WPSS/865/2021
2021 Latest Caselaw 2533 UK

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                                     WPSS No.865 of 2021
                                     Hon'ble Sharad Kumar Sharma, J.

(Via video conferencing).

Dr. Udyog Shukla, Advocate, for the petitioners.

Mr. P.C. Bisht, Additional CSC, for the State of Uttarakhand.

In the present writ petition, the petitioners had given a challenge to the Government Order No.1503/111(1)/2020-131 (Adhi) 2006, dated 08.09.2020, whereby the requisition for making a regular appointment on the post of Junior Engineers, had been made.

The contention of the petitioners is that they are working in the capacity of the Junior Engineers, though on the contractual basis, as a result of the selection process, which was conducted by the respondents way back in the year 2013 and 2014, granting them appointment as Junior Engineers, on contractual basis.

Learned counsel for the petitioners has submitted that the issue involved in the present writ petition, which has been raised before this Court, in number of other writ petitions with the leading writ petition being WPSS No.683 of 2021, which has been decided by this Court by the judgment of 23.06.2021.

This fact that the issue raised in the writ petition, being WPSS No.190 of 2021, stands covered by the judgment dated 23.06.2021 rendered in WPSS No.683 of 2021, is a fact, which has not been denied by the learned counsel for the State.

In view thereof, the writ petition would stands disposed of in terms of the judgment dated 23.06.2021, which was rendered in WPSS No.683 of 2021, "Siddarth Ranghar Vs. State of Uttarakhand".

(Sharad Kumar Sharma, J.) 22.07.2021

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