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Ranjeet Singh Kathayat vs State Of Uttarakhand And Others
2025 Latest Caselaw 2585 UK

Citation : 2025 Latest Caselaw 2585 UK
Judgement Date : 20 August, 2025

Uttarakhand High Court

Ranjeet Singh Kathayat vs State Of Uttarakhand And Others on 20 August, 2025

Author: Manoj Kumar Tiwari
Bench: Manoj Kumar Tiwari
                                                  2025:UHC:7363

     HIGH COURT OF UTTARAKHAND
                    AT NAINITAL
     Writ Petition (S/S) No. 524 of 2025

Ranjeet Singh Kathayat                       ...Petitioner
                            Versus
State of Uttarakhand and others          ...Respondents
                             With
         Writ Petition (S/S) No. 409 of 2025
         Writ Petition (S/S) No. 648 of 2023
         Writ Petition (S/S) No. 695 of 2023
         Writ Petition (S/S) No. 347 of 2024
        Writ Petition (S/S) No. 1906 of 2024
         Writ Petition (S/S) No. 84 of 2025
         Writ Petition (S/S) No. 114 of 2025
         Writ Petition (S/S) No. 117 of 2025
         Writ Petition (S/S) No. 202 of 2025
         Writ Petition (S/S) No. 271 of 2025
         Writ Petition (S/S) No. 706 of 2025
         Writ Petition (S/S) No. 813 of 2025
         Writ Petition (S/S) No. 854 of 2025

Advocates : Mr. B.M. Pingal, Advocate for petitioner in WPSS
No. 524/2025. Mr. Yogesh Kumar Pacholia, Advocate for
petitioners in WPSS Nos. 409/2025, 202/2025, 271/2025,
813/2025 and 854/2025. Mr. C.K. Sharma, Advocate for
petitioner in WPSS No. 648/2023. Mr. Imran Ali Khan and Mr.
Harsh Vardhan Dhanik, Advocates for petitioners in WPSS Nos.
695/2023 and 1906/2024. Mr. S.K. Shandilya, Advocate for
petitioner in WPSS No. 347/2024, Mr. Sachin Kumar Sharma,
Advocate for WPSS No. 84/2025, Mr. Gaurav Pawar, Advocate
holding brief of Ms. Prabha Naithani, Advocate for petitioner in
WPSS Nos. 114/2025 and 117/2025 and Mr. Amish Tewari with
Mr. Kailash Chandra, Advocates for petitioner in WPSS No.
706/2025.

Mr. Ganesh Dutt Kandpal, Deputy Advocate General with Mr.
Narayan Dutt and Mr. Suyash Pant, Standing Counsel for the
State of Uttarakhand.


                               1
                                                       2025:UHC:7363


Mr. Pankaj Kumar, Advocate holding brief of Mr. Neeraj Garg,
Advocate for UPNL.

Hon'ble Manoj Kumar Tiwari, J.

1. Since common questions of law and fact are involved in these writ petitions, therefore they are taken up together and are being decided by a common judgment. However, for the sake of brevity, facts of WPSS No. 524 of 2025 alone are being considered and discussed.

2. In Writ Petition (S/S) No. 524 of 2025, petitioner has sought the following reliefs:

"i. Issue a writ, order or direction in the nature of certiorari quashing the order dated 31-03-2023 qua the petitioner issued by the respondent no. 5 (contained as Annexure no. 7 to the writ petition).

ii. Issue a writ, order or direction in the nature of mandamus commanding and directing the respondents to permit the petitioner to continue with the post of Junior Clerk (Class III post) with the respondent department and this Hon'ble Court may direct the respondent authority to frame a scheme for regularization of services of the petitioner in compliance of judgment and order rendered by Hon'ble Division Bench of this Hon'ble Court dated 12- 11-2018 passed in writ petition (PIL) no. 116/2018 Kundan Singh and others versus State of Uttarakhand and others which has been affirmed by the Hon'ble Apex Court vide judgment and order dated 15-10-2024 whereby batch of SLP were dismissed preferred by the State Government.

iii. Issue a writ, order or direction in the nature of mandamus commanding and directing the respondents to pay minimum of pay scale and dearness allowances of class III post till the petitioner services is regularized.

3. According to petitioner, he was appointed as Data Entry Operator through an outsourcing agency namely UPNL against a sanctioned post in State Tax Department in the year 2010 and he continued to serve in the said capacity till 31.03.2023.

2025:UHC:7363

4. Petitioner is aggrieved by letter dated 31.03.2023, issued by Joint Commissioner (Executive), State Tax, Haldwani to the Regional Project Officer, In-charge UPNL, Haldwani.

5. By said letter, Regional Project Officer, UPNL, Haldwani was informed that vacancies against which outsourced employees including petitioner were appointed are no more available, therefore, 14 different employees, including petitioner are being returned to UPNL.

6. Learned counsel for the petitioner submits that after serving continuously for about 13 years in State Tax Department, petitioner cannot be disengaged in such manner. He further submits that the work and post are still available, therefore disengagement of petitioner was not proper.

7. Learned counsel for the petitioner refers to reply given to application under Right to Information Act made by petitioner in WPSS No. 409 of 2025 for contending that there are as many as 123 vacancies still available on the post of Data Entry Operator.

8. Learned State Counsel, however, submits that petitioners were engaged on contract through UPNL, an outsourcing agency, against sanctioned vacant posts with the stipulation that their engagement will last only till joining of regularly selected candidates. He submits that requisition was sent to Uttarakhand Public Service Commission for holding selection against available

2025:UHC:7363 vacancies on the post of Junior Assistant/Data Entry Operator and the Commission recommended 138 candidates for appointment in the month of February, 2024 and due to appointment of candidates recommended by the Commission, there are no vacant post of Junior Assistant/Data Entry Operator available in the department against which petitioners can be continued.

9. This submission, however, is disputed by learned counsels for the petitioners. They submit that more than 123 vacancies are still available on the post of Data Entry Operator/Junior Assistant, therefore, persons who were engaged on contract, can very well be continued in service.

10. Since there is no clarity as regards the available vacancies on the post of Junior Assistant/Data Entry Operator, therefore, without expressing any opinion on merits of the case, writ petitions are disposed of by directing Commissioner, State Tax to consider the claim of petitioners for re-engagement against the vacancies available on the post of Junior Assistant/Data Entry Operator, strictly as per their seniority with reference to date of initial engagement. This exercise shall be completed within three months from date of production of certified copy of this order.

11. Pending application(s), if any, stand disposed of.

(Manoj Kumar Tiwari, J.) 20.08.2025 Mahinder/

MAHINDER SINGH DN: c=IN, o=HIGH COURT OF UTTARAKHAND, ou=HIGH COURT OF UTTARAKHAND, 2.5.4.20=da6212e6e78d94ed3134842bc6a8d6ca168979ca7b8c2f031a92d1a18b08923c, postalCode=263001, st=UTTARAKHAND, serialNumber=AB77B7C5B240908B392BE84F5CDD4C2AF35DC4626D305B1BC9EA4BABA43D2B 8F, cn=MAHINDER SINGH Date: 2025.08.21 16:56:35 +05'30'

2025:UHC:7363

 
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