Suresh Chand vs State Of Uttarakhand & Others
2026 Latest Caselaw 2540 UK

Uttarakhand High Court

Suresh Chand vs State Of Uttarakhand & Others on 31 March, 2026

Author: Pankaj Purohit

Bench: Pankaj Purohit

              Office Notes, reports, orders or
SL.
      Date    proceedings or directions and                                      COURT'S OR JUDGES'S ORDERS
No
             Registrar's order with Signatures




                                                 WPMS No.15 of 2025
                                                 Suresh Chand                                                     ..........Petitioner
                                                                         Versus

                                                 State of Uttarakhand & others                                      .....Respondents

                                                 Hon'ble Pankaj Purohit, J.

Mr. Shubhang Dobhal, learned counsel for the petitioner.

2. Mr. P.S. Bisht, learned Brief Holder for the State.

3. The writ petition has been filed by the petitioner seeking a direction to the respondents to issue a Golden Card to the petitioner on the premise that the petitioner is a pensioner, who retired from State of U.P. and the pension and the revised pension to the petitioner is being given by the State of Uttarakhand.

4. The respondent/State still is indecisive as to whether the Golden Card is to be issued to the petitioner or not.

5. The controversy is to be resolved by the State itself, and the petitioner has nothing to do with that.

6. Respondents may file the counter affidavit within a period of two weeks.

7. List on 17.04.2026.

8. Urgency applications (IA Nos.2/2025 & 3/2026) stand disposed of accordingly.

(Pankaj Purohit, J.) 31.03.2026 AK