Uttarakhand High Court
WPSS/714/2021 on 30 June, 2021
Office Notes, reports,
SL. orders or proceedings or
Date COURT'S OR JUDGES'S ORDERS
No directions and Registrar's
order with Signatures
30.06.2021
WPSS No. 714 of 2021
Hon'ble Sharad Kumar Sharma, J.
(Via Video Conferencing)
Mr. Bhupesh Kandpal, Advocate, for the
petitioners.
Mrs. Anjali Bhargava, Addl. CSC, for the
State.
The Registry of the High Court has
reported two defects. The first defect is pertaining
to the deficiency of Court fee and the second is
proof of service on the respondents.
When the matter was taken up on the
previous date i.e. on 28.06.2021, the learned
counsel for the petitioners was directed to supply
the Court fee. Today, Mr. Bhupesh Kandpal, the
learned counsel for the petitioners has submitted
that he has already complied the said direction and
the requisite Court fee, which was pointed out to be
deficient, has already been supplied by him by
putting the same in the drop box of the Registry.
Hence, in view of the aforesaid statement, the
defect as pointed out by the Registry stands
removed.
The petitioners, who are 10 in numbers, in
support of their contentions for the grant of reliefs,
as prayed for in the present writ petition, praying
for that their claim for regularisation would be
considered because of the fact that they have been
rendering their services as Junior Engineer since
2013-14 on contractual basis, though they were
appointed after the issuance of an advertisement on
07.06.2014.
The learned counsel for the petitioners has
submitted that the issue raised in the writ petition
has already been considered by this Court in a writ
petition being Writ Petition (S/S) No. 683 of 2021,
in which, while making reference to the judgments
of the Hon'ble Apex Court, the same was thus
disposed of, directing the respondents to consider
and pass an appropriate order on the representation
of the petitioners and that representation was
directed to be decided by the respondents within
the period of two months from the date of service
of the certified copy of the judgment is presented
before the competent authority.
The learned Additional C.S.C, Mrs. Anjali
Bhargava, very candidly has admitted the fact that
the issue stands covered by the judgment rendered
in WPSS No. 683 of 2021 dated 23.06.2021 (which
will form part of this judgment, for the purposes of
deciding the representation).
Hence, this writ petition too would stand
disposed of under the same terms and conditions of
the judgment dated 23.06.2021, rendered in WPSS
No. 683 of 2021.
However, the Registry of this Court, is
directed to ensure that Court fee has been paid,
before supplying the certified copy of this judgment
to the counsel for the petitioner or anyone else.
(Sharad Kumar Sharma, J.)
30.06.2021
Mahinder/
