authority shall consider petitioner's request for permission to advertise vacancies, as per law, within four weeks from the date of presentation of certified copy of this order.
(Manoj Kumar Tiwari, J) 03.01.2026 Aswal NITI RAJ Digitally signed by NITI RAJ SINGH ASWAL DN: c=IN, o=HIGH COURT OF UTTARAKHAND, ou=HIGH COURT OF UTTARAKHAND, 2.5.4.20=eacc6757ee7881e933ff8934f07477005aa85f9802a3a08b08d13695
SINGH ASWAL 12ea30f3, postalCode=263001, st=UTTARAKHAND, serialNumber=44EB54CBF00B7698CB6F10C2CE3D26F5C22DACF4F4610C1F E58A58531726FBB0, cn=NITI RAJ SINGH ASWAL Date: 2026.01.03 03:28:50 -08'00' 2026:UHC:102
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