WPSS/748/2026
2026 Latest Caselaw 1929 UK

Uttarakhand High Court

WPSS/748/2026 on 13 March, 2026

Author: Manoj Kumar Tiwari

Bench: Manoj Kumar Tiwari

                                                                                                                                     2026:UHC:1692
              Office Notes,
             reports, orders
             or proceedings
SL.
      Date    or directions                                                                              COURT'S OR JUDGE'S ORDERS
No.
             and Registrar's
               order with
               Signatures
                               WPSS 740/2026
                               WPSS 748/2026
                               WPSS 750/2026
                               WPSS 751/2026
                               Hon'ble Manoj Kumar Tiwari, J.

Mr. Anil K. Bisht, Advocate, for the petitioners.

Mr. S.S. Chaudhary, Standing Counsel, for the State.

Mr. Dharmendra Barthwal, Advocate, for the UPCL.

(2) Since common questions of fact and law are involved in these writ petitions, therefore, these are being heard and decided by this common judgment and order. However, for brevity, facts of WPSS No. 740/2025 alone are being considered and discussed here. (3) Petitioner made representation claiming benefit of Old Pension Scheme, which is said to be pending. Representation was allegedly made on 27.11.2025. (4) Having regard to the facts of the case, writ petitions are disposed of with a direction to competent authority in UPCL to take decision on petitioner's representation, as per law, within eight weeks from the date presentation of certified copy of this order.

(Manoj Kumar Tiwari, J.) 13.3.2026 Pr PRABODH

DN: c=IN, o=HIGH COURT OF UTTARAKHAND, ou=HIGH COURT OF

2.5.4.20=3a082a00a95aff911a9559743af8f21c50602ff6eae4e61af3ae

KUMAR ab198d462503, postalCode=263001, st=UTTARAKHAND, serialNumber=0DC111E8D8CA66E16B940EFDF806ACCC1AB588052 DF6FCA58C67F3C91957BE53, cn=PRABODH KUMAR Date: 2026.03.13 18:00:00 +05'30' 2026:UHC:1692