Pawan Kumar And Another ... vs State Of Uttarakhand And Others
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Uttarakhand High Court

Pawan Kumar And Another ... vs State Of Uttarakhand And Others on 24 February, 2025

Author: Ravindra Maithani

Bench: Ravindra Maithani

   HIGH COURT OF UTTARAKHAND AT NAINITAL
               Writ Petition No. 213 of 2025 (S/S)
Pawan Kumar and another                                 ..........Petitioners

                                       Vs.

State of Uttarakhand and others                      ........ Respondents
Present :      Mr. Harendra Belwal, Advocate for the petitioners.
               Mr. Rajeev Singh Bisht, Additional Chief Standing Counsel for the
               State/respondent no.1.
               Mr. Satendra Lingwal, Advocate for respondent nos.2 and 3
               appeared through video conferencing.


                                  JUDGMENT

Hon'ble Ravindra Maithani, J. (Oral)

By means of the instant petition, the petitioner

seeks the following reliefs:-

"i) Issue a writ, order or direction in the nature of certiorari quashing the impugned order dated 16.02.2024, respondent University in respect of the petitioner no.1, or declare it as an arbitrary, illegal and unconstitutional.

ii) Issue 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 post w.e.f. the date of their initial engagement and pay them all consequential benefits.

(iii) Issue any suitable order or direction as this Hon'ble Court may deem fit and proper in the circumstance of the case.

iv) To Award the cost of the writ petition to the petitioners."

2. Heard learned counsel for the parties and

perused the record.

3. At the very outset, learned counsel for the

petitioner 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 others; and connected cases.

(Ravindra Maithani, J.) 24.02.2025 Sanjay