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WPSS/154/2025
2025 Latest Caselaw 2096 UK

Citation : 2025 Latest Caselaw 2096 UK
Judgement Date : 17 February, 2025

Uttarakhand High Court

WPSS/154/2025 on 17 February, 2025

Author: Rakesh Thapliyal
Bench: Rakesh Thapliyal
                                                                            2025:UHC:1067
                Office N ot e s,
              r e por t s, or de r s
              or pr oce e dings
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       Date     or dir e ct ions                  COURT'S OR JUD GE'S ORD ERS
N o.
              a nd Re gist r a r 's
                  or de r w it h
                  Signa t ur e s
                                       WPSS No.154 of 2025
                                       Hon'ble Rakesh Thapliyal, J.

1. Mr. Harendra Belwal, learned counsel for the petitioners.

2. Mr. R.S. Bisht, learned Additional Chief Standing Counsel for the State/respondent no. 1.

3. 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. Issue a writ, order or direction in the nature of certiorari quashing the impugned orders dated 17.02.2024, (Annexure No.4 (Colly) to this writ petition) passed by respondent University or declare it as an arbitrary, illegal and unconstitutional. ii. A writ, order or direction in the nature of mandamus commanding the Respondents to reconsider the case of petitioners for regularize their services in pursuant to the "Daily wages, Work charge, Contractual, Fixed pay, Part time and Ad-hoc Regularization Rules 2013" or Rules are applicable in the respondent University."

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 2025:UHC:1067 Uttarakhand and others).

6. Learned State Counsel and Mr. Shubhang Dobhal, learned counsel 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).

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.) 17.02.2025 R.Bisht 2025:UHC:1067

 
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