WPSS/1189/2025
2026 Latest Caselaw 98 UK

Uttarakhand High Court

WPSS/1189/2025 on 5 January, 2026

Author: Manoj Kumar Tiwari

Bench: Manoj Kumar Tiwari

                                                                            2026:UHC:157
              Office Notes,
             reports, orders
             or proceedings
SL.
      Date    or directions                     COURT'S OR JUDGE'S ORDERS
No.
             and Registrar's
               order with
               Signatures
                               WPSS 1189/2025
                               Hon'ble Manoj Kumar Tiwari, J.

Mr. Siddhartha Sah, Advocate, for the petitioner.

Mr. Ganesh Datt Kandpal, Deputy AG, with Mr. Rajeev Singh Bisht, Additional CSC, for the State.

(2) Committee of Management of a minority institution of District Almora has filed this writ petition seeking the following reliefs:

"i. issue a writ, order or direction in the nature of certiorari to quash the of letter no. 292-95 dated 09 April, 2025 (wrongly transcribed as 09 April, 2024) issued by the Chief Education Officer, Almora. (contained in Annexure No. 11) ii. issue a writ order or direction in the nature of mandamus commanding the Chief Education Officer, Almora to approve appointments of the selected Assistant Teachers in Ramsay Inter College, Almora."

(3) Learned Counsel for the petitioner submits that even though the selection committee recommended the name of selected candidates for appointment, however Chief Education Officer has declined to grant approval for appointment, when approval was sought by the Management. Learned Counsel relies upon a judgment rendered by this Court in WPSS No. 1065 of 2025 and submits that the issued involved in this writ petition is covered by the said judgment, therefore this writ petition also deserves to be decided in terms of the said judgment. (4) Learned State Counsel also 2026:UHC:157

concedes that the issue involved in the present case is identical to the one decided in WPSS No. 1065 of 2025, therefore he has no objection if the present writ petition is also decided in terms of the judgment rendered in the said writ petition. (5) In view of consensus between the parties, this writ petition is decided in terms of the judgment rendered in WPSS No. 1065 of 2025.

(Manoj Kumar Tiwari, J.)

5.1.2026 Pr

PRABODH KUMAR DN: c=IN, o=HIGH COURT OF UTTARAKHAND, ou=HIGH COURT OF UTTARAKHAND, 2.5.4.20=3a082a00a95aff911a9559743af8f21c50602ff6eae4e61af3aeab198d462503, postalCode=263001, st=UTTARAKHAND, serialNumber=0DC111E8D8CA66E16B940EFDF806ACCC1AB588052DF6FCA58C67F3C91957BE53, cn=PRABODH KUMAR Date: 2026.01.05 18:07:37 +05'30'