Uttarakhand High Court

Satish Sundariyal vs State Of Uttarakhand & Others on 20 May, 2024

Author: Pankaj Purohit

Bench: Pankaj Purohit

     HIGH COURT OF UTTARAKHAND AT NAINITAL
                     Writ Petition (S/S) No.1784 of 2018

Satish Sundariyal                                                  ........Petitioner

                                        Vs.

State of Uttarakhand & others                                    .....Respondents
Presence:-
       Mr. K.K. Harbola, learned counsel holding brief of Mr. Bhagwat Mehra, learned
       counsel for the petitioner.
       Mr. Sachin Mohan Singh Mehta, learned Brief Holder for the State.

Hon'ble Pankaj Purohit, J. (Oral)

By means of this writ petition, petitioner has challenged the order dated 16.12.2017 and 08.12.2017 passed by respondent nos.1 and 3, respectively, as well as the consequential order dated 13.12.2017 issued by respondent no.2 (Annexure Nos.6 and 7), whereby selection grade which has been provided to the petitioner working on ad-hoc service as Lecturer has been withdrawn.

2. Heard learned counsel for the parties.

3. Learned counsel for the petitioner submits that such controversy has been set at rest by a Co-ordinate Bench of this Court in Writ Petition (S/S) No.2602 of 2019 and batch of writ petitions have been disposed-off on 13.12.2021 and case of the petitioner is completely covered by the said judgment.

4. The challenge raised in this writ petition is no more res integra in view of the judgment passed by this Court in WPSS No. 2602 of 2019 (Dinesh Singh and others vs. State of Uttarakhand & others) and others, which were decided by a common judgment dated 13.12.2021 passed by this Court by issuing a writ of mandamus to the respondents to consider and grant the selection grade to the petitioner in light of the Government Order dated 12th July, 2002, after reckoning the period of satisfactory service rendered by him from the date of the grant of ad-hoc appointment when the "Sadharan Vetanman" was made payable, which will fall to be within the ambit zone of consideration under Clause (1) of the Government Order dated 12th July, 2002.

5. Accordingly, writ petition is allowed, subject to the aforesaid observations.

6. Pending applications, if any, stand disposed of accordingly.

(Pankaj Purohit, J.) 20.05.2024 SK