Ram Pratap And Others .....Petitioners vs State Of Uttarakhand And Others
2025 Latest Caselaw 2360 UK

Uttarakhand High Court

Ram Pratap And Others .....Petitioners vs State Of Uttarakhand And Others on 12 March, 2025

Author: Ravindra Maithani

Bench: Ravindra Maithani

   HIGH COURT OF UTTARAKHAND AT NAINITAL
           Writ Petition (S/S) No. 342 of 2025
Ram Pratap and others                              .....Petitioners

                                Versus


State of Uttarakhand and others                    ....Respondents


Present:
            Mr. Harendra Belwal, Advocate for the petitioners through
            video conferencing.
            Mr. Rajeev Singh Bisht, Additional C.S.C. for the
            State/respondent no.1.
            Mr. S.S. Lingwal, Advocate for the respondent nos. 2 and
            3.


Hon'ble Ravindra Maithani, J.(Oral)

By means of instant petition, the petitioners have

sought 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, 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.) 12.03.2025 Jitendra