Ashok Kumar And Others ...Petitioners vs State Of Uttarakhand And Others
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Uttarakhand High Court

Ashok Kumar And Others ...Petitioners vs State Of Uttarakhand And Others on 30 April, 2025

Author: Ravindra Maithani

Bench: Ravindra Maithani

     HIGH COURT OF UTTARAKHAND AT NAINITAL
                     Writ Petition (S/S) No. 691 of 2025

Ashok Kumar and others                                          ...Petitioners

                                      Versus


State of Uttarakhand and others                            ....Respondents


Present:
             Mr. Harendra Belwal, Advocate for the petitioners.
             Mr. Narain Dutt, Brief Holder for the State/respondent
             no.1.
             Mr. S.S. Lingwal, Advocate for the respondent nos.2 and
             3.

Hon'ble Ravindra Maithani, J.(Oral)

By means of instant petition, the petitioners have sought

the following reliefs:-

"(i) A writ, order or direction in the nature of mandamus commanding the respondents to treat the entire services of the petitioners as daily wager with effect from their initial date of appointment and consequently consider their claim for regularization on the post occupied by them or on any other equivalent posts w.e.f. the date of their initial engagement and pay them all consequential benefits.

(ii) Any other order or direction which this Hon'ble Court may deem fit and proper under the facts and circumstances of the case.

(iii) Award the cost of the Writ Petition to the present petitioners."

2. Heard learned counsel for the parties and perused the

record.

3. At the very outset, learned counsel for the petitioners

would submit that the matter is squarely covered by the judgment

dated 06.01.2025, in bunch of writ petitions, leading one WPSS No.

436 of 2024, Ajay Kumar and others vs. State of Uttarakhand and

others.

4. This fact is admitted by the learned State counsel.

5. Since the matter is covered, instant petition is decided in

terms of the judgment dated 06.01.2025, passed by the Coordinate

Bench of this Court in WPSS No. 436 of 2024, Ajay Kumar and others

vs. State of Uttarakhand; and connected cases.

(Ravindra Maithani, J.) 30.04.2025 Jitendra