Uttarakhand High Court

Bhupendra Bhaisora vs State Of Uttarakhand & Others on 5 May, 2025

Author: Manoj Kumar Tiwari

Bench: Manoj Kumar Tiwari

                                                           2025:UHC:3420-DB



     IN THE HIGH COURT OF UTTARAKHAND
                AT NAINITAL
               HON'BLE MR. MANOJ KUMAR TIWARI, J.
                 HON'BLE MR. ASHISH NAITHANI, J


              WRIT PETITION (S/B) No.245 of 2016

Bhupendra Bhaisora                                               ...Petitioner
                                 Versus

State of Uttarakhand & others                                  ...Respondents


Counsel for the petitioner        :       None present


Counsel for State                         Mr. Sudheer Kumar Nainwal, learned
                                          Standing Counsel.




JUDGMENT :

(PER HON'BLE MR. MANOJ KUMAR TIWARI. J) Petitioner was appointed as Manager Technical in Disaster Mitigation and Management Centre on contract with effect from 16.11.2005. By means of this writ petition, petitioner has sought a direction to the competent authority to consider his claim for regularization on the basis of Regularization Rules applicable to the state employees.

2. It is not in dispute that State Government has framed Rules for regularization of contract/adhoc/daily wages employees in the year 2013. As per those Rules, anyone who was appointed on contract/adhoc/daily wages basis has a right to be considered for regularization, against available vacancies.

3. Since petitioner was appointed in the year 2005, therefore, the writ petition is disposed of by directing the competent authority i.e. respondent no.2,

2025:UHC:3420-DB

to refer petitioner's case for regularization to the Regularization Committee, and pass necessary order as per provisions of the regularization Rules within six months from the date of production of a certified copy of this order.

MANOJ KUMAR TIWARI. J.

ASHISH NAITHANI, J.

Dt:05th May, 2025 NR/