Citation : 2026 Latest Caselaw 2462 UK
Judgement Date : 27 March, 2026
2026:UHC:2180
Office Notes,
reports, orders
or proceedings
SL.
Date or directions COURT'S OR JUDGE'S ORDERS
No.
and Registrar's
order with
Signatures
WPSS 773/2026
Hon'ble Manoj Kumar Tiwari, J.
Ms. Komal, Advocate, i/b Mr. Pankaj Tangwan, Advocate for the petitioner.
Mr. S.S. Chaudhary, Standing Counsel, for the State.
(2) Petitioner is serving as Chief Assistant in Zila Panchayat, Chamoli. According to him, there is a vacancy on the post of Administrative Officer in the office, however his claim for promotion on the said post is not being considered, even though he is eligible for promotion. (3) Learned Counsel for the petitioner submits that petitioner has made a representation to the competent authority, who may be directed to take decision thereupon.
(4) Writ petition is, accordingly, disposed of by directing the competent authority to take decision on petitioner's representation, as per law, within six weeks from the date of presentation of certified copy of this order.
(Manoj Kumar Tiwari, J.) 27.3.2026 Pr PRABODH
DN: c=IN, o=HIGH COURT OF UTTARAKHAND, ou=HIGH COURT OF
2.5.4.20=3a082a00a95aff911a9559743af8f21c50602ff6eae4e61af3aeab1
KUMAR 98d462503, postalCode=263001, st=UTTARAKHAND, serialNumber=0DC111E8D8CA66E16B940EFDF806ACCC1AB588052DF6 FCA58C67F3C91957BE53, cn=PRABODH KUMAR Date: 2026.03.27 17:27:13 +05'30' 2026:UHC:2180
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!