WPSS/469/2026
2026 Latest Caselaw 1736 UK

Uttarakhand High Court

WPSS/469/2026 on 10 March, 2026

Author: Manoj Kumar Tiwari

Bench: Manoj Kumar Tiwari

                                                                        2026:UHC:1551
              Office Notes,
             reports, orders
             or proceedings
SL.
      Date    or directions                  COURT'S OR JUDGE'S ORDERS
No.
             and Registrar's
               order with
               Signatures
                               WPSS/469/2026
                               Hon'ble Manoj Kumar Tiwari, J
                               1.    Mr.Abhishek Sati, learned counsel
                               for the petitioner.

                               2.   Mr.  S.S.  Chaudhary, learned
                               Standing Counsel for the State of
                               Uttarakhand.

                               3.    Petitioner participated in a selection
                               for the post of Assistant Teacher,
                               Government Primary School in District
                               Bageshwar. Since petitioner's name did
                               not figure in the list of successful
                               candidate, therefore, he has approached
                               this Court seeking the following reliefs:-

                               (i)   To issue a writ, order or direction in the nature
                                     of Mandamus directing the Respondents to re-

categorize the Petitioner in the Science category against the post of Assistant Teacher Primary.

(ii) To issue a writ, order or direction in the nature of Mandamus directing the Respondents to give appointment to the petitioner on the post of Assistant Teacher Primary with consequential benefits.

4. Learned counsel for the petitioner had contended that petitioner's score of quality point marks was 66.06 marks, which was more than the marks scored by the last selected candidate in Science Stream.

5. Learned State Counsel was asked to get instructions in the matter. Today, on instructions, learned State Counsel submits that petitioner passed Bachelor's Course with Hindi Literature, History and Sociology subjects, therefore, his claim 2026:UHC:1551

for appointment can be considered only against vacancies in Art Stream and his claim for appointment against post available in Science Stream is unfounded.

6. Learned State Counsel has drawn attention of this Court to petitioner's mark-sheet of B.A. Part-III examination, which also indicates that petitioner passed Graduation with Hindi Literature, History and Sociology subjects.

7. In such view of the matter, the prayer made by petitioner to re- categorise him and consider him for appointment in Science Category cannot be granted.

8. Accordingly, the writ petition fails and is dismissed.

(Manoj Kumar Tiwari, J) 10.03.2026 Aswal NITI RAJ SINGH ASWAL

DN: c=IN, o=HIGH COURT OF UTTARAKHAND, ou=HIGH COURT OF UTTARAKHAND, 2.5.4.20=eacc6757ee7881e933ff8934f07477005aa85f9802a3a08b08d1369512ea30f3, postalCode=263001, st=UTTARAKHAND, serialNumber=44EB54CBF00B7698CB6F10C2CE3D26F5C22DACF4F4610C1FE58A58531726FBB0, cn=NITI RAJ SINGH ASWAL Date: 2026.03.10 04:49:13 -07'00'