Unknown vs State Of Uttarakhand And Ors
2026 Latest Caselaw 2231 UK

Uttarakhand High Court

Unknown vs State Of Uttarakhand And Ors on 20 March, 2026

Author: Pankaj Purohit

Bench: Pankaj Purohit

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                                      WPMS No.661 of 2026
                                      Committee of Management Arya Kanya Inter
                                      College
                                                                      --Petitioner
                                                           Versus
                                      State of Uttarakhand and Ors.
                                                                     --Respondents
                                      Hon'ble Pankaj Purohit, J.

Mr. Parikshit Saini, learned counsel for petitioner.

2. Mr. Suyash Pant, learned Standing Counsel with Mr. Bhupendra Singh Koranga, learned Brief Holder for the State of Uttarakhand/respondents.

3. Petitioner is a Committee of Management of Arya Kanya Inter College Almora, District Almora.

4. The present writ petition has been filed by petitioner seeking a writ of mandamus commanding respondent No.5 to grant permission for initiation of recruitment process on the requisition as submitted by it on 26.12.2025 (contained as Annexure No.9 to the writ petition).

5. It is contended by learned counsel for petitioner that the requisition was sent by petitioner-management for recruitment of teachers and staffs in the institution many times and the last requisition was sent on 26.12.2025.

6. Petitioner wants permission to advertise said vacancies in the institution, but for the reasons best known to respondent No.5, such permission is not being granted to the petitioner-institution.

7. Let instructions be called from respondent No.5 as to why permission has not been granted to petitioner-institution on requisition having been sent by petitioner in 2024 and lastly on 26.12.2025, within a week.

8. Put up as fresh on 02.04.2026.

(Pankaj Purohit, J.) 20.03.2026 PN