Dal Bahadur And Others ... vs State Of Uttarakhand And Others
2025 Latest Caselaw 2201 UK

Uttarakhand High Court

Dal Bahadur And Others ... vs State Of Uttarakhand And Others on 27 February, 2025

Author: Ravindra Maithani

Bench: Ravindra Maithani

     HIGH COURT OF UTTARAKHAND AT NAINITAL
              Writ Petition No. 228 of 2025 (S/S)
Dal Bahadur and others                                ..........Petitioners

                                       Vs.

State of Uttarakhand and others                     ........ Respondents
Present :     Mr. Mahavir Kohli, Advocate holding brief of Mr. Harendra Belwal,
              Advocate for the petitioners.
              Mr. Pradeep Hairiyal, Standing Counsel for the State/respondent
              no.1.
              Mr. Satyendra Singh Lingwal, Advocate for respondent nos.2 and 3.


                                 JUDGMENT

Hon'ble Ravindra Maithani, J. (Oral)

By means of the instant petition, the

petitioners seek the following reliefs:-

"i) 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 posts w.e.f. the date of their initial engagement and pay them all consequential benefits.

ii) Any other order or direction which this Hon'ble Court may deem fit and proper under the facts and circumstances of the case.

iii) Award the cost of the Writ Petition to the present petitioners."

2. Heard learned counsel for the parties and

perused the record.

3. At the very outset, learned counsel for the

petitioners would submit that the matter is squarely

covered by 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 matters.

4. This fact is admitted by the learned counsel for

the respondent nos.2 and 3.

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 matters.

(Ravindra Maithani, J.) 27.02.2025 Sanjay