Arun Mohan Joshi vs Union Of India And Others
2026 Latest Caselaw 1913 UK

Uttarakhand High Court

Arun Mohan Joshi vs Union Of India And Others on 13 March, 2026

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      13.03.2026                        WPSB No.138 of 2026
                                        Arun Mohan Joshi                                      --Petitioner
                                                                     Versus
                                        Union of India and Others                          --Respondents
                                        Hon'ble Manoj Kumar Gupta, C. J.
                                        Hon'ble Subhash Upadhyay, J.

1. Mr. U.K. Uniyal, learned Senior Counsel assisted by Mr. Vipul Sharma, Ms. Khushboo Tiwari Sharma and Mr. Maneesh Bisht, learned counsel for the petitioner.

2. Mr. Pankaj Chaturvedi and Mr. Manoj Kumar, learned Standing Counsel for the Union of India/ respondent nos.1, 2 and 5.

3. Mr. S.N. Babulkar, learned Advocate General, Mr. Amrendra Pratap Singh, learned Addl. Advocate General and Mr. C.S. Rawat, learned C.S.C. along with Mr. B.S. Parihar, learned Addl. C.S.C. and Mr. Gajendra Tripathi, learned Standing Counsel for the State of Uttarakhand/ respondent nos.3 and 4.

4. Learned Advocate General seeks and is granted time to place copy of letter dated 16.02.2026 by Government of Uttarakhand a reference whereof finds place in the letter of Government of India dated 05.03.2026 (Annexure-10) and also to clarify who initiated the proposal for the deputation of the petitioner.

5. List this case on 16.03.2026 as fresh.

(Subhash Upadhyay, J.) (Manoj Kumar Gupta, C.J.) 13.03.2026 13.03.2026 SS