WPSS/888/2021
2021 Latest Caselaw 2565 UK

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                                     WPSS No.888 of 2021
                                     Hon'ble Sharad Kumar Sharma, J.

(Via video conferencing).

Mr. Harendra Belwal, Advocate, for the petitioner.

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

The petitioner has come up with a case in the present writ petition, that the father of the petitioner, who was working as a "Beldar/Anurakshak" with the respondents, his services were brought and later placed into a work charge establishment on 01.05.1988, and later on, the services of the late father of the petitioner was regularized in the year 1999.

The contention of the learned counsel for the petitioner is that, the late father of the petitioner met with the sad demise on 28.02.2011, and later on, the petitioner was appointed on compassionate grounds as "Beldar/Anurakshak" by the orders which was passed by the respondents on 01.09.2011, though as a daily rated employee.

The petitioner before this Court contends that his status may be treated as to be that of the regular employee; in light of the judgments on the issue, on which he places reliance and particularly, the judgment which has been rendered in a bunch of writ petitions by this Court, with the leading writ petition as WPSS No.640 of 2021, "Rakesh Singh Vs. State of Uttarakhand and another", which was decided by this Court vide its judgment dated 11.06.2021, whereby the respondents were directed to consider the representation of the petitioner, which in the present case happens to be that of 18.02.2021, the same is directed to be decided within a period of two months in the light of the judgment dated 11.06.2021, which was rendered in WPSS No.640 of 2021, "Rakesh Singh Vs. State of Uttarakhand and another".

Subject to the above observations, the writ petition stands disposed of.

(Sharad Kumar Sharma, J.) 23.07.2021

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