SHIVKUMAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This writ petition has been filed by the petitioner challenging the order dtd. 17/12/2025 passed by respondent no.4-Additional Director of Education, Garhwal Division, Pauri whereby the session benefit given to the petitioner has been withdrawn/cancelled.

(2.) It is contended by learned Counsel for the petitioner that petitioner retired on attaining the age of superannuation on 31/5/2025. When the session benefit was not given to the petitioner, he approached this Court by filing WPSS No.756 of 2025 and it is only after the intervention of this Court, the session benefit was extended to the petitioner which was to come to an end on 31/3/2026 i.e. end of the academic session 2025-2026. In between, certain complaints have been made by respondent no.5- Headmaster of the Govt. Higher Secondary School, Ramnagar, Roorkee against the petitioner about insubordination to respondent no.4. Respondent no.4 without giving any opportunity of hearing to the petitioner on the complaints made by respondent no.5, cancelled the session benefit given to the petitioner by the impugned order.

(3.) It is submitted by learned counsel for the petitioner that a representation has been made by the petitioner to the respondent no.3-Director, Secondary Education, Uttarakhand dtd. 31/12/2025 which is Annexure No.11 requesting to withdraw the cancellation order and permitting petitioner to continue the session benefit till the end of academic session 2025-26 i.e. 31/3/2026. The said representation is still pending disposal with respondent no.3. It is also contended by petitioner that reminders have also been sent to the authorities but the representation is still undecided.