WPSB/517/2021
2021 Latest Caselaw 4567 UK

             IN THE HIGH COURT OF UTTARAKHAND
                                 AT NAINITAL
          THE HON'BLE THE CHIEF JUSTICE SRI RAGHVENDRA SINGH CHAUHAN

                                         AND

                   THE HON'BLE SRI JUSTICE ALOK KUMAR VERMA

             WRIT PETITION (S/B) NO. 517 OF 2021

                          15TH NOVEMBER, 2021

BETWEEN:

Lavkush                                                         .....Petitioner.
And

State of Uttarakhand & others                                   ....Respondents.

Counsel for the Petitioner : Mr. D.S. Mehta.

Counsel for the respondents : Mr. Anil K. Bisht, learned Additional Chief Standing Counsel for the State.

The Court made the following:

JUDGMENT: (per Hon'ble The Chief Justice Sri Raghvendra Singh Chauhan)

With the consent of the learned counsel for the

parties, this case is being decided at the admission stage

itself.

2. The petitioner's grievance is that despite the fact

that he has continuously been representing the respondent

No.1, the Secretary (Higher Education), his representations

are not being considered by the respondent No.1.

3. The petitioner is aggrieved by the fact that his date

of regularization is not being considered as 03.07.2003,

instead it is being considered as 03.10.2011.

Secondly, the other consequential benefits of

regularization from the due date are not being given to him.

Thirdly, even the service benefits of senior scale,

selection grade under the Career Advancement Scheme,

2001, and the pensionary benefits extended to others, are

not being granted to the petitioner.

4. According to the petitioner, he has submitted

representations on 19.10.2018, 17.11.2020, and on

10.06.2021, to the respondent No.1. However, so far, none of

these representations have elicited any reaction. Therefore,

he prays that the respondent No.1 should be directed to

consider his representation within a period of four weeks.

5. Mr. Anil K. Bisht, the learned Additional Chief

Standing Counsel appearing for the State, submits that once

an order is passed by this Court, the respondent No.1 shall

certainly consider the petitioner's representation dated

10.06.2021.

6. Therefore, the respondent No.1 is directed to

consider the representation dated 10.06.2021, after giving an

opportunity of personal hearing to the petitioner. The said

exercise shall be carried out, and concluded within a period of

four weeks from the date of submission of a certified copy of

this order.

7. With these directions, the writ petition stands

disposed of.

(RAGHVENDRA SINGH CHAUHAN, C.J.)

(ALOK KUMAR VERMA, J.) Dated: 15th November, 2021 NISHANT