Ayurveda Vishvavidyaalay Teachers ... vs State Of Uttarakhand And Others
2026 Latest Caselaw 1701 UK

Uttarakhand High Court

Ayurveda Vishvavidyaalay Teachers ... vs State Of Uttarakhand And Others on 9 March, 2026

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      09.03.2026
                                 WPSB No. 396 of 2025
                                  Ayurveda Vishvavidyaalay Teachers Welfare Association             --Petitioner
                                                                    Versus
                                  State of Uttarakhand and others.                              -Respondents

                                 Hon'ble Manoj Kumar Gupta, C.J.

Hon'ble Subhash Upadhyay, J.

1. Sri P.K. Chauhan, learned counsel for the petitioner.

2. Sri P.S. Bisht, learned Additional Chief Standing Counsel for the State/ respondent No. 1.

3. Sri Sandeep Kothari, learned counsel for respondent No. 2.

4. Learned Additional Chief Standing Counsel for the State of Uttarakhand has placed on record the instructions received from the Deputy Secretary of the concerned Department dated 06.03.2026. The stand taken therein is that the matter has been forwarded to the Finance Department seeking its approval and as soon as the same is granted, necessary fund would be released for payment of arrears of salary of six months to the Members of the petitioner Association in compliance of the previous order dated 16.02.2026.

5. Having regard to the said statement, we adjourn the hearing of the instant petition for three weeks.

6. List on 30.03.2026.

7. Learned Additional Chief Standing Counsel for the State of Uttarakhand shall place on record the development that takes place in the meantime.

8. We hope and trust that the respondents will ensure compliance of the previous order positively by the next date.

(Subhash Upadhyay, J.) (Manoj Kumar Gupta, C.J.) 09.03.2026 09.03.2026 Rathour