Citation : 2025 Latest Caselaw 2363 UK
Judgement Date : 12 March, 2025
HIGH COURT OF UTTARAKHAND AT NAINITAL
Writ Petition (S/S) No. 344 of 2025
Bhoopendra Kumar Sharma 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
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