Saturday, 16, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

WPSS/1712/2023
2023 Latest Caselaw 2685 UK

Citation : 2023 Latest Caselaw 2685 UK
Judgement Date : 13 September, 2023

Uttarakhand High Court
WPSS/1712/2023 on 13 September, 2023
                Office Notes,
             reports, orders or
SL.           proceedings or
      Date                                          COURT'S OR JUDGES'S ORDERS
No             directions and
             Registrar's order
              with Signatures
                                  WPSS No. 1712 of 2023
                                  Hon'ble Pankaj Purohit, J.

Mr. Lalit Samant, learned counsel for the petitioner.

2. Mr. B.S. Koranga, learned Brief Holder for the State.

3. Petitioner is a Class-IV employee presently serving in a Government School. It is not in dispute that he was initially appointed in a School run by Basic Education Board, however, after State Re-organization, the employees of Basic Education Board acquired the status of Government Servants under Section 58 of Uttarakhand School Education Act. Thus, petitioner is enjoying the status of Government Servant now.

4. According to petitioner, the services rendered by him before acquiring status of a Government Servant has to be counted for determining eligibility for selection grade, A.C.P. etc. It is further his contention that some similarly situate persons have been granted the benefit of selection grade, A.C.P. etc. pursuant to judgments rendered by this Court, however, petitioner being a similarly. situated candidate, has been deprived of the same.

5. In this petition, the petitioner only seeks a direction to direct the respondent no.1 to decide the representation dated 16.06.2023, Annexure No.7 to the writ petition, within a stipulated time.

6. Learned State counsel fairly submits that since representation made by petitioner is said to be pending, therefore, the Competent Authority shall take a decision thereupon, within three months.

7. Accordingly, the present writ petition is disposed of with a direction to the respondent no.1 to consider and decide petitioner's representation (Annexure No. 7 to the writ petition) within a period of three months' from the date of production of certified copy of this order alongwith copy of representation.

(Pankaj Purohit, J.) 13.09.2023 SK

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : IJJ

 

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

 
 
Latestlaws Newsletter