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WPSS/404/2024
2026 Latest Caselaw 2183 UK

Citation : 2026 Latest Caselaw 2183 UK
Judgement Date : 19 March, 2026

[Cites 0, Cited by 0]

Uttarakhand High Court

WPSS/404/2024 on 19 March, 2026

Author: Ravindra Maithani
Bench: Ravindra Maithani
                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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