WPSS/258/2023
2023 Latest Caselaw 481 UK

               Office Notes,
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      Date                                  COURT'S OR JUDGES'S ORDERS
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                                 WPSS 258/2023
                                 Hon'ble Manoj Kumar Tiwari, J.

Ms. Prabha Naithani, Advocate, for the petitioners.

Mr. P.S. Bisht, Additional CSC, for the State/respondents no. 1 and 2.

Mr. Shankar Aggarwal, Advocate, i/b Mr. Ramji Srivastava, Advocate for the respondent no. 3.

Petitioners were engaged as Staff Nurse on contractual basis in Government Medical College, Srinagar, Pauri during the year 2010-11. According to them, they are continuously discharging their duties as Staff Nurse to the satisfaction of concerned authorities. Grievance raised by petitioners in this writ petition is regarding their regularisation. It is contended that despite serving for more than a decade as contractual employee, their claim for regularisation is not being considered. Reliance has been placed upon the judgment dated 17.4.2018 passed by a coordinate Bench of this Court in WPSS No. 154 of 2017 and WPSS No. 155 of 2017, filed by other similarly situated persons.

After arguing for a while, learned Counsel for the petitioners confines her prayer and submits that present writ petition be disposed of by permitting the petitioners to make representation to Secretary, Medical Education.

Learned State Counsel has no objection if writ petition is disposed of as per the prayer made by learned Counsel for the petitioners.

Accordingly, writ petition is disposed of by permitting the petitioners to make representation to Secretary, Medical Education. If petitioners make representation regarding their regularisation within two weeks from today, decision thereupon shall be taken, as per law, within six months thereafter.

(Manoj Kumar Tiwari, J.) 23.2.2023 Pr