WPMS/15/2026
2026 Latest Caselaw 91 UK

Uttarakhand High Court

WPMS/15/2026 on 5 January, 2026

Author: Manoj Kumar Tiwari

Bench: Manoj Kumar Tiwari

2026:UHC:134 Office Notes, reports, orders or proceedings SL.

Date or directions COURT'S OR JUDGE'S ORDERS No. and Registrar's order with Signatures WPMS/15/2026 WPMS/16/2026 WPMS/17/2026 WPMS/18/2026 Hon'ble Manoj Kumar Tiwari, J

Mr. Atul Kumar Bansal, Advocate for the petitioners, through video conferencing.

2. Mr. Narayan Dutt & Mr. Suyash Pant, Standing Counsels for the State of Uttarakhand.

3. Since common questions of fact and law are involved in these petitions, therefore, these petitions are clubbed together and decided by this common judgment.

4. Learned counsel for the parties are unanimous on the point that similar issue was decided by this Court in WPMS No. 3367 of 2025 and other connected petitions.

5. In view of the consensus between the parties, the writ petitions are, accordingly, decided in terms of judgment dated 16.12.2025 rendered in WPMS No. 3367 of 2025 & other connected petitions.

(Manoj Kumar Tiwari, J) 05.01.2026 Navin NAVEEN

DN: c=IN, o=HIGH COURT OF UTTARAKHAND, ou=HIGH

2.5.4.20=3be23325146e76a0642bdf4943fb9046f487df006da8 2a131bb4e4403d3c0a15, postalCode=263001,

CHANDRA st=UTTARAKHAND, serialNumber=18167EEFB5CA8CFFD421A103819DA875643A F56D653D095C6ED9A86DAAB21CE5, cn=NAVEEN CHANDRA Date: 2026.01.05 17:35:41 +05'30'