WPSS/928/2021
2021 Latest Caselaw 2730 UK

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                                      WPSS No.928 of 2021

                                      Hon'ble Sharad Kumar Sharma, J.

(Via Video Conferencing)

Mr. Bhupesh Kandpal, Advocate for the petitioners.

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

The petitioners to the present writ petition have 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 have issued an advertisement and after inviting the application forms, from the prospective candidate for participation in the process of selection resorted, to and they were appointed as Junior Engineers though on a contractual basis, as back as on 2011-2012 i.e. to be precise on 31.05.2012 and 07.04.2012 respectively.

The grievance of the petitioners in the present writ petition is that they have respectively raised their claim, that considering the period of services, which they have rendered, they should be considered for grant of regular status for which they have respectively represented their case before the competent authority.

The petitioners have submitted that during the pendency of their claim for consideration for regularization, the respondents have proceeded to issue the impugned order, whereby they are requisitioning to fill in the post of the Junior Engineers (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, these writ petitions 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 the claim of the petitioners and take a decision on petitioners' 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