WPSS/4316/2018
2022 Latest Caselaw 519 UK

Citation : 2022 Latest Caselaw 519 UK
Judgement Date : 4 March, 2022

Uttarakhand High Court

WPSS/4316/2018 on 4 March, 2022

                   Office Notes,
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Sl. No   Date                                      COURT'S OR JUDGES'S ORDERS
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                                     WPSS No.4316 of 2018
                                     Hon'ble Sharad Kumar Sharma, J.

Mr. Shailendra Nauriyal, Advocate, for the petitioner.

Mr. P.C. Bisht, Additional CSC, for the State of Uttarakhand.

The petitioner has contended in the writ petition, that he has been appointed with the respondents as Class IV employee, on a daily wage basis with effect from 16.07.2010, but despite of consistent demand having being raised by the petitioner before the respondents, he has not been granted the minimum of pay scale based on the recommendations of the 7th Pay Commission, nor his claim for regularization has been considered by the respondents, though he has rendered services for more than 10 years.

He has further submitted that he had raised his claim for the grant of minimum of pay scale, as well as for the regularization of his services by representing his case before the District Sports Officer, Agastmuni, District Rudraprayag i.e. respondent No.3, which is pending consideration.

Respondent No.3, is directed to consider and take a decision on the petitioner's representation, for the grant of minimum of pay scale as well as for the regularization, as per the principles laid down by the Hon'ble Apex Court in the judgment reported in 2017 (1) SCC 148, "State of Punjab & others Vs. Jagjit Singh & others".

It is expected that the respondent No.3, would take a decision on the representation of the petitioner within a period of one month from today, and the Additional CSC for the State will place the decision taken on the petitioner's representation on the records of the writ petition.

Put up this writ petition immediately after one month.

(Sharad Kumar Sharma, J.) 04.03.2022 NR/