[Cites 0, Cited by 0]
Uttarakhand High Court
WPSS/2200/2025 on 18 December, 2025
Author: Manoj Kumar Tiwari
Bench: Manoj Kumar Tiwari
2025:UHC:11348
Office Notes,
reports, orders
or proceedings
SL.
Date or directions COURT'S OR JUDGE'S ORDERS
No.
and Registrar's
order with
Signatures
WPSS/2185/2025
with
WPSS/2187/2025
WPSS/2188/2025
WPSS/2189/2025
WPSS/2190/2025
WPSS/2191/2025
WPSS/2192/2025
WPSS/2193/2025
WPSS/2194/2025
WPSS/2195/2025
WPSS/2200/2025
Hon'ble Manoj Kumar Tiwari, J.
Mr. Navnish Negi & Mr. Himanshu
Aswal, Advocates for the petitioners.
2. Mr. Narayan Dutt, Standing Counsel
for the State of Uttarakhand/respondent
nos. 1 to 3.
3. Since common questions of fact and
law are involved in these petitions,
therefore, they are clubbed together and
are being heard & decided by a common
judgment. However, for the sake of
brevity, facts of Writ Petition (S/S) No.
2185 of 2025 alone are being considered
and discussed.
4. Petitioners in these writ petitions
were initially given ad-hoc appointment
as teacher in different Government Aided
Institutions in the year 2009 and their
2025:UHC:11348
services were subsequently regularised
on 17.11.2015.
5. According to the petitioners, the
services rendered by them in ad-hoc
capacity is liable to be counted for
selection grade and other benefits in
terms of Government Order dated
12.07.2002. Since, the benefit claimed
by the petitioners is not being given to
them, therefore, they have approached
this Court seeking the following relief:-
"(a) Issue a writ order direction in the
nature of mandamus directing the official
Respondent no 2 To grant the Selection Grade
to the Petitioner in the light of Government
Order No. 655/Madhyamik/2002 Dated
12/7/2002 reckoning the Period of Satisfactory
Services from their Respective date of Adhoc
Appointment."
6. Learned counsel for the petitioners
rely upon a Division Bench Judgment,
rendered in Special Appeal No. 223 of
2022.
7. Learned State Counsel, however,
submits that the said judgment is
distinguishable on facts, as it deals with
Government teachers and not teachers
of Government Aided Institutions. He
refers to a Government Order dated
6.9.2019, which provides that services
rendered as shiksha bandhu, ad-hoc or
2025:UHC:11348
daily wage basis or part time basis, shall
not be taken into account for grant of
selection grade. Learned State counsel
further submits that petitioners have
sought a writ of mandamus without
making a formal demand before the
authorities.
8. Learned counsel for the petitioners
submits that petitioners be permitted to
make fresh separate representation(s)
and the competent authority be asked to
take decision thereupon.
9. The writ petitions are, accordingly,
disposed of with liberty to petitioners to
make fresh separate representation(s) to
the competent authority, within three
weeks from today. If petitioners make
such representation(s) within the
stipulated time, the same shall be decided,
as per law, within six months thereafter.
(Manoj Kumar Tiwari, J.)
18.12.2025
Navin
NAVEEN
DN: c=IN, o=HIGH COURT OF UTTARAKHAND,
2.5.4.20=3be23325146e76a0642bdf4943fb9046f487d
f006da82a131bb4e4403d3c0a15,
CHANDRA
postalCode=263001, st=UTTARAKHAND,
serialNumber=18167EEFB5CA8CFFD421A103819DA8
75643AF56D653D095C6ED9A86DAAB21CE5,
cn=NAVEEN CHANDRA
Date: 2025.12.18 18:24:22 +05'30'
