WPSS/747/2026
2026 Latest Caselaw 1928 UK

Uttarakhand High Court

WPSS/747/2026 on 13 March, 2026

Author: Manoj Kumar Tiwari

Bench: Manoj Kumar Tiwari

                                                                                                                                 2026:UHC:1708
              Office Notes,
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             or proceedings
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      Date    or directions                                                                              COURT'S OR JUDGE'S ORDERS
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             and Registrar's
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                               WPSS/747/2026
                               Hon'ble Manoj Kumar Tiwari, J
                               1.   Mr. Ankit Bisht, learned counsel for
                               the petitioner.
                               2.   Mr. Narayan Dutt, learned Standing
                               Counsel for the State of Uttarakhand.

                               3.    By means of this writ petition,
                               petitioner has sought the following
                               relief:-
                               (i)                     Issue a writ, order or direction in the nature of
                                                       Mandamus directing and commanding the
                                                       Respondent Appointing Authority to consider the

candidature of the Petitioner for appointment on the post of Assistant Teacher (Science), District Almora against the 01 vacant post earmarked for Dependants of Freedom Fighters, in accordance with the reservation policy of the State against the advertisement dated 07.11.2025 (Annexure No. 01 to the writ petition).

4. Learned State Counsel submits that since petitioner has sought writ of mandamus, but he has not made any representation to the Competent Authority, therefore, the writ petition is not maintainable.

5. Having regard to the facts of the case, the writ petition is disposed of with liberty to petitioner to make representation to the Competent Authority. If he makes representation to the Competent Authority within ten days from today, decision thereupon shall be taken, as per law, within four weeks thereafter.

(Manoj Kumar Tiwari, J) 13.03.2026 Aswal NITI RAJ Digitally signed by NITI RAJ SINGH ASWAL DN: c=IN, o=HIGH COURT OF UTTARAKHAND, ou=HIGH COURT OF

SINGH UTTARAKHAND, 2.5.4.20=eacc6757ee7881e933ff8934f07477005aa85f9802a3a08b08 d1369512ea30f3, postalCode=263001, st=UTTARAKHAND, serialNumber=44EB54CBF00B7698CB6F10C2CE3D26F5C22DACF4F4 610C1FE58A58531726FBB0, cn=NITI RAJ SINGH ASWAL

ASWAL Date: 2026.03.13 05:20:01 -07'00' 2026:UHC:1708