WPSS/1494/2021
2021 Latest Caselaw 4772 UK

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                                     WPSS No.1494 of 2021
                                     Hon'ble Sharad Kumar Sharma, J.

Mr. Shobhit Batra, Advocate, holding brief of Mr. Rajendra Singh Negi, Advocate, for the petitioner.

Ms. Anjali Bhargava, Additional CSC, for the State of Uttarakhand.

The petitioner has contended in the writ petition; that she was appointed on a daily wage basis with the respondents as "Safaikaramchari", that is way back on 01.01.1995, and ever since then she has been consistently working with the respondents, and has been ever since then consistently raising a claim for grant of minimum of pay scale.

In support of her contentions, the learned counsel for the petitioner had made a reference to the various judgments which had been referred to in paragraph Nos.8, 10, 11, 24 and 25, of the writ petitions.

Without expressing any opinion on the merits of the matter and with the consent of the Counsels, since the petitioner has confined her prayer, that an appropriate direction may be issued to the respondent No.1, that may consider her case for the grant of minimum of pay scale and a regular status, which is pending consideration. The same is directed to be considered, and decided in the light of the judgments relied by the petitioner in the writ petition, within a period of six weeks' from the date of the production of a certified copy of this judgment.

Subject to the aforesaid observations, the writ petition stands disposed of accordingly.

(Sharad Kumar Sharma, J.) 26.11.2021 NR/