Citation : 2026 Latest Caselaw 1855 UK
Judgement Date : 12 March, 2026
2026:UHC:1668-DB
HIGH COURT OF UTTARAKHAND AT NAINITAL
HON'BLE JUSTICE SRI MANOJ KUMAR TIWARI AND
HON'BLE SRI JUSTICE PANKAJ PUROHIT
Writ Petition No. 210 of 2024 (SB)
Kundan Singh Bisht --Petitioner
Versus
State of Uttarakhand and others --Respondents
With
WPSB/115/2024 WPSB/172/2024 WPSB/397/2024
WPSB/131/2024 WPSB/173/2024 WPSB/398/2024
WPSB/134/2024 WPSB/174/2024 WPSB/399/2024
WPSB/136/2024 WPSB/179/2024 WPSB/400/2024
WPSB/138/2024 WPSB/180/2024 WPSB/401/2024
WPSB/143/2024 WPSB/184/2024 WPSB/402/2024
WPSB/145/2024 WPSB/185/2024 WPSB/403/2024
WPSB/146/2024 WPSB/187/2024 WPSB/404/2024
WPSB/154/2024 WPSB/188/2024 WPSB/405/2024
WPSB/156/2024 WPSB/190/2024 WPSB/406/2024
WPSB/157/2024 WPSB/192/2024 WPSB/407/2024
WPSB/158/2024 WPSB/193/2024 WPSB/481/2024
WPSB/159/2024 WPSB/194/2024 WPSB/482/2024
WPSB/160/2024 WPSB/197/2024 WPSB/483/2024
WPSB/161/2024 WPSB/201/2024 WPSB/484/2024
WPSB/164/2024 WPSB/202/2024 WPSB/485/2024
WPSB/165/2024 WPSB/204/2024 WPSB/486/2024
WPSB/166/2024 WPSB/205/2024 WPSB/487/2024
WPSB/167/2024 WPSB/213/2024 WPSB/490/2024
WPSB/168/2024 WPSB/228/2024 WPSB/492/2024
WPSB/169/2024 WPSB/395/2024 WPSB/493/2024
WPSB/171/2024 WPSB/396/2024
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Mr. K.P. Upadhya, Senior Advocate assisted by Mr.
Hemant Pant, Advocate, Mr. B.D. Pande, Advocate, Mr.
1
2026:UHC:1668-DB
Shubhang Dobhal, Advocate, Mr. Sanjay Bhatt, Advocate
and Mr. Vinod Tiwari, Advocate for the petitioners in
respective writ petitions.
Mr. S.S. Chaudhary, Standing Counsel for the State of
Uttarakhand.
Mr. Ashish Joshi, Advocate for Uttarakhand Public
Service Commission
----------------------------------------------------------------------
The Court made the following:
JUDGMENT:
(per Hon'ble Justice Sri Manoj Kumar Tiwari)
1. Petitioners are aggrieved by advertisement dated 11.03.2024, issued by Uttarakhand Public Service Commission, whereby vacancies on the post of Principal in Government Inter College were notified.
2. In some of the writ petitions, petitioners have also challenged certain provisions of applicable recruitment rules. In some of the writ petitions, this Court had permitted the petitioners to participate in the selection process; however, their participation was to remain subject to outcome of the writ petition.
3. Mr. Ashish Joshi, learned counsel appearing for Uttarakhand Public Service Commission on instructions submits that State Government decided to recall the requisition, pursuant to which the vacancies on the post of Principal were advertised and on the request of the State Government, selection process has been scrapped. He submits that the reliefs sought in the writ petitions do not survive upon cancellation of the process of selection.
4. In view of the statement made by Mr. Ashish Joshi, learned counsel appearing for UKPSC, the writ petitions are dismissed as infructuous; however,
2026:UHC:1668-DB petitioners shall be at liberty to challenge relevant provisions of recruitment rules at an appropriate stage.
5. Written instructions produced by Mr. Ashish Joshi, Advocate in Court are taken on record.
______________________________ MANOJ KUMAR TIWARI, J.
________________________ PANKAJ PUROHIT, J.
Dt: 12th March, 2026 Mahinder
MAHINDER SINGH
DN: c=IN, o=HIGH COURT OF UTTARAKHAND, ou=HIGH COURT OF UTTARAKHAND, 2.5.4.20=da6212e6e78d94ed3134842bc6a8d6ca168979ca7b8c2f031a92d1a18b08923c, postalCode=263001, st=UTTARAKHAND, serialNumber=AB77B7C5B240908B392BE84F5CDD4C2AF35DC4626D305B1BC9EA4BABA43D2B8F, cn=MAHINDER SINGH Date: 2026.03.12 19:13:30 +05'30'
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