Uttarakhand Diploma Engineers ... vs District Magistrate
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Uttarakhand High Court

Uttarakhand Diploma Engineers ... vs District Magistrate on 1 May, 2025

Author: Ravindra Maithani

Bench: Ravindra Maithani

      HIGH COURT OF UTTARAKHAND AT NAINITAL

                 Writ Petition No. 672 of 2025 (S/S)

Uttarakhand Diploma Engineers Mahasangh                  ..........Petitioner
                                     Vs.
District Magistrate, Rudraprayag and others          ........... Respondents
Present :   Mr. Dinesh Chandra Gahatori, Advocate for the petitioner.
            Mr. Rajeev Singh Bisht, Additional Chief Standing Counsel for the
            State/respondents.




                               JUDGMENT

Hon'ble Ravindra Maithani, J. (Oral)

The petitioner is an Association of Diploma Engineers.

The members of the petitioner Association are aggrieved by their

deployment in Kedarnath Dham Yatra under the Kedarnath Dham

Yatra as Sector/Subsector Officers.

2. Heard learned counsel for the parties and perused the

record.

3. It is the case of the petitioner Association that its

members are the Diploma Engineers and the District Magistrate is

assigning them duties in Kedarnath Dham Yatra to perform such

duties which are derogatory against their position as Technical

Experts.

4. Learned counsel for the petitioner would submit that

the petitioner is the Association of Diploma Engineers. They are

technical persons. Their job is quite distinct, but now, the

respondent no.1, the District Magistrate, Rudraprayag is deploying

the Diploma Engineers in Kedarnath Dham Yatra for such duties

which are derogatory keeping in view the expertise and position of

the members of the petitioner's Association.

5. An order dated 05.04.2023 has been enclosed as

Annexure No.2 to the writ petition and it is argued that the similar

kind of orders are being issued now a days.

6. A Government servant has to perform duties in view of

the exigencies of the service. If a Government employee is restricted

to the position to which he is selected, perhaps it may be little

difficult for the Government to discharge its function. Kedarnath

Dham Yatra under the Char Dham Yatra is one of such Yatras

which has gain much importance and definitely, it is the duty of the

State Government to ensure safety, security, convenience of the

Yatries during that Yatra. Annexure No.2 is the order dated

05.04.2023 of the respondent no.1, does not reveal that the

members of the petitioner's Association are required to do any

derogatory act. They have to supervise multiple tasks during the

Yatra season. It may not be questioned. Therefore, there is no merit

in this petition. Accordingly, the petition deserves to be dismissed

at the stage of admission itself.

7. The petition is dismissed in limine.

(Ravindra Maithani, J.) 01.05.2025 Sanjay