Citation : 2026 Latest Caselaw 2179 UK
Judgement Date : 19 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
19.03.2026 WPSB No. 138 of 2026
Arun Mohan Joshi ---- petitioner
Vs
Union of India & ors. ---- respondents
Hon'ble Manoj Kumar Gupta, C.J.
Hon'ble Subhash Upadhyay, J.
1. Mr. Sidharth Luthra, learned Senior Counsel assisted by Mr. Vipul Sharma and Ms. Khushboo Tiwari Sharma, learned counsel for the petitioner.
2. Mr. Natraj K.M., learned Additional Solicitor General assisted by Mr. S.N. Babulkar, learned Advocate General, Mr. Amrendra Pratap Singh, learned Additional Advocate General, Mr. Puran Singh Bisht, learned Chief Standing Counsel, Mr. B.S. Parihar, learned Additional C.S.C. for the State of Uttarakhand along with Mr. Vatsal Joshi and Mr. Anuj Udupa, learned counsel; and Mr. Pankaj Chaturvedi & Mr. Manoj Kumar, learned Standing Counsel for the Union of India.
3. It is asserted in the rejoinder-affidavit and has also been urged during course of arguments by learned Senior Counsel Mr. Sidharth Luthra, appearing on behalf of the petitioners, that as a result of the petitioners being sent on deputation, they would be placed at matrix level 13A, which is lower than the pay matrix 14, which they are presently getting.
4. Learned Standing Counsel for the Union of India is granted time till 23.03.2026 to file a short affidavit clarifying the said aspect and also whether there would be any reduction in salary or any emoluments of the petitioners as a result of the deputation.
5. Parties shall be at liberty to file Additional affidavits on the said aspect if so advised.
6. As jointly prayed, put up on 23.03.2026 for further hearing, at 02:15 P.M.
(Subhash Upadhyay, J.) (Manoj Kumar Gupta, C.J.) 19.03.2026 19.03.2026 Negi
Publish Your Article
Campus Ambassador
Media Partner
Campus Buzz
LatestLaws.com presents: Lexidem Offline Internship Program, 2026
LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!