Uttarakhand High Court
WPSS/736/2026 on 13 March, 2026
Author: Manoj Kumar Tiwari
Bench: Manoj Kumar Tiwari
2026:UHC:1691
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WPSS 736/2026
Hon'ble Manoj Kumar Tiwari, J.
Mr. Sanjay Bhatt, Advocate, for the petitioner.
Mr. Dinesh Bankoti, Brief Holder, for the State.
Mr. S.S. Lingwal, Advocate, for the respondent no. 2 to 4.
(2) According to petitioner, he was engaged as daily wager in GB Pant University of Agriculture and Technology to perform duties as Lab Assistant since 2007. According to him, after serving for nearly two decades, he has earned a right to be considered for regularisation. Since that right is not being considered, therefore, he has approached this Court by filing this writ petition. (3) Learned Counsel for the petitioner submits that respondents are not permitting the petitioner to attend duties since February, 2026.
(4) Having regard to the facts of the case, writ petition is disposed of with liberty to petitioner to make representation claiming regularisation. It shall be open for him to raise the issue of reengagement also. If he makes such representation within two weeks from today, decision thereupon shall be taken by the competent authority, as per law, within eight weeks from the date presentation of certified copy of this order.
(Manoj Kumar Tiwari, J.) 13.3.2026 Pr PRABODH Digitally signed by PRABODH KUMAR DN: c=IN, o=HIGH COURT OF UTTARAKHAND, ou=HIGH COURT OF UTTARAKHAND, 2.5.4.20=3a082a00a95aff911a9559743af8f21c50602ff6eae4e61af3aea KUMAR b198d462503, postalCode=263001, st=UTTARAKHAND, serialNumber=0DC111E8D8CA66E16B940EFDF806ACCC1AB588052DF 6FCA58C67F3C91957BE53, cn=PRABODH KUMAR Date: 2026.03.13 17:58:49 +05'30' 2026:UHC:1691