Pratap Singh And Another ... vs Hemwati Nandan Bahuguna
2025 Latest Caselaw 2806 UK

Uttarakhand High Court

Pratap Singh And Another ... vs Hemwati Nandan Bahuguna on 23 May, 2025

Author: Ravindra Maithani

Bench: Ravindra Maithani

     HIGH COURT OF UTTARAKHAND AT NAINITAL
                     Writ Petition (S/S) No.44 of 2025

Pratap Singh and another                                     ...Petitioners

                                  Versus


Hemwati Nandan Bahuguna
Central University through Vice Cancellor
and another                                             ....Respondents


Present:
             Mr. Shivanand Bhatt, Advocate for the petitioner.
             Dr. Kartikey Hari Gupta, Advocate for the respondents.

Hon'ble Ravindra Maithani, J.(Oral)

By means of instant petition, the petitioners have sought

the following reliefs:-

"(i) Issue a writ order of direction in the nature of mandamus commanding and directing the respondents to consider regularization/absorption of the petitioner in the said post of Driver (Group C) in the respondent university.

(ii) Issue a writ order of direction in the nature of mandamus commanding and directing the respondent university to not disturb the services of the petitioners as Driver in their respective department in the Hemwati Nandan Bahuguna Central University, Srinagar, Pauri Garhwal.

(iii) Issue any other order or direction which this Hon'ble Court may deem fit and proper in the circumstances of the case.

(iv) Award cost of the petition."

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 20.03.2018, passed in WPSS No. 425 of 2014, Kumesh Kumar

and others Vs. H.N.B. Garhwal University, Central University,

Srinagar 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 20.03.2018, passed in WPSS No. 425 of

2014, Kumesh Kumar and others Vs. H.N.B. Garhwal University,

Central University, Srinagar and others.

(Ravindra Maithani, J.) 23.05.2025 Jitendra