WPSS/1517/2021
2021 Latest Caselaw 5143 UK

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SL. No   Date                                       COURT'S OR JUDGES'S ORDERS
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                                     WPSS No.1517 of 2021
                                     Hon'ble Sharad Kumar Sharma, J.

Mr. Dharmendra Barthwal, Advocate, for the petitioner.

Mr. Narain Dutt, Brief Holder, for the State of Uttarakhand.

The petitioner to the present writ petition has contended, that his claim for the grant of age relaxation for the purposes of consideration of his claim for regularization, was decided by the judgment dated 07.03.2006, which stood affirmed up to the Hon'ble Apex Court by the decision dated 28.10.2013, as rendered in SLP No.13557 of 2012.

The petitioner contends that despite of the aforesaid fact, that the age relaxation benefit has been extended to the petitioner, but still his claim for grant of regularization w.e.f. 17.04.2005, has been wrongfully considered by the rejection of the claim by an order dated 17.09.2021.

Learned counsel for the respondents prays for and is granted three weeks' time to file counter affidavit.

List this writ petition thereafter.

(Sharad Kumar Sharma, J.) 15.12.2021 NR/