WPSS/887/2021
2021 Latest Caselaw 2562 UK

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                                     WPSS No.887 of 2021
                                     Hon'ble Sharad Kumar Sharma, J.

(Via video conferencing).

Mr. Bhupesh Kandpal, Advocate, for the petitioner.

Mr. N.S. Pundir, Deputy Advocate General, for the State of Uttarakhand.

The petitioner had preferred this writ petition with a prayer of mandamus praying for the respondents to consider the representation of the petitioner in the light of the various judgments, which has been referred by the petitioner in the relief clause No.1 of the writ petition.

The principal grievance of the petitioner, which has been sought to be redressed by the petitioner in the writ petition as well as in the representation, was that the respondents may take into consideration the period of services, which has been rendered by the petitioner from the date of his initial appointment i.e. w.e.f. 04.03.2008, till his services ever regularized on 27.03.2015, and for the grant of all the service benefits payable to a regular employee, after the inclusion of the said period of service w.e.f. 04.03.2008 till regularization on 27.03.2013. In support of his contentions, learned counsel for the petitioner has made a reference to a judgment of Siraj Ahmad Vs. State of U.P. and others, as decided by Hon'ble Apex Court on 13.12.2019, the copy of which has been appended to the writ petition.

Learned counsel for the respondent, represented by Mr. N.S. Pundir, learned Deputy Advocate General, refutes the contention that the matter would not be covered by the judgment relied by the petitioner, which is relied by the petitioner as rendered in Siraj Ahmad Vs. State of U.P. and others (Supra). Hence, he is directed to file counter affidavit in the matter, within a period of four weeks from today.

List this writ petition, as soon as the counter affidavit is filed or on expiry of four weeks period, whichever is earlier.

(Sharad Kumar Sharma, J.) 23.07.2021

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