WPSS/2318/2022
2022 Latest Caselaw 3969 UK

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                                  WPSS No. 2318 of 2022
                                  Hon'ble Manoj Kumar Tiwari, J.

Mr. Harendra Belwal, Advocate for the petitioner.

Mr. Shubhang Dobhal, Advocate for the respondents.

Petitioner was engaged as daily wager in G.B. Pant University of Agriculture and Technology in July, 2001. However, subsequently, his status was changed and he was engaged through an outsourcing agency, and presently also, he is working as an outsourced employee. According to petitioner, his rightful dues have not been paid to him, therefore, he has filed this writ petition.

It is contended that after putting nearly 20 years of service, petitioner has acquired a right to be considered for regularisation. Reliance has been placed upon judgments rendered by Hon'ble Supreme Court.

Learned counsel for respondents prays for and is granted six weeks' time to file counter affidavit.

List this case on 29.03.2023. Till the next date of listing, petitioner shall be permitted to continue to serve, as before subject to availability of work.

Stay Application (I.A. No. 1 of 2022) stands disposed of.

(Manoj Kumar Tiwari, J.) 08.12.2022 Navin