Sanjeev Kumar Choudhary vs Sainik School Ghorakhal & Others
2026 Latest Caselaw 2363 UK

Citation : 2026 Latest Caselaw 2363 UK
Judgement Date : 24 March, 2026

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Uttarakhand High Court

Sanjeev Kumar Choudhary vs Sainik School Ghorakhal & Others on 24 March, 2026

Author: Pankaj Purohit

Bench: Pankaj Purohit

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                                                 WPMS No.674 of 2026
                                                 Sanjeev Kumar Choudhary                                       ..........Petitioner
                                                                            Versus

                                                 Sainik School Ghorakhal & others                                .....Respondents

                                                 Hon'ble Pankaj Purohit, J.

Mr. Sandeep Kothari, learned counsel for the petitioner.

2. Mr. Ketan Joshi, learned counsel for respondent nos.1 & 2.

3. Learned counsel for the petitioner submits that the orders impugned in the writ petition are absolutely erroneous, attended by malafides, and further that it is a settled principle of law that no order of blacklisting can be passed without affording an opportunity of hearing.

4. Per contra, learned counsel for respondent nos. 1 & 2 submits that a joint inspection was conducted by respondent nos. 1 & 2 and in that joint inspection, it was found that the shop in-question was being run by someone else and not by the petitioner, and further that the one year contract is over.

5. Having considered the rival submissions of learned counsel for the parties, this Court is of the view that the matter requires some deliberation in order to decide the controversy. Therefore, counter affidavit is needed.

6. Issue notice to respondent no. 3, returnable within four weeks.

7. Steps to be taken within three days.

8. Respondents may file the counter affidavit within four weeks.

9. List on 07.05.2026.

10. Till the next date of listing, the effect and operation of impugned orders dated 26.02.2026 (annexure-6), 26.02.2026 and 09.03.2026 (annexure-7) shall remain stayed.

11. Stay application (IA No.1/2026) stands disposed of accordingly.

(Pankaj Purohit, J.) 24.03.2026 AK