Dheeraj Lamba & Others ... Petitioners vs State Of Uttarakhand & Others
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Uttarakhand High Court

Dheeraj Lamba & Others ... Petitioners vs State Of Uttarakhand & Others on 9 June, 2025

Author: Manoj Kumar Tiwari

Bench: Manoj Kumar Tiwari

                                                2025:UHC:4686-DB



     HIGH COURT OF UTTARAKHAND AT
                        NAINITAL
       Writ Petition (S/B) No. 151 of 2016

Dheeraj Lamba & Others                        ... Petitioners

                          Versus

State of Uttarakhand & Others               ... Respondents

   Mr. Sanjay Bhatt, Advocate, for the petitioners.
   Mr. Sushil Vashistha, Standing Counsel,            for   the
   State/respondents.

                      JUDGMENT

Hon'ble Manoj Kumar Tiwari, J.

Hon'ble Subhash Upadhyay, J.

(Per: Hon'ble Manoj Kumar Tiwari, J.) Petitioners were engaged on contract in Physiotherapy/Occupational Therapy/Prosthetics & Orthotics Departments of erstwhile Dr. Sushila Tiwari Forest Hospital Trust in the year 2006. Dr. Sushila Tiwari Forest Hospital Trust was taken over by the State Govt. and it became Govt. Medical College w.e.f. 1.5.2010. By means of this writ petition, petitioners have sought the following reliefs:

"A. Issue a writ, order or direction in the nature of certiorari to quash the impugned order dated 21.3.2016 whereby representation of the Petitioners has been rejected.

B. Issue a writ, order or direction in the nature of mandamus commanding the respondents to consider claim of the petitioners for regularization on the posts held by them, in view of Rules of 2013 with consequential benefit.

C. Issue a writ, order or direction in the nature of mandamus commanding the respondents not to curtail the facilities provided to the Petitioners towards accommodation etc."

2025:UHC:4686-DB

2. Having regard to facts and reasons pleaded in the writ petition, writ petition is disposed of with liberty to petitioners to make representation to competent authority, if they are still continuing in service. If petitioners make representation within two weeks from today, the same shall be considered in the light of applicable regularization rules and decision thereupon shall be taken by competent authority within four months thereafter.

(Subhash Upadhyay, J.) (Manoj Kumar Tiwari, J.)

9.6.2025 Pr

DN: c=IN, o=HIGH COURT OF UTTARAKHAND, ou=HIGH COURT OF

PRABODH KUMAR 2.5.4.20=3a082a00a95aff911a9559743af8f21c50602ff6eae4e61af3aea b198d462503, postalCode=263001, st=UTTARAKHAND, serialNumber=0DC111E8D8CA66E16B940EFDF806ACCC1AB588052D F6FCA58C67F3C91957BE53, cn=PRABODH KUMAR Date: 2025.06.10 14:20:36 +05'30'