Citation : 2026 Latest Caselaw 2182 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
D1-
60 WPSS No.2156 of 2024
WPSS No.404 of 2024
WPSS No.409 of 2024
WPSS No.515 of 2024
WPSS No.775 of 2024
WPSS No.940 of 2024
WPSS No.947 of 2024
WPSS No.1550 of 2024
WPSS No.2077 of 2024
WPSS No.2157 of 2024
Hon'ble Ravindra Maithani, J.
Mr. M.C. Pant (through video conferencing), Mr. Vinay Kumar, Mr. Dushyant Mainali, Advocates for the petitioners.
Ms. Devika Tiwari, Ms. Priyanka Agarwal and Mr. Harsh Vardhan Dhanik, Advocates for the UKSSSC.
Mr. C.D. Bahuguna, Senior Advocate assisted by Mr. C.S. Dalakoti, Advocate for the intervener.
Mr. Pradeep Haria, Brief Holder for the State.
Arguments heard, but not concluded.
This matter has been heard on multiple occasions. A small point with regard to the operation of Office Memorandum dated 30.06.2023, as well as statutory rules with regard to the recruitment is being discussed.
The Court requests each party to restrict its arguments within 15 minutes now.
List this matter on 20.03.2026.
Interim order, if any, shall continue till the next date of listing.
(Ravindra Maithani J.) 19.03.2026 RV
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