Avinash Kumar vs State Of Uttarakhand
2026 Latest Caselaw 1762 UK

Uttarakhand High Court

Avinash Kumar vs State Of Uttarakhand on 10 March, 2026

                      Office Notes,
                   reports, orders or
SL.                 proceedings or
         Date                                               COURT'S OR JUDGES'S ORDERS
No                   directions and
                   Registrar's order
                    with Signatures
      10.03.2026                        WPSB No. 33 of 2025
                                        Avinash Kumar                 --Petitioner
                                                      Versus
                                        State Of Uttarakhand          --Respondent
                                        Hon'ble Manoj Kumar Gupta, C.J.

Hon'ble Subhash Upadhyay, J.

1. Mr. D.S. Patni, learned Senior Counsel assisted by Mr. Dharmendra Barthwal, learned counsel for the petitioner.

2. Mr. J.C. Pandey, learned Standing Counsel for the State of Uttarakhand.

3. On 09.02.2026, we required the learned Chief Standing Counsel to apprise the Court, whether any final order has been passed in the disciplinary proceedings against the petitioner, or not. It is noteworthy that, by different orders passed on previous occasions, time was granted to the learned Chief Standing Counsel for the same purpose. However, the learned State Counsel states that he has no instructions from the State Government.

4. Let Principal Secretary, Finance, Government of Uttarakhand place his stand before the Court by means of his personal affidavit positively by the next date. If final order is not passed by the next date, the concerned Principal Secretary will appear in person, along with the entire records.

5. Learned State Counsel has undertaken to communicate the instant order to the concerned Principal Secretary for necessary compliance.

6. List this case on 16.03.2026.

(Subhash Upadhyay, J.) (Manoj Kumar Gupta, C.J.) 10.03.2026 10.03.2026 Rahul