WPSS/932/2021
2021 Latest Caselaw 2710 UK

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                                      WPSS No.932 of 2021

                                      Hon'ble Sharad Kumar Sharma, J.

(Via Video Conferencing)

Mr. Bhupesh Kandpal, Advocate for the petitioner.

Mr. P.C. Bisht, Addl. C.S.C. for the State of Uttarakhand.

The defect as pointed out by Registry would stand overruled.

The petitioner to the present writ petition has come up with the case that in pursuance to the process of selection, which was resorted to by the respondents for appointment as Junior Engineer (Civil), they had issued an advertisement and after inviting the application from the prospective candidate to process the selection, which was resorted to, he was appointed as Junior Engineer; though on a contractual basis, as back as on 2011- 2012.

The grievance of the petitioner in the present writ petition is that he has raised his claim that considering the period of services, which he has rendered by him on contractual basis, he should be considered for grant of regular status for which he has represented his case before the competent authority.

The petitioner has submitted that during the pendency of his claim for consideration for regularization, the respondents, have proceeded to issue the impugned order, whereby he is requisitioning to fill in the post of the Junior Engineer (Civil), and hence the present writ petition.

An identical issue came up for consideration before this Court yesterday by way of Writ Petition No.921 of 2021 (S/S) Durga Prasad and another vs. State of Uttarakhand and another, though it was in relation to the post of Draftsman but principally, the prime issue remains the same. In that eventuality, this writ petition too would stand disposed of in the light of the judgment rendered by this Court on 29.07.2021 in Writ Petition No.921 of 2021 (S/S) Durga Prasad and another vs. State of Uttarakhand and another.

The respondents are directed to consider and take a decision on petitioner's representation for regularization, as per law within a period of two months from the date of production of certified copy of this order.

Subject to the above observation, this writ petitions stand disposed of.

(Sharad Kumar Sharma, J.) 30.07.2021 Arti