Mukesh And Others ........... ... vs State Of Uttarakhand And Others
2021 Latest Caselaw 2855 UK

      HIGH COURT OF UTTARAKHAND AT NAINITAL


                 Writ Petition (S/S) No. 986 of 2021

Mukesh and others                                       ........... Petitioners

                                    Vs.

State of Uttarakhand and others                        ........ Respondents


Mr. Aakib Ahmed, Advocate for the petitioners.
Mr. P.C. Bisht, Additional Chief Standing Counsel for the State.
Mr. Pankaj Kumar, Advocate holding brief of Mr. Neeraj Garg, Advocate for the
Uttarakhand Purva Sainik Kalyan Nigam Ltd. (UPNL)/respondent no.3.




                               JUDGMENT

Hon'ble Ravindra Maithani, J. (Oral) Petitioners were appointed through outsource agency as Data Entry Operators in the establishment of the respondents on various dates. Their terms of the contract were renewed from time to time and finally it expired on 31.03.2021. Petitioners seek that the communication dated 31.03.2021 be quashed by which, it has been directed that the Data Entry Operator in excess be not continued. There are other reliefs also which have been sought by the petitioners.

2. Heard learned counsel for the parties and perused the record.

3. Learned counsel for the petitioners would submit that, in fact, on the subject recommendations were made by the respondent no.2, which has yet not been decided by the State Government.

4. Learned counsel for the petitioners also submit that petitioners may file a representation within a week from today making reference to the recommendations, which has been made by the respondent no.2 and, thereafter, it is submitted that the directions may

be issued to the respondents to decide their representations that may be submitted by the petitioners within a stipulated time.

5. Learned State counsel gives a statement that any representation that may be submitted by the petitioners, will be decided by the respondents within a period of one month thereafter.

6. The Court takes on record the statement given by the learned State counsel.

7. The writ petition is disposed of with the liberty to the petitioners to make representations within a week from today with further directions to the respondents that upon such representations having been made, that shall be decided within a month thereafter.

(Ravindra Maithani, J.) 04.08.2021 Sanjay