Anil Kumar Singh vs State Of Uttarakhand And Others
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Uttarakhand High Court

Anil Kumar Singh vs State Of Uttarakhand And Others on 30 June, 2025

Author: Ravindra Maithani

Bench: Ravindra Maithani

     HIGH COURT OF UTTARAKHAND AT NAINITAL
              Writ Petition No. 1085 of 2025 (S/S)
Anil Kumar Singh                                      ..........Petitioner

                                      Vs.

State of Uttarakhand and others                     ........ Respondents
Present :     Mr. Sagar Kumar, Advocate holding brief of Mr. Harendra Belwal,
              Advocate for the petitioner.
              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) 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 his initial date of appointment and consequently consider his claim for regularization on the post occupied by him or on any other equivalent posts w.e.f.

the date of his initial engagement and pay them all consequential benefits.

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

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

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.) 30.06.2025 Sanjay

SANJAY

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

2.5.4.20=e50e50b49596520698eff87e0a08bbd504686df4d1afc 60f54a287831dec46fe, postalCode=263001,

KANOJIA st=UTTARAKHAND, serialNumber=26EEB7122ED0DD23233A255DD8EC450A84B51 5A087CAEFD1B3179A7DEAE40699, cn=SANJAY KANOJIA Date: 2025.07.01 18:08:03 +05'30'