20 November vs State Of Uttarakhand And Others
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Uttarakhand High Court

20 November vs State Of Uttarakhand And Others on 20 November, 2024

Author: Rakesh Thapliyal

Bench: Rakesh Thapliyal

                                                     2024:UHC:8611



       HIGH COURT OF UTTARAKHAND AT
                         NAINITAL
     Writ Petition Service Single No. 315 of 2024
                     20 November, 2024


Manoj Pandey and others
                                                    --Petitioners
                            Versus

State Of Uttarakhand and others

                                                 --Respondents
                          with
     Writ Petition Service Single No. 3637 of 2018


Sanjai Kumar
                                                     --Petitioner
                            Versus

State Of Uttarakhand and others

                                              --Respondents
-------------------------------------------------------------
Present:-
Mr. Sanjay Bhatt, learned counsel for the petitioners,.
Mr. P.S. Bisht, learned Addl. C. S. C. for the State.
--------------------------------------------------------------

Hon'ble Rakesh Thapliyal, J.

1. Mr. Sanjay Bhatt, learned counsel for the petitioners submits that in both the petitions, the petitioners are praying for regularization of their services, which, in fact, has not been considered since Regularization Rules of 2013 were kept in abeyance vide order dated 04.12.2018, in WPSB No. 616 of 2018. He submits that the said order, keeping the Regularization Rules in abeyance, was subsequently

2024:UHC:8611 modified on 22.02.2024, the copy of which is enclosed as Annexure -7 to the petition.

2. Learned counsel for the petitioners submits that pursuant to the order passed by the Division Bench whereby earlier order keeping the Regularization Rules in abeyance was modified by order dated 22.02.2024, and the present petitioners are entitled to be considered for regularization as per order dated 22.02.2024 passed in WPSB No. 616 of 2018.

3. Mr. P.S. Bisht, learned Addl. C.S.C. for the State has not disputed this fact that earlier order by which the Regularization Rules were kept in abeyance has been subsequently modified by the Division Bench.

4. Since, the petitioners are claiming regularization, therefore, respondents are directed to consider the candidature of the petitioners for regularization strictly as per Rules prevailing therein as well as in the light of the judgment passed by the Division Bench dated 22.02.2024 in WPSB No. 616 No. 2018 within a period of two months from the date of production of certified copy of this judgment.

5. In view of the observations and directions as above, both the writ petitions stand disposed of.

(Rakesh Thapliyal, J.) Parul