SAHEEL AHMAD Vs. UTTARAKHAND KRISHI UTPADAN VIPDAN BOARD

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The present intra-court appeal is directed against the order of learned Single Judge dtd. 12/2/2026 passed in WPSS No.239 of 2026, whereby the writ petition filed by the appellants challenging the order dtd. 15/1/2026 passed by Managing Director, State Krishi Utpadan Vipdan Board, Rudrapur, Udham Singh Nagar has been dismissed as premature. The order impugned in the writ petition examines certain issues and thereafter directs for publication of a provisional seniority list within one week.

(3.) Learned Single Judge has observed that, since the effect of the order impugned in the writ petition is that a provisional seniority list would be published, the appellants have right to file objections against the same. It has further been observed that, in case any objections are filed, the competent authority shall consider all objections and thereafter finalize the seniority list as per law.