WPSS/109/2025
2025 Latest Caselaw 1982 UK

Uttarakhand High Court

WPSS/109/2025 on 11 February, 2025

Author: Rakesh Thapliyal

Bench: Rakesh Thapliyal

                                                                                   2025:UHC:726
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                  Signa t ur e s
                                       WPSS No. 109 of 2025
                                       Hon'ble Rakesh Thapliyal, J.

1. Mr. Sanjay Bhatt, learned counsel for the petitioners.

2. Mr. N.S. Pundir, learned Deputy Advocate General for the State / respondent no. 1.

3. Mr. Rajendra Dobhal, learned Sr. Advocate assisted by Mr. Shubhang Dobhal, learned counsel for the respondents no. 2 and 3.

4. By the instant writ petition, petitioners are praying for the following reliefs:

"i. A writ, order or direction in the nature of Mandamus commanding the respondents to treat the entire services of the petitioner as daily wager with effect from their initial date of appointment and consequently, consider their claim for regularisation on the respective posts 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. A writ, order or direction in the nature of Mandamus commanding the respondents to consider the claim of petitioners for payment of minimum of pay and arrears thereof with dearness allowance on the principle of equal pay for equal work and pay the same with interest and allow them to continue without any break."

5. Learned counsel for the petitioners submits that the issue, as raised in this petition, is squarely covered by the judgment rendered by this Court 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).

6. Learned State Counsel and Mr. Rajendra Dobhal, learned Sr. Advocate for the University fairly submits that issue as raised in this petition is squarely covered by the judgment rendered by this Court 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) 2025:UHC:726

7. In view of the submissions as advanced by learned counsel for the parties, present writ petition is disposed of in terms of the judgment dated 06.01.2025 passed in bunch of writ petitions leading one WPSS No. 436 of 2024 (Ajay Kumar and others Vs. State of Uttarakhand and others).

(Rakesh Thapliyal, J.) 11.02.2025 SKS